G. YADAIAH Vs. T.S.R.T.C.

JUDGEMENT

(1.) Sri B. Mayur Reddy, learned Standing Counsel for the respondent Nos.1 and 2/Corporation, at the outset has drawn the attention of this Court towards the common judgment dtd. 7/12/2021 delivered by this Court in W.A.Nos.1552 and 1623 of 2018. He has stated that the judgment impugned in the present writ appeal was subjected to judicial scrutiny by this Court and an order has been passed on 7/12/2021 allowing the writ appeals preferred by the Corporation.

(2.) The common judgment dtd. 7/12/2021 delivered by this Court in W.A.Nos.1552 and 1623 of 2018 is reproduced as under:-

(3.) The facts of the case reveal that the respondent/employee before this Court was appointed as a Conductor in 1986 and while discharging his duties on 21/7/2005, he was subjected to surprise check. Undisputedly, he was found indulged in cash and ticket irregularities (misappropriation of Government money). A charge sheet was issued and thereafter a detailed enquiry took place in the matter and finally an order was passed on 24/5/2006 inflicting punishment of removal.