BHASKAR DAS Vs. O S R T C

JUDGEMENT

(1.) The Petitioner, Bhaskar Das, has filed the present writ application seeking a direction to the Opp. Parties for release/payment of his retirement dues as well as the other legitimate dues and prays to quash the orders of punishment passed against the Petitioner after his retirement vide Annexures -2, 3, 4, 5 and 7 to the writ application.

(2.) THE Petitioner was appointed as a Conductor in the Orissa Road Transport Company (for short, 'the ORT Company') in the year 1964. His services were regularized as Conductor in the ORT Company on 20.10.1989. In the year 1992, the ORT Company merged with Orissa Road Transport Corporation (for short, 'the Corporation') and the Petitioner continued to serve under the Corporation. In course of such service, the Petitioner was transferred on 19.11.1997 from DTM, Cuttack Zone to join at DTM, Puri Zone on 28.11.1997. The Petitioner submitted his joining report before the DTM, Puri, on 26.1.1997, but the same was not accepted on the plea that the Employees' Union had filed a case before the Hon'ble Orissa High Court in O.J.C. No. 15882 of 1997 which was pending and that an order of status quo was passed therein on 24.11.1997.

(3.) MR S.K. Rath, Learned Counsel for the Petitioner, submitted that the orders of punishment issued by the D.T.M., Puri on 3.12.1999 vide Annexures -2, 3, 4, 5 as well as the show cause notice vide Annexure -7 ought to be quashed and declared bad in law on the following grounds: