DTC Vs. VIJENDER SINGH

JUDGEMENT

(1.) THE petitioner, Delhi Transport Corporation has challenged the order dated 19th October, 2009 passed by the Central Administrative Tribunal, Principal Bench in TA No. 1220/2009 titled as Sh. Vijender Singh v. The Management of DTC, allowing the original application of the respondent and holding that the respondent shall not be entitled for anything more than what has been paid to him during the period of suspension from the date of his suspension upto the date of his acquittal as a subsistence allowance; he would be entitled to full salary between the date of acquittal and reinstatement and he would be deemed to be in service for the purpose of fixation of pay and the respondent, however, shall not be entitled for any interest on any of the amount payable to the respondent.

(2.) BRIEF facts to comprehend the controversies are that the respondent was arrested in a criminal case on 15th October, 1995 and he was placed under suspension which continued up to 2nd December, 2000. The Session Court had convicted him on 6th December, 2000 and the respondent had been dismissed from the service under Clause 15 (2) (vii) of the DRTA (Conditions of Appointment and Service) Regulation 1952 and the instructions on the subject.

(3.) ON reinstatement, the admissible benefits were denied to the respondent and therefore, he filed the writ petition on 4th January, 2008, which was later on transferred to Central Administrative Tribunal, Principal Bench which is decided by the Tribunal on 19th October, 2009, which is order is impugned before this Court.