MANIK LAL DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is a bus conductor employed with the Calcutta State Transport Corporation, hereinafter referred to as "the Company". On 4th October, 2018 the vehicle in which the petitioner was performing his duty was checked by the checking squad. The conductor cash bag of the petitioner was checked and an amount of Rs. 398/- was detected as excess of the sale proceeds of the tickets. The petitioner failed to account for the said excess amount of cash in his cash bag. By a communication dated 29th October, 2018 the Depot Manager, Thakurpukur Depot issued an order or suspension upon him. The petitioner was suspended with immediate effect and he was directed to deposit his identity card in the office.

(2.) A charge sheet was issued to the petitioner on 4th December, 2018 and he was directed to submit his written statement either admitting or denying the charges levelled against him. Copy of the bag check report was forwarded to the petitioner along with the charge sheet.

(3.) The petitioner replied to the said charge sheet. Though the petitioner mentioned that the allegation levelled against him was false he however, admitted that an amount of Rs. 400/- was with him when the checking squad checked his bag. According to the petitioner the said money was with him for purchasing medicines.