SUKHBIR SINGH Vs. COMMISSIONER MCD

JUDGEMENT

(1.) The petitioner has challenged an order dated 1.5.2001 issued by the Assistant Commissioner of the respondent-MCD, in these proceedings under Article 226 of the Constitution of India. The petitioner is working as a Driver, CSE Department, Rohini Zone functioning under the Additional Deputy Commissioner of the MCD. He claims to be an office bearer of an Association of Employees. It is alleged that the petitioner had objected to certain practices followed by the MCD to the issue of slips in respect of trucks which reported at the Weigh Bridge. It is alleged that as a retaliatory measure the impugned suspension order was passed.

(2.) The petitioner has averred that on a previous occasion in the year 1996 he had been placed under suspension but that order had been thereafter revoked.

(3.) The respondent MCD in its affidavit has tried to justify the action by stating that the petitioner was guilty of misbehaviour at the SLF site Bhalswa with the staff working at the Weigh Bridge. There was a traffic jam at G.T. Road because of his activities. It is alleged that the petitioner was insisting that the staff working on the bridge should issue him slips before dumping the garbage.