O S SAXENA Vs. D T C

JUDGEMENT

(1.) The petitioner was appointed as a Traffic Inspector Grade I on 24th October, 1967 in the Delhi Transport Corporation. Subsequently, he was promoted to Assistant Traffic Superintendent and thereafter to traffic Superintendent on 31st December, 1968.

(2.) In 1980 a first information report was lodged against the petitioner and he was convicted by an order and judgment dated 2nd April, 1981 under Section 161 of the Indian Penal Code. The petitioner then filed an appeal in this Court, which was admitted and is pending hearing being Criminal Appeal No. 82 of 1981.

(3.) The petitioner's services were terminated by an order dated 22nd January, 1986 issued under Regulation 9(b) of the Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952 (hereinafter referred to as "the Regulations").