(1.) The relevant facts that emerged from the pleadings are as follows: The respondent/ Manohar Lal was appointed as a driver with the appellant/Delhi Transport Corporation 'DTC' on compassionate grounds after the demise of his father, who was a DTC conductor with an unblemished record. This was confirmed to him vide appointment letter dtd. 9/11/2011 and he joined service on 11/11/2011. His appointment was subject to a probation period of two years.
(2.) While in service, the respondent was directed to fill out a Character Verification Report 'CVR' Form on 18/5/2012, which was then sent for verification to the Deputy Commissioner of Police Office on 26/6/2012.
(3.) The verification report of the CVR, obtained from the Police Authority vide No. 11181/CV/V/CVR-SB, revealed that FIR No. 53/08 had been registered against the respondent under Ss. 448 and 341 of the Indian Penal Code, 1860 'IPC', at Police Station Lodhi Colony. It was alleged by the appellant that the respondent had failed to disclose this information in Column 12 of the CVR Form, which required disclosure of any pending criminal cases.