ASHOK KUMAR Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) The present writ petition is directed against the Order passed by the learned Central Administrative Tribunal dated 29.5.2003 in Original Application No.455/2001. By the impugned order, the learned Tribunal has dismissed the said Application filed by the petitioner herein asking for declaration that the show cause notice and the orders passed holding that the petitioner's name be deleted from the promotion list `B'(Technical).

(2.) On 6.9.1995, a departmental enquiry was instituted against the petitioner on the ground that he had wilfully and unauthorisedly absented himself from duty on several occasions. The disciplinary authority imposed penalty and the appeal filed by the petitioner was also dismissed. Thereafter, show cause notice dated 11.6.1997 was issued to the petitioner stating that he had failed to satisfactorily conduct and do his work and therefore why his name should not be removed from the promotion list `B' (Technical Grade II Driver). The petitioner filed his reply but the Additional Commissioner vide his order dated 11.4.2004, held that the petitioner had failed to work and conduct himself satisfactorily and therefore his name should be removed from the aforesaid list. The Commissioner of Police and Lt. Governor confirmed the above order.

(3.) The petitioner challenged the aforesaid show cause notice and the order removing his name from the promotion list before the Central Administrative Tribunal. As already stated above, the learned Tribunal has dismissed the Original Application filed by the petitioner.