DIVISIONAL CONTROLLER Vs. BALVANTBHAI B KHACHHAR

JUDGEMENT

(1.) xxx xxx xxx

(2.) xxx xxx xxx

(3.) Heard Mr. Hardik Raval appearing for the petitioner. He has submitted that the petitioner corporation had employed in its services the respondent as a Conductor. The respondent was put on duty on 23/11/1985 on Rajkot City depot, on Sahakari Bhavan to Amrapali route. A checking party of the petitioner corporation had carried out a surprise check and it was found that the respondent had recovered fare of Rs. 0.80 p. from a group of two passengers and had not issued tickets of the same till the time that the checking party had carried out the surprise check. He has further submitted that a report of this misconduct of the respondent was forwarded to the Competent Authority of the Petitioner Corporation, who in turn, decided to initiate a Departmental action against the Respondent and accordingly, the respondent was served with a charge sheet, calling for the explanation and giving the respondent opportunity to show cause as to whether he was really guilty or not of the charges levelled against him. He has further submitted that the Competent Authority of the petitioner corporation, after taking into consideration the offence committed by the respondent and the explanation given by the respondent, dismissed him from the services of the petitioner corporation, by its order dated 10/9/1986.