LAHARI SINGH Vs. LABOUR COURT GHAZIABAD

JUDGEMENT

(1.) Heard Dr. Rajesh Kumar Srivastava, learned counsel for the petitioner and Sri Ramanuj Pandey, learned counsel for the respondent Corporation.

(2.) Domestic enquiry proceedings were taken out against the petitioner on two charges (the chargesheet is not part of the record). The substance of the charges as enumerated in the impugned award of the labour court is extracted thus:

(3.) The second charge against the petitioner is this. On 8/3/1990 the scheduled distance of the bus journey was 306 kms. However the petitioner and the conductor travelled a distance of only 26 kms. causing financial loss to the UPSRTC.