DELHI TRANSPORT CORPORATION Vs. UMED SINGH

JUDGEMENT

(1.) THE petitioner, Delhi Transport Corporation has challenged the order dated 16th December, 2009 passed by the Central Administrative Tribunal, Principal Bench in TA 764/2009 titled as Umed Singh v. Delhi Transport Corporation and Ors. quashing the orders dated 31st March, 2004, 26th April, 2004 and 15th December, 2004 imposing punishment and dismissing his appeal and directed the petitioner to settle the dues of the respondent as he has already retired and held that the respondent be deemed to be free of all the allegations made against him.

(2.) BRIEF facts to comprehend the controversies are that the respondent had joined the services of the petitioner organization in 1981. He contended that he was on leave on 22nd January, 2004, however, he was on duty on 23rd January, 2004 and 24th January, 2004 and he had marked his attendance on 23rd January, 2004 and 24th January, 2004 which was his weekly day off.

(3.) THOUGH the allegations made against the respondent were denied by him, however, an inquiry was held on 9th March, 2004 and according to the respondent, it was closed on the same day by the inquiry officer.