MOHAMMED ALI Vs. HIMACHAL ROAD

JUDGEMENT

(1.) HEARD Mr. Rajnish Maniktala, learned counsel for the petitioner and Mr. Ashok sharma, learned counsel for Himachal Road transport Corporation (in short 'hrtc corporation' ).

(2.) IN the present writ petition, the order dated February 28, 2002 passed by the learned h. P. State Administrative Tribunal, Shimla (in short 'learned Tribunal') in O. A. No. 119/1995 has been challenged, whereby, the O. A preferred by the petitioner against the order dated February 25, 1993 removing him from the service of Corporation and further prayer directing to re-engage him with consequential benefits, has been denied.

(3.) IT appears that the petitioner was initially deployed as daily wager by the respondent Corporation in the year 1980. Thereafter his services were regularized in the year 1982. The departmental proceedings were initiated against the petitioner wherein he was served with two charge sheets dated November 20, 1991 and March 21, 1992. The charges indicated therein were as follows: