DTC Vs. SURESH KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IT is settled law that, howsoever brief it may be, the order passed by a disciplinary authority must deal with the contentions raised by a delinquent employee with respect to the report of the Inquiry Officer.

(3.) IF stand taken by a delinquent employee with reference to the evidence led is considered by the Inquiry Officer, and with reasons dealt with, it would be permissible for the disciplinary authority to record that it is agreeing with the reasoning of the Inquiry Officer. In said situation, the disciplinary authority need not list one by one all the contentions urged and thereafter list, one by one, the manner in which the Inquiry Officer has dealt with the matter.