DELHI TRANSPORT CORPORATION Vs. DARSHAN KUMAR

JUDGEMENT

(1.) Vide impugned judgment and order dated 04.02.2010, T.A. No.1253/2009 filed by the respondent has been allowed and the order dated 01.07.2008 passed by the Disciplinary Authority imposing penalty of removal from service and upheld by the appellate authority vide order dated 03.09.2008 has been set aside.

(2.) The only reason given by the Tribunal is that the respondent was unjustifiably denied a fair opportunity to represent against the report of the inquiry officer by not extending time which he sought to file the reply, but even for the reason relevant documents sought by him to respond to the report of the inquiry officer were not supplied. A taint has been found in the appellate order which has been opined to be a non-speaking order.

(3.) Let us begin the journey with the events as they transpired.