PRAKASH MANDA Vs. RAJASTHAN STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 13/5/2015, whereby, the services of the petitioner have been terminated.

(3.) Briefly noted the facts of the present writ petition are that the petitioner was appointed on the post of Conductor in the respondent Department on 3/3/2014. While the petitioner was discharging his duties as Conductor, the allegation of carrying passengers without tickets on four occasions were noted and, therefore, a notice was served upon the petitioner on 1/5/2015. The petitioner filed detailed reply to the notice issued by the respondents on 3/5/2015. The respondents, without taking note of the reply filed by the petitioner, have terminated his services vide order dtd. 13/5/2015 (Annex.4) invoking the Clause 8 (iii) and (iv) of the Rajasthan State Road Transport Workers and Workshop Employees Standing Orders, 1965 (hereinafter referred to as 'the Standing Orders, 1965). Aggrieved by the order dtd. 13/5/2015, the petitioner has preferred the present writ petition.