RAM DEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was working as a Conductor in the Haryana Roadways. On 8.10.88, the bus was checked and it was found that he had not issued tickets to three passengers after taking fare from them amounting to Rs. 159/-. On the ground that he embezzled the Governmental money, an enquiry was ordered to be held. When the enquiry was pending, the General Manager Haryana, Roadways, passed the following order:-

(2.) Thereafter, the Transport Commissioner, Haryana, by the impugned order dated 17-3-93 imposed a punishment of dismissal on the petitioner. The petitioner filed this writ petition for quashing the order of the Transport Commissioner vide Annexure P-7. In similar circumstances, the Supreme Court in SLP No. 24152/95 dated 9-2-96 held as follows:-

(3.) I am of the opinion that the present case is similar to the case disposed of by the Apex Court. This petition can also be disposed of in the same terms.