R.C. MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ravi Singh, learned counsel for petitioner as well as Mr. Akhilesh Kumar Srivastava, learned counsel for the opposite parties and perused the record.

(2.) The writ petition was filed in the year 1993 challenging the order dated 18.8.1991 whereby the petitioner was awarded punishment of removal from service on the post of Conductor in Uttar Pradesh State Road Transport Corporation (UPSRTC) as well as the order dated 31.1.1992 whereby the appeal preferred against the said punishment order was rejected.

(3.) As per given facts of the case, the petitioner was appointed and posted as Bus Conductor in the year 1986. He was posted at different places including Bareilly Depot, Bahraich Depot. On 22.11.1990 on the basis of some wrongful and concocted complaint he was placed under suspension and department enquiry was initiated. Petitioner was served with charge -sheet to which he had submitted reply denying the charges and ultimately vide impugned order he was awarded punishment of removal. The appeal preferred against the said order was also rejected vide impugned order dated 31.1.1992.