P KUMARAVEL Vs. BRANCH MANAGER, GENERAL MANAGER, STATE EXPRESS TRANSPORT CORPORATION AND MANAGING DIRECTOR, STATE EXPRESS TRANSPORT CORPORATION

JUDGEMENT

(1.) The Petitioner was employed as a Conductor in the Respondent Transport Corporation from 14.08.1977. He Has rendered 28 years of service. On 10.09.2004, while he was working in Routet No. 123 VC running between Chennai and Trichy, checking took place at Melmaruvathur. Checking officials gave a report that there was ticket irregularities committed by the Petitioner. Based on the report, a charge memo dated 16.10.2004, was issued alleging that the Petitioner committed misconduct under Clause 16(a), 16(c) and 16(k) of the Model Standing orders. The Petitioner did not give explanation.

(2.) Thereafter, the second show cause notice, dated 10.12.2004, was issued stating that he did not submit his explanation. It was presumed that the charges were proved and that it was decided to impose the punishment of increment cut for one year without cumulative effect. He did not submit his explanation for the second show cause notice also. Thereafter, the impugned order dated 07.01.2005 was passed imposing punishment of increment cut for one year without cumulative effect. This writ petition is filed against the aforesaid order dated 07.01.2005.

(3.) The Respondents have not filed any counter affidavit. Heard the submission made by the learned Counsel for the Respondents based on instructions.