DELHI TRANSPORT CORPORATION Vs. OM SINGH

JUDGEMENT

(1.) CM APPL. 4190/2021 (of the petitioner for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order dated 2nd January, 2020 of the Central Administrative Tribunal, Principal Bench (CAT), in O.A. No. 1794/2014 preferred by the respondent impugning the disciplinary proceedings against the respondent resulting in punishment/penalty of stoppage of two increments with cumulative effect; vide the impugned order, the said punishment/penalty has been modified by CAT, to that of stoppage of one increment without cumulative effect.