UDAI NARAIN TIWARI Vs. DEPUTY GENERAL MANAGER EASTERN ZONE UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Petitioner has been removed from service on 6-2-1988. His appeal against the order of removal from service has also been dismissed on 17-10-1988 by the appellate authority. Petitioner prays that writ of certiorari be issued to quash the order of the appellate authority and not to give effect to the said order.

(2.) Brief facts of the case ate as under.

(3.) Petitioner is said to have joined services in the Government Road Ways in 1964 as a Junior clerk. He was, subsequently confirmed on the said post on 1-4-1972. On 13-7-1978 Petitioner was suspended on the basis of a report dated 15-4-1978. Petitioner is alleged to have connived with the conductor of a bus whose way-bills were not found in order. Petitioner was charge-sheeted on 22-9-1978. However, he was reinstated on 30-10-1979 and he joined his post on 18-11-1979 and enquiry against him was continued.