MAHESH CHANDRA DALAKOTI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Present petition is filed assailing the order dated 08.05.2009 whereby services of the petitioner were terminated; order dated 26.11.2009 whereby departmental appeal filed by the petitioner was dismissed and order dated 05.07.2010 whereby statutory revision filed by the petitioner was dismissed. Petitioner Was working as Conductor with Uttarakhand Transport Corporation and on 22.10.2008, he was on duty in Bus No. UA 07 9811 enroute from Almora to Bageshwar. Mr. Anil Kumar Saini, Traffic Superintendent, at about 05.45 p.m. stopped bus for surprise checking and on surprise checking, 14 passengers were found travelling in the Bus and out of 14, 9 passengers were found without tickets. Surprise checking was done near Kasar Devi. Petitioner was found drunken while on duty. He was also found carrying 500 kg of goods without tickets. Petitioner was charge-sheeted on 11.11.2008 and was asked to file reply to the show cause notice.

(2.) Petitioner submitted his reply to the effect that 9 passengers, who were found without tickets in the Bus, had boarded the Bus just before Kasar Devi and before the petitioner could issue tickets to them Bus was stopped for surprise checking. It was further stated that petitioner was not under the influence of liquor and 200 kg. of goods was booked by him and 500 kg. of goods has wrongly been shown.

(3.) Assistant General Manager was appointed as Inquiry Officer. Having examined the entire material placed before him, he vide report dated 9.4.2009 found the charges proved against the petitioner.