MANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. The application is allowed. Written statement on behalf of Respondents No. 1 to 3 is taken on record.

(2.) The Petitioner was working as a Driver in the Haryana Roadways, Ambala, which is an undertaking of the first Respondent being managed and controlled by the Respondents No. 2 and 3.

(3.) During the course of employment of the Petitioner, an accident took place on 23.11.1986 near Bhambholi. The Petitioner was charged as follows: