NARAIN SINGH MAHER Vs. U P SRTC

JUDGEMENT

(1.) Heard Sri Rahul Jain, learned counsel for the petitioner and Sri Samir Sharma, learned counsel appearing on behalf of the respondents.

(2.) The petitioner was a Conductor with the U.P. State Road Transport Corporation (In short 'UPSRTC'). By the order dated 31st August, 1996, passed by the Regional Manager, Bareily, the petitioner has been terminated from the service against which the petitioner filed the appeal, which has been dismissed by the order dated 9th September, 1997, thereafter, the petitioner filed a representation before the Regional General Manager, UPSRTC, which too has been rejected by the order dated 11th August, 1999. All the aforesaid order are impugned in the present writ petition.

(3.) The services of the petitioner have been terminated on the ground that on 4th August, 1993, while he was posted at Shahjahanpur Depot and was carrying the Bus No. UP-25/6079 from Shahjahanpur to Lakhimpur, on the way when the said vehicle was inspected, total 36 passengers were found traveling in the Bus out of which seven passengers were found traveling without ticket, though the fare from Shahjahanpur to Mohammadpur has been charged from them and the entry of tickets of 29 passengers have also not been properly made in the route sheet. Further, on 25.12.1994, while the petitioner was on duty on Bus Number UPL 838, on the route of Gola-Mohammadipur, when the vehicle was inspected near Ganeshpur, total 75 passengers were found traveling in the Bus without ticket.