VISHWAMITTER Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is before this Court impugning the show cause notice dated 20.6.1994 issued by the General Manager, Punjab Roadways, Rupnagar proposing dismissal from services while disagreeing with the inquiry report dated 14.6.1994 which found the petitioner innocent of the charges levelled against him, that is, of negligence in performing duty in not carrying out repairs of Bus No. 8223 as shown in the job card and for demanding fee/money from the driver of the said bus instead of repairing the faults and is, therefore, guilty of misconduct.

(2.) The facts in brief are that the petitioner was working as a Fitter in Punjab Roadways, Rupnagar at the relevant time. He was charge sheeted for the above misconduct. An inquiry was held. The charge was not proved. The show cause notice was served which led to the passing of the impugned order. The proposed punishment of dismissal from service was scaled down to reinstatement but stoppage of two increments with permanent effect was inflicted and pay for the suspension period was limited to subsistence allowance already paid under Rule 7.2 of the Punjab Civil Service Rules Volume I, Part I by forfeiting the remaining amount. The disagreement note was served on the petitioner and he filed a reply supporting the findings of the Inquiry Officer in his favour and explaining reasons why the findings of the inquiry officer were correct.

(3.) Against the order of the General Manager, Punjab Roadways, Rupnagar, the petitioner submitted an appeal to the Divisional Manager, Department of Transport, Punjab, Chandigarh against the punishment order which has been dismissed by an order dated 13.5.1996.