BIRI SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The present appeal has been filed under Clause X of the Letters Patent Appeal which is arising out of order dtd. 27/1/2022 passed by Learned Single Judge in Writ Petition (Civil) 1614/2022 dismissing the Writ Petition.

(2.) The facts of the case reveal that he Appellant/ Workman before this Court was appointed as a Conductor in the Services of Delhi Transport Corporation, an Instrumentality of State in the year 1983. He was allotted the Batch No. 20082. He was served with a Charge-sheet on 6/5/1991 in respect of an incident which took place on 19/20/4/1991.

(3.) As per the imputation of misconduct it was alleged that while he was on duty on Bus No. 9065 on Rout No. 052 as Conductor, the bus was subjected to surprise check by Sh. Ishwar Singh, Assistant Transport Inspector at Safdarjung Airport at about 02.40 Hours.