YATENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Samir Sharma, Advocate assisted by Sri Ajay Kumar Srivastava, learned counsel for the petitioner, and Sri Sunil Kumar Mishra, learned counsel for the Transport Corporation.

(2.) The petitioner by means of the present writ petition has assailed the order of punishment dtd. 5/11/2012, the appellate order dtd. 10/12/2014, and the revisional order dtd. 13/12/2018.

(3.) The brief facts of the case are that the petitioner was a conductor and was posted at Kaushambi, Ghaziabad region. The petitioner was issued a charge sheet dtd. 14/6/2010, in which there are two charges against the petitioner which read as under: