DELHI TRANSPORT CORPORATION Vs. OM PRAKASH

JUDGEMENT

(1.) W.P.(C) No.596/2013

(2.) Brief facts of the case are that the respondent workman was working with the petitioner DTC since 1982. On 05.06.1992, he was on Bus No.9206 plying on route No.838. When the bus was checked by the checking team at Uttam Nagar at 10.53 AM, said team found that the respondent workman had accepted fare of Rs.2/-each from two passengers, who had boarded the Bus from Hari Nagar-Ghantaghar for Uttam Nagar, without issuing any ticket to the said passengers.

(3.) Mr.Sumit Pushkarna, learned counsel appearing on behalf of the petitioner DTC submitted that the respondent workman was confronted, who accepted his fault and surrendered two un-punched tickets of Rs.2/- each to the checking staff. Thereafter, the checking team also checked the cash available with the respondent workman, which was found short by Rs.2.50. Accordingly, a challan was prepared by the checking team.