DIVISIONAL CONTROLLER Vs. PRABHAKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner-M.S.R.T.C. contends that the respondent was appointed as a daily wager on 27-03-1991. He was entered on the P.F. role on 15-06-1991. He was a bus driver. He was taken on temporary time scale with effect from 14-02-1992.

(3.) The respondent was driving a bus which was involved in an accident on 18-11-1992. The said accident resulted in the death of three persons and seriously injured one person. As a consequence the respondent was dismissed on 16-03-993 after conducting a domestic enquiry under the Discipline and Appeal Rules of the petitioner.