COMPETENT AUTHORITY Vs. JAGABHAI MOTIBHAI VAGHELA

JUDGEMENT

(1.) BY way of present appeal, the appellant has inter alia challenged the legality and validity of the judgment and order dated 24th November 1998 passed by the Assistant Judge, Rajkot in Regular Civil Appeal No.38 of 1992, confirming the judgment and decree dated 31st March 1992 passed by the 4th Joint Civil Judge (Senior Division), Rajkot in Regular Civil Suit No.7 of 1991.

(2.) IT is the case of the appellant that the respondent was serving as a conductor of S.T. Bus with Surendranagar S.T. Depot and on 15th December 1989 when the checking squad carried out raid of the bus in which he was a conductor, the irregularities were noticed by the checking squad. Thereafter, the respondent was chargesheeted and departmental inquiry was conducted against the respondent, wherein he was held guilty and the respondent was issued a show cause notice as to why he should not be dismissed from service. In pursuance of the said notice, he preferred Regular Civil Suit No.906 of 1990 in the Court of Civil Judge (Senior Division), Rajkot, which ultimately came to be allowed vide judgment and decree dated 31st March 1992 by the 4th Joint Civil Judge (Senior Division), Rajkot.

(3.) IN view of aforesaid and in light of the aforesaid decision of this Court, I am of the opinion that the Courts below have assigned cogent and convincing reasons for arriving at the conclusion. Over and above the aforesaid reasons, I adopt the reasons assigned by the Courts below and do not find any illegality much less any perversity in the findings recorded. I am in complete agreement with the findings recorded by the Courts below. No case is made out to interfere with the findings recorded by the Courts below. Hence, present appeal deserves to be dismissed.