SHRI ATUL KUMAR SINHA Vs. BOARD OF DIRECTORS, UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION LIMITED PARIVAHAN NIGAM MUKHYALAYA, TEHRI KOTHI, LUCKNOW AND TWO OTHERS

JUDGEMENT

(1.) Heard Sri S.D. Singh, learned Senior Advocate assisted by Sri Abhay Pratap Singh, learned counsel for petitioner and learned Standing Counsel and perused the record.

(2.) Writ petition is directed against order dated 8.3.2001 passed by Managing Director, U.P. State Road Transport Corporation, Lucknow (hereinafter referred to as 'UPSRTC') imposing punishment of 'Censure' and orders dated 27.06.2001 and 01.05.2002 whereby petitioner's appeal and revision have been rejected by Chairman and Board of Directors respectively. He has also challenged order dated 9.4.2001 whereby full salary other than subsistence allowance already paid during suspension period, has been denied to petitioner.

(3.) Brief facts giving rise to present dispute are as under: