BHARMA RANOLE @ BHARBATI RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner challenges the order of the 3rd respondent (General Manager, Haryana Roadways, Karnal), dated 07.02.2011 (Annexure P -3), by which her late husband, Jai Singh, who worked as a driver with the said respondent, has been compulsorily retired w.e.f. 19.12.1986, the date with effect from which he was earlier terminated from service.

(2.) AS already noticed in the order issuing notice, on 26.03.2013, the petitioners' late husband was earlier imposed a punishment of termination from service, which was challenged by him by filing CWP No.8449 of 1990 before this Court. He, however, unfortunately expired during pendency of that writ petition, on 22.08.2003.

(3.) THE reason for termination was that, while driving bus No.3659, on 02.08.1996, on the route allotted to him, the petitioners' late husband took the bus inside the city instead of taking it via the bypass as he was supposed to. Unfortunately, an accident took place in the city, in which a cyclist was killed. The petitioners' late husband is stated to have left the bus on the site of the accident and to have run away, and thereafter, he allegedly remained absent from duty from 03.08.1986 to 06.08.1986.