BIJENDRA PAL Vs. PARIVAHAN NIGAM MUKHYALAYA, LUCKNOW

JUDGEMENT

(1.) Heard Sri S.K. Rao, learned counsel for petitioner and Sri Ramanuj Pandey, learned counsel for respondents.

(2.) This writ petition under Article 226 of Constitution of India has been filed by sole petitioner Bijendra Pal, assailing order dated 11.04.2002 (Annexure- 6 to the writ petition) passed by Regional Manager, U.P. State Road Transport Corporation, Aligarh (hereinafter referred to as "Disciplinary Authority") imposing punishment of removal; order dated 10.06.2003 (Annexure- 8 to the writ petition) passed by Regional Chief Manager, U.P. State Road Transport Corporation, Meerut rejecting appeal of petitioner and Revisional Order dated 17.11.2003 (Annexure-10 to the writ petition) passed by Chairman, Transport Corporation, Lucknow rejecting petitioner's representation. A mandamus has also been prayed by petitioner directing respondents to reinstate him in service with all consequential benefits.

(3.) Facts in brief, giving rise to the present writ petition are, that petitioner was initially appointed as Driver in U.P. State Road Transport Corporation (hereinafter referred to as "UPSRTC") and posted in Aligarh Depot, Iind, (Budha Bihar Depot). He met an accident in 1994 and was declared disabled to work as Driver vide UPSRTC's order dated 15.03.1995. Hence, he was accommodated to work as Conductor and posted in Hathras Depot.