SUDARSHAN KOLYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant, who was the writ petitioner before the Hon'ble Single Bench, challenges the order dated 14th June, 2016 whereby the Hon'ble Single Bench was pleased to uphold the order of removal passed by the Disciplinary Authority (DA) against the appellant. The genesis of the Disciplinary Proceeding (DP) lay in the two-fold charges against the appellant of unauthorised absence from his duties and causing loss to his employer due to such unauthorised absence.

(2.) The appellant/ writ petitioner was a bus conductor with the South Bengal State Transport Corporation (SBSTC). In 2011 the appellant was charged with absenting himself from duties for the period 10th June 2011 to August 2011 amounting to a total of seventy days. The appellant was also charged with causing loss to the SBSTC on account of such unauthorised absence.

(3.) It is an admitted fact that the charge-sheet was sought to be served on the appellant without success. The charge-sheet could be ultimately served to the appellant through his wife.