SEKHAR GOSWAMI Vs. S B STC

JUDGEMENT

(1.) The writ petitioner in this writ petition being a Conductor working under South Bengal State Transport Corporation has filed this writ petition challenging the order of suspension, charge-sheet, the entire inquiry proceeding including the inquiry report as also the final order of punishment dated 13th October, 1999 passed by the respondent no. 2 and the order dated 17-10-2001 passed by the respondent no. 1. The petitioner prayed for grant of reinstatement with all consequential benefits. Facts in brief

(2.) The writ petitioner was appointed as a Conductor oh 20-09-1990 and was subsequently, confirmed in the said post. According to the petitioner he was subsequently selected for clerical job which was computer related and since then the petitioner has been working as Lower Division Assistant. The petitioner was allotted duty as Conductor on 14-09-1999. He was placed on duty at Midnapore depot. When he was posted in the route Midnapore-Mohar, during return journey an excess of Rs.162/- against actual stile of Rs. 924/- was found in the cash bag of the petitioner by the bag checking personnel.

(3.) The petitioner was placed under suspension on 18-09-1999 and a charge-sheet was issued containing five counts of charges leveled against the petitioner on the basis of report dated 14-09-1999. A copy of the charge-sheet has.been made annexure 'P-l' to the writ petition.