BAIJ NATH MISRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashish Kumar, Advocate holding brief of Sri Rahul Mishra, learned counsel for the petitioner as well as learned Standing Counsel for the State respondents and Sri P.K. Mishra, Advocate holding brief of Sri Sunil Kumar Misra, learned counsel for respondent no. 3.

(2.) By means of present writ petition the petitioner has challenged the judgment and award dtd. 7/11/2001, passed by the Labour Court, Allahabad which was published on 6/7/2002.

(3.) It has been submitted by learned counsel for the petitioner that petitioner was posted and working as Conductor in Mirzapur Depot and disciplinary proceedings were initiated by the respondent - U.P. State Road Transport Corporation, Rajapur, Allahabad (hereinafter referred to as "the U.P.S.R.T.C.") against petitioner and by means of order dtd. 16/7/1981, he was placed under suspension and on 21/8/1981, charge sheet was issued to him. The petitioner submitted reply which was not found satisfactory by the respondents and thereafter domestic enquiry was commenced and after giving opportunity of hearing to the petitioner an order for removal of his services was passed against petitioner on 18/9/1981 by Assistant Regional Manager.