RAJIT RAM YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present reference to Larger Bench is on the following questions: -

(2.) The appellant was a Conductor in the U.P. State Road Transport Corporation (for short hereinafter referred to as "UPSRTC"). It has been constituted by a notification dtd. 31/5/1972 by the State Government, issued under Sec. 3 of the Road Transport Corporations Act, 1950 (for short hereinafter referred to as "the Act"). The appellant was removed from service by order dtd. 5/10/2019, passed by Assistant Regional Manager, UPSRTC (the sixth respondent herein). The appellant being aggrieved thereby, filed a departmental appeal, but it came to be dismissed by order dtd. 16/3/2020, passed by Regional Manager, UPSRTC (the fifth respondent herein). The matter was taken up in revision, which too came to be dismissed by order dtd. 12/11/2020, passed by Chairman, UPSRTC (the fourth respondent herein). The appellant challenged all the aforesaid orders by filing Writ - A No. 254 of 2021 before this Court. It has been dismissed by a learned Single Judge by order dtd. 13/1/2021 on the ground of availability of alternative remedy.

(3.) The appellant has thereafter preferred the instant appeal challenging the judgment of the learned Single Judge.