M.V. SAGAR Vs. APSRTC AND ORS.

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of the Constitution of India seeking to quash the impugned proceedings No. 01/804(1)/2014 -KMM, dated 03.11.2014 issued by the 2nd respondent in removing the petitioner from service and also recovering Rs. 5020/ - as illegal, unjust and in violation of Articles 14, 16 & 21 of the Constitution of India and consequently direct the respondents to reinstate the petitioner into service with all attendant benefits.

(2.) I have heard Sri V. Narasimha Goud, learned counsel appearing for the petitioner and Sri K. Srinivasa Rao, learned Standing Counsel appearing for the respondent Corporation.

(3.) IT is the version of the petitioner that one K.C.P. Reddy, ADC instead of posting the ticket block in question in his tray No. 006, had posted the said ticket block in Tray No. 926 which is meant for Jatara special, where as the petitioner was doing Kodad day out duty on 18.02.2014. According to the petitioner, while represented to K.C.P. Reddy, ADC about the posting of ticket block wrongly, he instructed him to post those blocks in Jatara special box kept in the section of the Assistant Manager Traffic who was dealing with Jatara special. Basing on the said instructions, the petitioner posted the ticket blocks in Jatara special.