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Judgment
M. Katju, J.—The Petitioner was appointed as Bus Conductor in the service of the erstwhile U.P. Government Roadways on 8-9-1958, and after creation of the U.P. State Road Transport Corporation the service of the Petitioner was transferred to the corporation in 1972. The Petitioner has alleged that he was confirmed on 1-4-1972. In 1985 it is alleged that he was carrying 10 passengers without tickets, and consequently, he was charge-sheeted and after enquiry he was given a minor punishment by the order dated 31-10-1985 (Annexure-2 to the writ petition). By this order he was given the punishment of withholding of five annual increments without future effect.
On 6-6-1986 a seniority list was published in which Petitioners name was at serial No. 22 vide annexure-3 to the writ petition. However, the Petitioner was not promoted to the post of Junior clerk when the promotion list was issued on 27-4-1987 (annexure-4 to the writ petition), 39 persons junior to the Petitioner were promoted The Petitioner, consequently, made a representation dated 21-2-1988 (annexure-5 to the writ petition) but to no avail.
Thereafter another promotion list was issued on 12-8-1988 (Annexure 6 to the petition), and again the Petitioner was not promoted while 10 persons junior to him were promoted.
After filing of this petition another promotion list was issued on 17-3-1989, and this time also the Petitioner was not promoted. The Petitioner by this petition claims that he should have been promoted to the post of Junior Clerk.
A counter affidavit has been filed in this case, in which the detailed facts have been given. In paragraph 3 (xi) it has been stated that on 27-4-1987, 39 conductors junior to the Petitioner were promoted but the Petitioner was not promoted because of his poor record. In paragraph 3(xiii) the criteria for promotion is mentioned as seniority subject to rejection of unfit vide regulation 21 of the U.P. State road transport corporation employees (other than officers) services regulation, 1981. It has also been stated that in view of the departmental instructions the selection committee bad to take into consideration the previous five years'' work and conduct and the previous 10 years integrity certificate, and a circular was issued to that effect by the Managing Director of the corporation on 15-1-1988 (Annexre-4 to the counter affidavit) It has been stated in paragraph 3 (xiv) of the counter affidavit that the case of the Petitioner was considered by the selection committee but in view of the following poor record of the service during the past five years, he was not found fit for promotion to the post of Junior Clerk.
(a) On 1-11-1982 the Petitioner was found carrying 28 passengers without tickets and he also misbehaved with the checking party. Accordingly, departmental proceedings were initiated against him and since the charges were proved against him, his annual increments for two years were stopped by order dated 4-1-84 (annexure 5 to the counter affidavit).
(b) On 12-5-1984 the Petitioner was found carrying 19 passengers without ticket and he did not stop the Bus when the checking authority gave him the signal to stop the Bus. Departmental proceedings were initiated against the Petitioner, and even though the charges were proved against him, the authorities took a lenient view by order dated 31-10-1985 and reinstated him with the stoppage of five years increment, and forfeiture of salary for the suspension period, vide Annexure-2 to the counter affidavit.
(c) six months good conduct allowance was forfeited by order dated 28-6-1983 as charges of corruption stood proved against) him.
For the above three punishments and also because of the order dated 6-6-1988 (Annexure-6 to the counter affidavit) by which the Petitioner had been warned and two months good conduct allowance was forfeited, the Petitioner was not found fit f�r promotion.
The order (Annexure-6 to the counter affidavit) shows that when the Bus which was being taken by the Petitioner met with an accident, the Petitioner did not make available another bus to the passengers.
A rejoinder affidavit has been filed, and in para 9 it has been stated that the Petitioner cannot be given a double punishment since he has already undergone the punishment given to him earlier.
In my opinion, the Petitioner has already been adequately punished for the misconduct committed by him He has been superseded several times by his juniors. By order dated 31-10-1985 his five annual increments were stopped, but without future affect. This order was passed on 31-10-85 and the five years period has now elapsed* Consequently, this order cannot now come in the way of the Petitioner''s promotion vide Balwant Singh v. J.A. Dave 1981 (1) SLK 610 (SC) Similarly the Petitioner has already been given punishment by the order dated 6-1-1984 for the offence he committed on 1-11-82. As regards the order dated 6-6-88, no doubt the Petitioner should have taken more care and helped the passengers of the Bus which met with an accident to get another Bus, but it is not such a serious offence that the Petitioner should be further punished.
In the totality of the circumstances, I am of the opinion that whenever the next promotion from the post of conductor to the post of Junior Clerk is held, the Petitioner will be considered by the selection committee ignoring the orders dated 28-6-83, 6-1-84, 31-10-85 and 6 6-88. If the Petitioner is found fit for promotion ignoring these orders, he shall be promoted but only with prospective effect. I wish to make it clear that I am passing this order not because I am of the opinion that the Petitioner is not guilty of several offences in the past, but because I believe that justice shot Id he tempered with mercy. The Petitioner was rightly superseded and punished for his serious offences in the past and hence he cannot be given promotion with retrospective effect, but he will be considered for promotion with prospective effect whenever the selection is next held.
With these observations the writ petition is disposed of finally. There is no order as to costs.