BHUPINDER SINGH Vs. UNION TERRITORY, CHANDIGARH AND ORS.

JUDGEMENT

(1.) This appeal has been filed by workman against the order and judgment dated 27.01.2014 passed by learned Single Judge in CWP No.23523 of 2013. He was appointed as Conductor with the Chandigarh Transport Undertaking and remained working as such till his dismissal from service. During his service tenure, he committed following illegalities and irregularities causing loss to the State exchequer by his wilful default and committing fraud :

(2.) Ddr No.13 dated 18.11.2001 was lodged against him at Police Post, ISBT, Sector 17, Chandigarh. On medical examination, he was found under the influence of liquor by the doctor. He had refused to give blood and urine samples. Accordingly, he was charge-sheeted vide charge-sheet dated 13.02.2002. During inquiry, he admitted his guilt, therefore, Inquiry Officer submitted his report holding him guilty of the aforesaid charges.

(3.) The appellant-workman was afforded several opportunities of personal hearing, but he did not turn up. Hence, finding no other option his services were terminated with immediate effect vide order dated 02.11.2004.