REGIONAL MANAGER, UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION Vs. U.P. STATE PUBLIC SERVICES TRIBUNAL

JUDGEMENT

(1.) Heard Sri Akhilesh Kumar Srivastava, learned Counsel for the petitioner and Sri Vinod Kumar Singh, learned Counsel for private respondent-opposite party no.2.

(2.) The petitioner has approached this Court challenging the order dated 03.06.2015 whereby the State Public Services Tribunal while allowing the Claim Petition No.557 of 2003 (Surendra Kumar Sharma Vs. Managing Director, Uttar Pradesh State Road Transport Corporation, Lucknow and others) quashed the order of punishment dated 11.07.2002, appellate order dated 26.10.2002 and order of review dated 31.10.2003 and directed the opposite parties to reinstate the private respondent in service and provide all benefits of service to him.

(3.) In short the facts of the case are that the private respondent-Surendra Kumar Sharma was appointed as Conductor on 11.01.1994 on compassionate ground under the provisions of U.P. Recruitment of Dependants of Government Servants (Dying-inHarness) Rules, 1974. On 31.02000, the private respondent while discharging his duties as Conductor in Bus No.UP 32 T 9520, an inspection was conducted at Bindura and it was found that 22 passengers were travelling without ticket, for which an endorsement was made on the waybill and composite ticket of difference of fare amount i.e. Rs. 176 was prepared. Sri H.M.sidduqui, who conducted the inspection reported the matter to the Regional Manager.