TAJBAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition is directed against judgment and order dtd. 7/4/2014 passed by Uttarakhand Public Services Tribunal, Dehradun in Claim Petition No. 39 of 2011. By the said judgment, challenge thrown by petitioner to punishment of dismissal from service, imposed by Assistant General Manager, Uttarakhand Road Transport Corporation on 15/5/2008, was turned down.

(2.) Learned counsel for the petitioner submits that he is challenging the impugned order only on the ground that learned Tribunal overlooked the fact that the punishment imposed upon the petitioner for the charge of unauthorized absence is disproportionate to the misconduct alleged against him.

(3.) Learned counsel for the petitioner contends that the disciplinary enquiry was held strictly as per the applicable Rules and petitioner was given reasonable opportunity of defending himself.