DEPOT MANAGER, APSRTC Vs. MOODI NAGARJU

JUDGEMENT

(1.) The present writ petition has been instituted by invoking Art. 226 of the Constitution of India seeking the following main prayer:-

(2.) The instant writ petition is filed assailing an award dtd. 14/8/2006 made in I.D No.158 of 2003 by the 2nd respondent, whereunder, the 1st respondent herein challenged his removal of service order, which was set aside by the 2ndrespondent and ordered for reinstatement with back wages.

(3.) According to the petitioner Corporation version, respondent No.1 joined as a Conductor in the petitioner Corporation on 21/12/2002. While he was discharging his duties as a Conductor in the bus bearing No.AP9Z9066 on the route from Y.Ramavaram to Eleswaram, a surprise check was conducted by the petitioner Corporation authorities. During the same, the authorities found irregularities by the 1st respondent, in not issuing the requisite tickets to the passengers. Consequently, the following charges were framed against the 1st respondent/Employee:-