CHIRTANA GANDKLA Vs. DEPOT MANAGER

JUDGEMENT

(1.) The removal of the petitioner from service as a Driver by the first respondent through orders dated 27.04.2004 was challenged by the petitioner before the Industrial Tribunal-cum-Labour Court, Visakhapatnam through I.D. No. 96 of 2004. ID. No. 96 of 2004 was dismissed on 30.11.2006. Questioning the same, this writ of certiorari is laid by the petitioner. The petitioner was the subject of a very grave charge of driving a passenger bus in an alcoholic condition. The petitioner denies the same. The management asserts the same, found him guilty and removed him from service.

(2.) The petitioner was appointed as a Driver by the A.P.S.R.T.C on 01.08.1985. On 03.01.2004, he was driver of bus bearing registration No. A.P. 11Z 401 travelling from Visakhapatnam to Malkangiri taking over the bus at Seeleru. Contending that the petitioner was in a drunken state, action was initiated against the petitioner. Departmental enquiry was held for the single charge of committing misconduct of driving the bus in an intoxicated condition. The charge was considered to have been proved resulting in the removal of the petitioner from service.

(3.) The learned counsel for the petitioner contended that the charge had not been proved against the petitioner. The Conductor and the other driver of the bus deposed that the petitioner, who was one of the drivers of the bus, would appear to be in a drunken state at the relevant time. The case of the conductor and the other driver of the bus is that the bus reached Seeleru much later than normal time as the bus started from Visakhapatnam with about three hours delay. The petitioner was found to be sleeping in the depot at Seeleru. The bus was handed over to the petitioner. The petitioner drove the bus to a distance of 28 K.M. after he took over the bus. Considering that the petitioner was in a drunken state and was not able to drive the bus, the bus was stopped at Chitrakonda for about three hours, the petitioner contended that he was suffering from fever and cold at the time of his taking over the bus and that there was heavy fog with very little visibility leading to the petitioner stopping the bus as the bus was to be manoeuvred in route. He contended that the bus was stopped at Chitrakonda for safety purposes and not because he was in a drunken state. The Conductor endorsed in the statistical return (SR) that the petitioner was suffering from fever at that time.