INDERJEET SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) Inderjeet Singh, petitioner had impugned the order dated 19 th November, 2010, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (Tribunal, for short), dismissing his OA 3735/2010. During the course of arguments, the appellant has confined his prayer to claim for back wages with effect from 22 nd November, 2004 when he was acquitted by the High Court till the order of reinstatement was passed by the Respondent, Delhi Transport Corporation (DTC) on 5 th June, 2007.

(2.) By the impugned order dated 19 th November, 2010, back wages for the said period have been denied and the order dated 11 th August, 2010 passed by the respondent has been upheld.

(3.) The petitioner was appointed as a Driver with the respondent on 15 th October, 1989.