S A JOHN Vs. DIVISIONAL MANAGER APSRTC MACHERLA

JUDGEMENT

(1.) Assailing the proceedings No.02/104(85)/86/MCL, dated 14-9-1992 issued by the third respondent, the present Writ Petition is filed.

(2.) The petitioner who was a conductor of the Respondent- Corporation appointed in the year 1986, was conducting the bus bearing No.AAZ 1760 on 30-10-1986 from Gurajala to Gadevaripalle. The checking party at Gadevaripalle Bus Stop found a passenger alighting the said bus and they found that the said passenger had no ticket issued by the petitioner. The checking party directed the petitioner to collect Re.1/- towards ticket fare and also imposed a penalty of Rs.24/- on the passenger, which was accordingly paid by the passenger to the checking party. The checking party obtained spot explanation from the petitioner. The petitioner contended that the bus was stopped at the outskirts of Gadevarepalle Village on request by a passenger to attend the calls of nature. At that time, the passenger might have got into the bus, which was not noticed by the petitioner and therefore, he could not issue the ticket to the said passenger.

(3.) However, not satisfied with that explanation, the checking party issued a charge memo framing inasmuch as three charges which are extracted hereunder: