LAWS(APH)-2024-12-36

GANASALA KRISHNA W.G DIST Vs. PRESIDING OFFICER

Decided On December 20, 2024
Ganasala Krishna W.G Dist Appellant
V/S
PRESIDING OFFICER Respondents

JUDGEMENT

(1.) The writ petition is filed under Art. 226 of the Constitution of India, claiming the following prayer:-

(2.) In the instant writ petition, the Award dtd. 15/9/2008 made in I.D No.71 of 2006 on the file of Industrial Tribunal cum Labour Court, Guntur, is called into question. Consequently, the writ petitioner also seeks reinstatement, continuity of service, back wages and attendant benefits.

(3.) The petitioner had joined in service as a Conductor on 1/8/1997 in the respondent Corporation at Tadepalligudem. While so, on 2/9/2005 during the course of his employment when he was discharging his duties on the Bus bearing No. AP 9 Z 5281, which was proceeding from Bheemavaram to Tadepalligudem at 3.30pm near Chilakampadu Last stage, the respondent authorities i.e., TTIs conducted a surprise check. On the said check, they found gross irregularities by the petitioner in not issuing the tickets to the passenger, even after collecting the requisite amount also. Thus, the following Charges were made against the petitioner:-