DELHI TRANSPORT CORPORATION Vs. SATPAL

JUDGEMENT

(1.) CM No. 17755/2011 (for condonation of Delay) and LPA No. 774/2011 This is an application for condonation of delay of 15 days in preferring the appeal.

(2.) BEFORE issuing notice on the application for condonation of delay, we have thought it apt to deal with the matter on merits.

(3.) THE allegation relates to 31st July/1st August, 1993. THEre were four charges/allegations against the respondent. THE enquiry officer has, however, found that the tickets from serial no. 624-29910 to 29919 which were torn more than required, were issued by some other conductor and, therefore, the enquiry officer gave benefit of doubt to the respondent. Another allegation leveled against the respondent was that he had torn half counter foil of tickets as if the same were issued for journey from Delhi to Meerut but in fact these were issued for Delhi to Hardwar.