ASHOK KUMAR Vs. ADMINISTRATOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In the instant petition, petitioner has sought for following relief/reliefs:

(3.) Petitioner while working with respondent-transport corporation was subjected to disciplinary proceedings in framing article of charges on 28/6/2004. Petitioner submitted reply on 28/11/2004. Disciplinary Authority dissatisfied with the reply of the petitioner proceeded to hold enquiry. The Enquiring Officer submitted his report on 24/12/2006 holding that charges levelled against the petitioner were proved. In the result second show cause notice was issued on 15/4/2008 and, thereafter, petitioner was dismissed from service on 11/7/2012 by the administrator. As on 11/7/2012, the State Government appointed administrator to the corporation.