JATA SHANKAR LAL SRIVASTAVA Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The factual matrix of the case are that petitioner No. 1 was appointed as Junior Clerk in 1971 and at the relevant point of time he was working as Senior Clerk in Rapti Nagar Depot. Petitioner No. 2 was initially appointed as Conductor in 1981 and at the relevant point of time he was working as Booking Clerk.

(3.) Brief facts of the case are that one Sri Mahendra Pratap Singh, a retired Junior Station Incharge was President of Roadways Mazdoor Sabha, MP Group, Gorakhpur. It is alleged that he was indulging in nefarious activities and whenever employee objected he used to make complaint against him. He used to get allotted bus duties of long distance to his son Bhanu Pratap Singh. After his retirement as he could not get duty of his choice for his son on long distance buses as such he moved a complaint against one Sri Viveka Nand Tiwari, Senior Station Incharge in order to pressurize him.