LAL SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) C.M. Appl. No. 6052/2015 (Exemption) Exemption allowed subject to just exceptions. Application stands disposed of.

(2.) Addressing arguments on behalf of the petitioner, Mr. Sachin Chopra, Advocate, submits that the learned Tribunal has failed to appreciate the fact that the petitioner never had any intention to conceal the fact of the pendency of the criminal case registered against him and also the fact that he never filled the application form himself and got the same filled up by one of his relatives. The learned counsel for the petitioner also submits that the petitioner even stands acquitted from the said criminal case and therefore, non-disclosure of pendency of the said criminal case, could not afford to be a ground to take away his service at an age when one cannot get any other employment. Counsel also submits that the judgment of the Apex Court in the case of Commissioner of Police and Ors. V. Sandeep Kumar, 2011 4 SCC 644 is squarely applicable to the facts of the present case and the same has also not been considered by the learned Tribunal in its right perspective.

(3.) We have heard the submissions made by the learned counsel for the parties and have perused the impugned order.