GOPA RAM Vs. CHAIRMAN AND MD

JUDGEMENT

(1.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner was posted as Driver under the respondent-Corporation at Barmer. However, on 03/10/2007, a charge-sheet was issued to the petitioner by the concerned authority of the respondent-Corporation, indicating therein two charges against the petitioner, regarding the act of negligence on his part, while driving, in discharge of his duties, a Bus, of the respondent-Corporation, bearing registration No.RJ04-PA-0140 on Barmer-Jhunjhunu route.

(3.) Learned counsel for the petitioner submits that the enquiry officer did not find any charge to be proved against the petitioner; the respondents however, being dissatisfied with the said enquiry report, issued the aforementioned notice to the petitioner, whereafter, the impugned punishment order was passed against him, which is clearly unsustainable in the eye of law.