REGENT COMPUTRONICS PVT. LTD.

G. Govindu S/O Late Gattanna R/O Rajupally, Narva Mandal Mahabubnagar District Appellant

V/S

Telangana State Road Transport Corporation Rep By Its Managing Director, Musheerabad Hyderabad And Another Respondents

Referred Judgements :-

ULAGAPPA V. COMMR. [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
O P GUPTA VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BANI SINGH [REFERRED TO]
UNION OF INDIA VS. ASHOK KACKER [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
STATE OF ORISSA VS. BIMAL KUMAR MOHANTY [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
SECRETARY TO GOVERNMENT VS. K MUNNIAPPAN [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
STATE OF ORISSA VS. SANGRAM KESHARI MISRA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
P RAJENDER VS. UNION OF INDIA [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. R S MADHUBABU [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) Petitioner is a driver in respondent corporation. On 16.12.2016 he was assigned service bus bearing registration NO. AP 10 Z 9964 from Makthal to Marikal via Undecode. The bus was stopped at Beerappagudi, Pattached village and after observing the bus stop, petitioner moved the bus. While so, persons standing nearby shouted to stop the bus, accordingly, petitioner stopped the bus. It appears, an old lady, standing near the bus stop, fell between the front and rear tyres of the bus and rear tyre moved over the body of the old lady and she died instantaneously. The Superintendent (Traffic), made a spot inspection to ascertain the reasons for accident and submitted his report on 17.12.2016. A preliminary enquiry was conducted on 27.12.2016 and the report was submitted to the competent authority. There was a joint enquiry by the Depot Manager-second respondent along with another Depot Manager and report was made on 5.1.2017. There after, on 9.1.2017, the Depot Manager, issued two proceedings, in one proceeding, petitioner was placed under suspension and in second proceeding, charge was framed against the petitioner. Petitioner filed his explanation on 12.1.2017; not satisfied with the explanation submitted by the petitioner, an Enquiry Officer, was appointed. Challenging the order of suspension and framing charges, this writ petition is filed.

(2.) Heard learned counsel for petitioner Sri V. Narasimha Goud and learned standing counsel for respondent corporation Mr B Mayur Reddy.

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G. GOVINDU S/O LATE GATTANNA R/O RAJUPALLY, NARVA MANDAL MAHABUBNAGAR DISTRICT Vs. TELANGANA STATE ROAD TRANSPORT CORPORATION REP BY ITS MANAGING DIRECTOR, MUSHEERABAD HYDERABAD AND ANOTHER

Referred Judgements :-

JUDGEMENT

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