K. MOSES Vs. TSRTC

JUDGEMENT

(1.) This appeal, under Clause 15 of Letter Patents Act, is filed aggrieved by the dismissal order dated 09.04.2019 passed by a learned Single Judge of this Court in Writ Petition No.2659 of 2017 wherein the appellant/writ petitioner questioned the order of his removal from service as Driver-cum-Conductor.

(2.) Heard the learned counsel for the appellant/writ petitioner and the learned Standing Counsel for TSRTC and perused the record.

(3.) The learned counsel for the appellant/writ petitioner would contend that the order under appeal is contrary to law and facts of the case and there is patent violation of the procedure. The removal of appellant/writ petitioner from service vide proceedings No.02/62(51)/2015 RNG-II, dated 27.12.2016 is illegal, arbitrary and capricious. When there is a grave irregularity, the learned Single Judge ought to have interfered with and set aside the order of removal and ultimately, prayed to allow the appeal by setting aside the impugned order dated 09.04.2019 as well as removal order dated 27.12.2016.