HUTASHAN DEV Vs. H R T C

JUDGEMENT

(1.) The petitioner in the petition has prayed for quashing order dated 3.9.2003 Annexure A-11 with a further direction to the respondents to take back the petitioner in service as Conductor with all consequential benefits.

(2.) The facts, in brief, are that the petitioner was appointed as Conductor in respondent No.1 Himachal Road Transport Corporation (for short 'Corporation') in May 1997 and was posted in Local Unit, Shimla. In the year 2001, he was transferred to Rohru.

(3.) In pursuance of the report of the flying squad, an inquiry was ordered to be conducted against the petitioner and he was charge-sheeted. Only one witness Jai Gopal Dass, Conductor was examined during the inquiry. The petitioner during the inquiry requested for examining defence witnesses but only one witness was allowed to be examined. The inquiry officer submitted his report in April, 2003. A show cause notice was issued to the petitioner on 26.5.2003, the petitioner submitted his reply to show cause notice.