M.S. RAO Vs. TSRTC.

JUDGEMENT

(1.) Heard.

(2.) Disciplinary proceedings were initiated against petitioner on the allegation of cash and ticket irregularities, while he was conducting bus. The enquiry officer held the charges as proved. On consideration of the objections filed by the petitioner, the disciplinary authority issued show cause notice dated 10.08.2018 calling upon petitioner to submit his explanation in proposing to remove him from service.

(3.) Learned counsel for the petitioner sought to contend that during enquiry, the relevant documents were not supplied to petitioner, it is not known as to how the enquiry officer was appointed and since the petitioner rendered 27 years of service and he is now on the verge of retirement, punishment of removal from service would cause grave hardship to him and his family. He further submits that wife of petitioner is a heart patient and at this stage, if petitioner is removed from service, it would cause grave hardship in attending to the treatment of his wife.