N.K. NAIK Vs. APSRTC

JUDGEMENT

(1.) Heard Sri V. Narasimha Goud, learned counsel for the petitioner and Sri Toom Srinivas, learned Standing Counsel for the respondents.

(2.) The petitioner filed this writ petition under Article 226 of Constitution of India seeking the following relief:

(3.) The learned counsel for the petitioner contended that the petitioner joined in the respondent-Corporation as "Conductor" in the year 1996 and his services were regularised on 28/10/1998. While he was conducting the bus service on 20/11/2001 in between Kambhalapally and Devarakonda a cheque was exercised by the checking officials at the Stage No.9/8 and they issued a memo finding out certain cash and ticket irregularities. Thereafter the 2nd respondent issued a charge sheet suspending the petitioner pending enquiry on 20/9/2000 with following charges: