MANAGEMENT TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Vs. PRESIDING OFFICER LABOUR COURT AND P PITCHAI

JUDGEMENT

(1.) The second Respondent was employed as a Conductor in the writ Petitioner Corporation.

(2.) On 29.07.1988, he was working in the bus bearing Registration No. TML 2162, running between Madurai and Tuticorin. The bus started its trip at 04.30 a.m at Madurai. When the bus entered into Aruppukottai, three Checking Inspectors got into the bus. They found that there were 29 passengers but as per the invoice 24 tickets were issued. Hence, they checked each passenger and found that 5 of them were without tickets.

(3.) According to the Checking Inspectors, one group of four passengers stated to them that they got into the bus at Madurai to travel to Aruppukottai and they paid Rs. 20/-and the conductor returned Rs. 1.20/-and he did not issue four tickets for them. Though Rs. 18.80/-was collected by the conductor, he did not issue tickets for the group of four passengers. According to the Checking Inspectors, the other passenger stated to them that he got into the bus at Kariapatti to travel to Aruppukottai and he paid Rs. 2/-to the conductor and the conductor returned 0.20 paise and he did not issued ticket for Rs. 1.80/-.