K.P.YADAV Vs. R.M.,UPSRTC

JUDGEMENT

(1.) HEARD Sri Rahul Jain, learned counsel for the petitioner. Learned Standing Counsel appearing on behalf of State of U.P. do not propose to file any separate counter affidavit but adopts the stand taken by respondents No.1, 2 and 3 hence as jointly agree I proceed to decide the matter under the rules of the Court at this stage.

(2.) A short question (sic came) up for consideration in this case as to whether the order impugned in this writ petition has been passed by competent authority or not.

(3.) THE writ petition is directed against the order dated 30.5.1991 (Annexure 7 to the writ petition) whereby Regional Manager, U.P. State Road Transport Corporation Ltd., Azamgarh by means of impugned order dated 30.5.1991 has imposed punishment of compulsory retirement without payment of gratuity and forfeiture of remaining dues for the period of suspension. The petitioner has been held to be guilty of certain allegations constituting misconduct which is said to have been proved in a departmental enquiry.