GUMMALA KRISHNA Vs. LABOUR COURT

JUDGEMENT

(1.) The petitioner in the instant writ petition impugns the legality of the Award dated 3-6-1994 in ID No. 126 of 1992 on the file of the Industrial Tribunal-cum-Labour Court, Visakhapatnam.

(2.) The petitioner at the relevant rime was working as Conductor in the respondent- Corporation. The following charges were framed against him:

(3.) The petitioner submitted his explanation inter alia contending that the bus was heavily loaded with passengers at Stage No. 4 Aslimetta and so he could not detect the passengers who did not take tickets. The petitioner, however, denied the payment of fare by the passengers to him. The passengers have stated so before the Inspectors and checking officials to avoid heavy penalty. It is the specific case of the petitioner that nine passengers in question never tendered any fare whatsoever after their boarding. However, at the stage No.10, the petitioner himself noticed and collected the fare from those passengers simultaneously the checking officials stopped the bus and checked it even before he could issue tickets. This in substance is the explanation of the petitioner.