N THANU LINGAM Vs. MANAGEMENT

JUDGEMENT

(1.) The petitioner filed the above writ petition praying to issue a writ of Certiorarified Mandamus to call for the records of the second respondent relating to the order in I.D.No.240 of 1997 dated 22.06.1999 and to quash the same, directing the first respondent to reinstate the petitioner with back wages and such other attendance benefits applicable under the rules in force.

(2.) The case of the petitioner in brief is as follows: The petitioner was working as a Conductor in the respondent Transport Corporation. On 18.06.1995, while he was on duty in Route No.T.28A which was plying from Ponnery to Pazhaverkadu, the Checking Inspector checked the bus and found that 12 tickets of Rs.2.15Ps., five tickets of the value of Rs.2.00 and 8 tickets of 1.75Ps. were resold by him to the passengers and further it was also found that the cash pocket did not contain the correct amount which it ought to be. There was further deficiency of Rs.29 and few paise. Therefore, five charges were framed and and departmental enquiry was conducted and charges were found proved and order of dismissal was passed. Against the said order of dismissal, the petitioner filed an appeal before the Managing Director of the respondent-Transport Corporation who in turn confirmed the order of dismissal. Thereafter the petitioner moved before the Labour Court and filed I.D.No. 240 of 1997 and the Labour Court by order dated 22.06.1999 concurred with the findings of the Managing Director and dismissed the I.D. Against the said award the petitioner has come forward with the above writ petition.

(3.) Heard learned counsel for the parties.