RAJ KARAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri Samir Sharma, learned Senior Counsel assisted by Shri Ajay Kumar Srivastava, learned counsel appear for the petitioner. Learned Standing Counsel appears for the respondent No. 1-State and Shri Sarveshwar Lal Srivastava, learned counsel appears for the respondents No. 2 to 6.

(2.) The petitioner has assailed the order of termination of his services passed by the disciplinary authority on 20/2/2016.

(3.) The facts in brief are. The petitioner was a conductor in Uttar Pradesh State Road Transport Corporation (UPSRTC). On 10/10/2005 the petitioner was taking the bus from Delhi to Farrukhabad. A surprise inspection of the bus was conducted at Gola Kuan. The inspecting party found that seven persons who had boarded from Etah and were travelling to Dhumari, were without tickets. The aforesaid passengers claimed that they worked for Delhi Transport Corporation and were entitled to monthly free travel. However, no documents were produced to establish their entitlement to free passes. Hence, the penalty was levied on the aforesaid passengers.