MEHTAB SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE challenge in this writ petition is to the award dated May 14, 2014 passed by the Industrial Tribunal, Karkardooma Courts, Delhi in I.D. No. 16/11, whereby the Industrial Tribunal has not granted any relief to the petitioner herein.

(2.) THE brief facts are, the petitioner, who was working as a Driver with the respondent -Corporation was charge sheeted vide order dated July 30, 2004, wherein it was alleged that he started a bus from Keshavpur Depot at 1.30 p.m.; took CNG from Hari Nagar Depot and then started trip from Uttam Nagar Termination at 2.30 p.m. and reached Faridabad at 4.15 p.m., whereas the time for reaching there was 5.05 p.m. It is stated that thereafter, the petitioner started a trip from Faridabad at 4.25 p.m. and via Uttam Nagar Terminal; reached Keshavpur Depot at 6.50 p.m., whereas official time for reaching there was 8.50 p.m. Thus, by reaching 2 hours before time, he caused loss to the respondent -Corporation, which is a misconduct under the Rules.

(3.) IN the departmental enquiry, the charges against the petitioner stood proved and he was imposed a punishment of stoppage of one increment with cumulative effect. It is this punishment which has been challenged by him, raising an Industrial Dispute before the Industrial Tribunal. The respondent -Corporation justified the punishment on the basis of the conclusion arrived at by the Enquiry Officer.