DELHI TRANSPORT CORPORATION Vs. DHEER SINGH

JUDGEMENT

(1.) Mr. Dheer Singh (hereinafter, 'Employee/Driver') was engaged as a Retainer Crew Driver (RC Driver) with the Petitioner corporation, M/s Delhi Transport Corporation i.e. DTC since 1981. The incident took place on 10th June, 2006 when the Driver was performing his duties on bus no. 3176 plying on route no. 33.

(2.) The said bus was operating from Bhajanpura to Noida Sector 37 and on the way, the bus met with an accident near subway Gokalpuri Delhi at around 18:30 hours (06:30 pm). The passengers called the Police Control Room (PCR). According to the conductor, Mr. Satyapal Singh, the Driver was found to be drunk. There was no injury to the passengers. Another driver of Bawana Depot drove the bus to Noida Depot thereafter.

(3.) The incident was reported to ATI Tulsi Ram, badge No. 23014 on 10th January, 2006. On 12th January, 2006, the employee was suspended with immediate effect. However, on 14th February, 2006, the said suspension letter was revoked, pending enquiry into the case, as a Chargesheet had been issued to the driver on 13th February, 2006. On 24th January, 2006 the driver submitted his reply to the charge-sheet, wherein he denied the charges levied against him. Thereafter, an Enquiry Officer conducted an enquiry on behalf of the DTC and recorded statements of all witnesses etc. The driver was found guilty in the departmental proceedings and a report in this regard was submitted by the Enquiry Officer to the Depot Manager, Noida. A Show- Cause Notice dated 2nd June, 2006 was issued to the driver, to which reply was also submitted on 15th June, 2006. Services of the driver were terminated by the DTC, effective from 30th June, 2006.