GENERAL MANAGER Vs. OM PRAKASH CHEEPA

JUDGEMENT

(1.) By this appeal, a challenge has been made to the order dtd. 9/10/2017 passed by learned Single Judge. The order aforesaid was passed on a writ petition preferred by petitioner non-appellant to challenge the award dtd. 27/11/2001 passed by the Labour Court. The award of the Labour Court is on a reference of a dispute against dismissal of petitioner-non-appellant from service vide order dtd. 31/5/1994.

(2.) The petitioner-non-appellant, while holding the post of Driver, was found carrying 29 passengers without tickets on the inspection of bus at Jaipur-Kota route. He was handed over the charge of the bus by Kota Depot after issuing tickets to 3 passengers. The petitioner-non-appellant took 29 other passengers on the way. When the bus was checked at Chaksu (40 km. prior to Jaipur), 29 passengers were found without tickets and fare from them had been collected by the non-appellant. The amount of Rs.1088.50 was recovered from the pocket of the driver. It was collected from 29 passengers without issuing tickets. The bus was operated by the driver without a conductor, as per the Policy of the RSRTC at the given time.

(3.) A departmental inquiry was conducted after serving charge sheet on the petitioner-non-appellant. The charges were found proved in the inquiry thus an order of dismissal from service was passed.