KASHMIR CHAND Vs. H R T C

JUDGEMENT

(1.) The petitioner in the petition has prayed for quashing of memorandum dated 23.2.1993 Annexure A-2, memorandum dated 12.8.1996 Annexure A-4, office order dated 17.4.1998 Annexure A-6 and memorandum dated 5.9.1998 Annexure A-8. He has also prayed for reinstatement in service with all consequential benefits. In the alternative, he has prayed for a direction to the appellate authority to decide appeal dated 6.10.1998 Annexure A-9.

(2.) The case of the petitioner is that he was appointed as conductor by Regional Manager, Himachal Road Transport Corporation (for short `Corporation') on 10.1.1983 w.e.f. 29.11.1982 as the petitioner was working as conductor on daily wages. The petitioner was regularized w.e.f. 1.8. 1983 by Regional Manager, who is the appointing and disciplinary authority of the petitioner.

(3.) The respondent No.3 issued memorandum dated 23.2.1993 proposing to hold inquiry against the petitioner under Rule 14 of the CCS (CCA) Rules, 1965 (for short `Rules'). The copies of documents mentioned in memorandum dated 23.2.1993 were not supplied to the petitioner. The inquiry officer was appointed and only one witness Karnail Singh, Inspector was examined during inquiry. The inquiry officer submitted his report Annexure A-3.