TERSAM PAL Vs. STATE AND ORS.

JUDGEMENT

(1.) Following relief is claimed in the petition:

(2.) Respondent No. 2-the contesting respondent, has filed objections denying the allegations in the petition. It is pleaded that the checking squad had found six passengers out of 33 on board without travelling tickets though petitioner had collected the prescribed fare from passengers. It is pleaded that the petitioner was placed under suspension on 16.05.2007 and an enquiry was initiated against him. Manager-Tourist Service JKSRTC-Jammu was appointed as Enquiry Officer and a chargesheet was served upon petitioner on 08.06.2007 which was replied by the petitioner. The enquiry officer found charges against the petitioner duly established. The matter was placed before the Competent Authority and in view of allegations of demanding of bribe levelled by petitioner against an Officer of the Corporation, which were not established as per enquiry report, a show cause notice dated 14.06.2008 came to be served upon the petitioner and in view of the unsatisfactory reply to the show cause notice and record revealing involvement of petitioner on six occasions in ticketless travelling despite warning, the services of petitioner were terminated in terms of impugned order dated 21.01.2010.

(3.) Petitioner sought leave to file supplementary affidavit wherein he has deposed that his appeal against the impugned termination order is pending consideration before the Chairman of JKSRTC who happens to be the Minister for Transport. There is nothing on record to show that the appeal has been decided.