KAILASH KUMAR MISHRA Vs. STATE PUBLIC SERVICES TRIBUNAL

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) Claim petition no. 1592 of 2000 filed by the petitioner has been allowed by U.P. Public Services Tribunal vide judgment and order dated 31.10.2003 which is impugned in the present petition. The petitioner has challenged part of the aforesaid order.

(3.) In brief facts of the case are that petitioner is a bus conductor in UPSRTC. On 18.10.1996 bus conducted by him was checked on Allahabad-Agra Route at Lallupura Railway crossing by the inspectors of the corporation and a report was made against him that 17 passengers were found without ticket in the bus. The checking party took Rs. 841.50P. in cash from the petitioner and made a collective penalty ticket of ten times the amount of the fare and a remark to this effect was also made in the way bill.