JAGDISH CHAND Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) BY way of this petition under Articles 226 & 227 of the Constitution of India, Petitioner has prayed for quashing the order dated 5th December, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (herein after referred to as the Tribunal) in T.A Nos. 627/2009 & 845/2009 wherein both the T As have been dismissed and no relief is granted to Petitioner.

(2.) BRIEFLY stated, the facts of the case are that:

(3.) AS regards quashing of charge sheet dated 27th February, 2001, the stand of Respondent in the counter affidavit before Tribunal was that charge was not proved against the Petitioner and the IO had discharged the Petitioner from the allegations leveled in the charge sheet as such petition in this regard had become in fructuous before the Tribunal.