BINDESHWARI PRASAD PANDEY Vs. STATE OF PUBLIC SERVICES

JUDGEMENT

(1.) THE petitioner was a driver in the U. P. State Road Transport Corporation (the Corporation ). An incident took place on february 6, 1980, Fe did not stop the bus when he was asked to do so by the checking authorities. He was given charge-sheet on march 10, 1980. He was removed on September 20, 1980. He filed an appeal. It was dismissed on May 14, 1981. The petitioner filed an application before the State Public Services tribunal (the Tribunal ). This has been dismissed on April 10, 1995. Hence, the present writ petition.

(2.) WE have heard counsel for the petitioner and Shri Samir Sharma counsel for the respondents.

(3.) THE inquiry officer had recorded the finding that the petitioner did not stop the bus when he was asked to stop and there could be qcollusion between him and conductor for carrying passengers without tickets. This finding was upheld by the disciplinary authority and the Tribunal.