BABULAL CONDUCTOR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) By and under Order dated 18.9.1987, the following penalty was imposed upon the petitioner:- "He is removed from the service of the Delhi Transport Corporation w.e.f. 19.9.1987."

(2.) The order of removal was preceded by issuance of a charge sheet to the petitioner. Pursuant thereto, an enquiry was held. The enquiry report indicted the petitioner. Based on the report of the Enquiry Officer, show cause notice was issued to the petitioner alongwith the same report of the Enquiry Officer was furnished. Petitioner's response was obtained.

(3.) Petitioner was employed in the Delhi Transport Corporation( for short 'DTC'). As per the petition, till the incident in question, there was nothing adverse against the petitioner and he had a good record of service, a fact disputed by the respondent, to which I would refer to later. On 2.11.1985, charge sheet was issued to the petitioner. Charge levelled was that he was found missing from duty on 2.10.1985 at 12.30 hours by the Vigilance Department which showed that the petitioner was not taking interest in the work of the Corporation. By a corrigendum, it was clarified that the time, 12.30 hours was a typing mistake and should be read as 2.30 hours.