GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT is assailing order dated 22.1.2010 passed by learned Single Judge, thereby dismissing the writ petition challenging the order dated 30.9.2005 whereby he was dismissed from service.

(2.) BRIEF facts of the present case are that the appellant -petitioner was working as a Conductor in the Transport Department, Punjab. On 31.12.2003, while he was on duty on Bus No.9156 being plied from Vijay Nagar to Ludhiana, he did not issue tickets to two passengers though had taken Rs.168/-(Rs.84/-each) from them. A departmental enquiry was conducted in this regard and charges were proved against the petitioner. On the basis of the enquiry report and following the prescribed procedure, the Director, State Transport, Punjab, dismissed the petitioner from service vide order dated 30.9.2005. The aforesaid order was challenged by the appellant petitioner by filing appeal, revision and review, but the same were dismissed. Ultimately, the petitioner challenged the order dated 30.9.2005 dismissing him from service by filing writ petition before learned Single Judge, which was also dismissed. Hence, the present appeal.

(3.) LEARNED Single Judge dismissed the writ petition by observing that on the basis of a departmental enquiry conducted against the petitioner and the charges levelled against him having been proved, the petitioner was dismissed from service.