K RAJESHAM Vs. DEPOT MANAGER APSRTC KORATLA

JUDGEMENT

(1.) The petitioner who is working as Conductor in the services of the A.P.State Road Transport Corporation (for short 'the Corporation') has filed this writ petition praying for quashing the proceedings ofthe Depot Manager dated 11-11-1988.

(2.) A few facts which are relevant for the purpose of disposal of this writ petition be noted as under:

(3.) The petitioner was working as a contract employee. His services were dispensed with by the Depot Manager by his proceedings dated 15-7-1985 after finding that the petitioner was guilty of commission of certain irregularities in the matter of cash and tickets maintenance. It seems that against the said action of the Depot Manager dated 15-7-1985, the petitioner preferred an appeal to the Divisional Manager. The Divisional Manager, Kareemnagar by his proceedings dated 1-1-1987 directed re-engagement of the petitioner on daily wages. Consequently, the petitioner was re-engaged by the Depot Manager. In the counter filed by the Depot Manager, it is stated that the Divisional Manager while directing re-engagement of the petitioner on daily wage basis specifically permitted the Depot Manager to take disciplinary action against the petitioner in respect of the mis-conduct committed by him earlier while he was working at Korutla Depot. In view of that specific permission, the Depot Manager issued a charge-sheet dated: 21 -1 -1987 to the petitioner.The charge-sheet contains two charges which read as under: