M KANNIYAPPAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking a relief of Writ of Certiorarified Mandamus in calling for the records relating to the award dated 30.09.2005 passed by the First Respondent in I.D.No.70/02 and to hold that termination of his service by the Second Respondent by an order dated 02.08.2001 is illegal and to quash the same and consequently directing the Second Respondent to pay the petitioner the back wages from the date of termination of his service to the date of his superannuation with continuity of my service and other attendant benefits including pension.

(2.) THE petitioner as Conductor joined the services of the Second Respondent/Transport Corporation on 30.06.1975. On 28.09.2000, he worked as Conductor in the bus running between Trichy and Madurai. At about 7.00 p.m, the bus commenced its trip at Trichy. Many number of passengers boarded the bus at Trichy over and above its capacity. He issued tickets to all the passengers who boarded the bus at various stops and recorded it in the invoice.

(3.) DUE to sudden switch over to the new system, it was not easy for the Conductor, like the petitioner to keep an account of the passengers who boarded the bus at different stages and the number of tickets issued to them, which he was able to do quiet easily as per the old system.