RAJESH KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE present writ petition challenges the correctness of the order dated 13.11.2014 passed by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') in O.A. No. 3588/2013, whereby the Tribunal dismissed the said O.A. filed by the petitioner.

(2.) THE facts of the present case are as under:

(3.) LEARNED counsel for the petitioner submits that the petitioner duly informed the respondent about the pending litigation vide letter dated 03.08.2012 and thereafter, the petitioner mentioned the entire information through C.V.R. Form submitted to the concerned officials. The counsel for the petitioner further relied on the order of termination dated 13.08.2013 wherein the respondent himself admitted about the submission and contents of C.V.R. Form which was timely submitted by the petitioner.