THE DIRECTOR STATE TRANSPORT PUNJAB AND ANOTHER Vs. DILBAG SINGH CONDUCTOR, PUNJAB ROADWAYS, NAWAN SHEHAR

JUDGEMENT

(1.) The petitioners have filed this writ petition in the nature of Certiorari for a direction to quash award dated 18.1.1994, Annexure P-1 and further to quash order dated 31.8.1999, Annexure P-2 passed by the Lok Adalat.

(2.) The petitioners have averred that respondent No. 1. Dilbag Singh was appointed as a Conductor in the Punjab Roadways on 24.11.1970. On a report of fraud of Rs. 4.50 and misbehavious with the Checking/Inspectorate Staff, he was charge-sheeted. He filed reply to the charge-sheet. The General Manager i.e. Punishing Authority considered the reply and since the reply was found unsatisfactory, an Enquiry Officer was appointed. A regular enquiry was conducted and the Enquiry Officer submitted his finding. He held respondent No. 1 guilty of the charges levelled against him. A Show Cause Notice for termination of his services was issued to him. He was also called for personal hearing by the Punishing Authority i.e. General Manager, Punjab Roadways, Nawan Sehar. After considering all the relevant documents and the reply of respondent No. 1, his services were terminated vide order dated 10.10.1980.

(3.) Notice of motion was issued.