S M MUJEEB Vs. LABOUR COURT ANANTAPUR

JUDGEMENT

(1.) THE petitioner was a Conductor in A. P. S. R. T. C. It is stated for the respondent No. 2 Corporation that while he was conducting bus on 20th September 1980 a check was exercised and it was found that the petitioner having collected the fare from 5 passengers failed to issue tickets to the passengers who were travelling from V. Kota to Vogu. It was also alleged that the petitioner having collected the fare of 75 paise each failed to issue tickets to three passengers travelling from V. Kota to Rekhamanu.

(2.) IT is the case of the petitioner that there was no irregularity in issuing tickets; that the T. T. Is. having found no irregularity, demanded illegal gratification from him; that he expressed his inability to pay any amount as he was conducting the bus as per Rules and that the T. T. Is framed charges falsely.

(3.) THE petitioner was removed from service after conducting departmental enquiry. Later the matter was referred to the Labour Court, Anantapur for adjudication.