BABU LAL KHATIK S/O SHRI NANDA KHATIK Vs. DIRECTOR (TRAFIC), RAJASTHAN STATE ROAD TRANSPORT CORPORATION (RSRTC)

JUDGEMENT

(1.) This writ petition is directed against the order dated 26/9/2016 (Annex.12) passed by the disciplinary authority and order dated 28/6/2017 passed by the appellate authority, whereby, the petitioner has been imposed with the punishment of stoppage of one grade increment with cumulative effect and his salary other than subsistence allowance for the period of suspension has been forfeited and appeal filed by him has been dismissed.

(2.) A complaint was made by one Hemraj Dhobi, working as conductor on the bus being driven by the petitioner as driver of the Corporation, that on 21/7/2016 when he was assigned duty at Udaipur pertaining to vehicle No. RJ-06-PA-2217, during the course of his duty petitioner Babu Lal misbehaved with him and deliberately moved the bus when he was boarding the bus, as a result of which he sustained grievous injuries.

(3.) By order dated 28/7/2016, the petitioner was suspended with immediate effect and a charge sheet dated 3/8/2016 was issued to the petitioner. The petitioner gave response and after inquiry officer was appointed and inquiry was held, wherein, the department examined the complainant Hemraj Dhobi and petitioner produced two witnesses, the inquiry officer by his report dated 20/9/2016 found the charges as proved against the petitioner.