V NARAYANA REDDY Vs. INDUSTRIAL TRIBUNAL II HYDERABAD

JUDGEMENT

(1.) The present writ petition is filed assailing the Award dated 09.11.2005 in I.D.No. 16 of 2005 passed by the first respondent-Industrial Tribunal-II, which confirmed the modified punishment earlier imposed by the revisional authority i.e., 3rd respondent.

(2.) The facts, in brief, are that the petitioner was initially appointed conductor on 25.06.1990 in the respondent Corporation, there afterwards on 15.02.1992 his services were regularized. While he was conducting the bus of the respondent Corporation, on 10.02.1999 a check was exercised by the officials of the Corporation at Stage No. 12/11 en route No. 3K/17 - from Kushaiguda to Manikeshwar Nagar. Based on what are said to be the irregularities committed by the petitioner-Conductor, on 24.02.1999 a charge memo was issued to him with five charges, apart from placing him under suspension.

(3.) Later, dissatisfied with the explanation submitted by the petitioner, the respondent Corporation went ahead with the departmental enquiry and eventually the Disciplinary Authority inflicted the punishment of removal from service on the petitioner through an Order dated 16.08.1999, which was taken in intra-departmental appeal by the petitioner. When the said appeal was dismissed through an order dated 17.12.1999, the petitioner further carried the matter in revision before the 3rd respondent.