DHIRAJ SINGH RAWAT Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Mr. S.S. Chaudhary Advocate for the petitioner and Mr. D.C.S Rawat, Advocate for the respondents.

(2.) Present writ petition is filed against the order dated 26.07.2008 passed by respondent no. 3 dismissing the petitioner from service and order dated 29.07.2009 passed by respondent no. 2 in an appeal preferred by petitioner against the dismissal order dated 26.07.20085 whereby respondent no. 2/Appellate Authority reinstated the petitioner in service by modifying the order of dismissal dated 26.07.2008 with the condition that the petitioner would not be entitled for salary during the dismissal period and further petitioner was reverted to his original pay scale.

(3.) Initially, petitioner was appointed as Chowkidar on 01.08.1984 and thereafter, he was promoted to the post of Conductor on 16.06.1995 in Uttar Pradesh State Road Transport Corporation hereinafter referred to as UPSRTC. Since 16.06.1995, petitioner had been continuously discharging his duty on the post of conductor till the passing of dismissal order dated 26.07.2008.