K SARANGAM Vs. TSRTC

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri B. Mayur Reddy, learned Standing Counsel appearing for the respondentTelangana State Road Transport Corporation.

(2.) In these two writ petitions, petitioners are working in Telangana State Road Transport Corporation (for short 'the Corporation') and are challenging the charge memos and suspension from service dated 16.01.2021. As the issue involved in these two writ petitions is same, they are disposed of by this common order.

(3.) Petitioner in W.P.No.2369 of 2021 is working as Assistant Depot Clerk and petitioner in W.P.No.2378 of 2021 is working as Leading Hand in the respondent-Corporation. On 16.01.2021, charge sheets were drawn against the petitioners and on the same day separate orders are passed suspending the petitioners from service. The subject matter of the disciplinary proceedings concern alleged creation of duplicate attendance register of outsourcing persons including the names of five persons as if working as Mechanics, under the control of petitioner in W.P.No.2378 of 2021 and asking the Garage Supervisors concerned to sign in the duplicate attendance register, in collusion with Smt A.Radhika working as Assistant Engineer (Mechanical) causing loss to the respondent-Corporation to a tune of Rs.3,03,823/-. As the misconduct alleged is treated as grave, petitioners were suspended, by separate proceedings dated 16.01.2021.