PARESH CHANDRA DEV CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. R.K. Dev Choudhury, the learned Counsel for the petitioner. The respondents are represented by Ms. U. Barua, the Standing Counsel for the Assam State Transport Corporation (ASTC).

(2.) THE petitioner joined on 13.9.2003 as the Chief Engineer (Automobile & Technical) of the ASTC and he superannuated from service on 31.12.2007. He challenges the order dated 8.6.2007 (Annexure -9), whereby the petitioner was censured in pursuant to a disciplinary proceeding. The order of the Appellate Authority passed on 15.12.2007 (Annexure -13) is also challenged by the delinquent.

(3.) IN the charge -memo the delinquent was projected as the overall controlling officer for maintenance of the ASTC vehicles and it was alleged that the bus utilization in Silchar Division for the period 1.1.2004 to 30.6.2005 was hardly 25% of the fleet strength and it was alleged that the petitioner failed to take steps for improvement of the vehicle utilization ratio in the Silchar Division. That apart, poor performance in repair, maintenance and mileage of the buses under Silchar Division was alleged and the charge memo stated that 122 excess tyres were used in this Division. The consequential Charge No.2 was that the delinquent failed to perform his duties satisfactorily and accordingly he was charged with gross mis -conduct and breach of trust.