HARI CHAND Vs. D T C

JUDGEMENT

(1.) All these seventeen petitions are raising common questions. All the petitioners in these seventeen petitions are the employees of Delhi Transport Corporation. Out of these petitioners Shri Ram Dev, petitioner of Petition No. 3723/94 and Ram Kumar, petitioner of Petition No. 3461/94 are working as drivers. Petitioner Mahavir Prasad of Petition No. 124/95 is working 753 as Assistant Fitter whereas remaining petitioners are working as conductors. As the contention raised on behalf of all these petitioners as well as the respondents in all these petitions are similar, all these petitions are being considered and disposed of by this common judgment.

(2.) It is an admitted fact that these petitioners were charge-sheeted by the Officers of Delhi Transport Corporation. They were charge-sheeted by the Depot Manager to which they were attached and disciplinary inquiry was held against each of them and on finding of the Inquiry Officer that they had committed the misconduct, each of them is served with a show-cause notice issued by the Depot Manager to show-cause as to why the punishment of dismissal should not be awarded to him.

(3.) Petitioners have come be fore the Court with a claim that the notices issued by the Depot Manager as well as charge framed against each of them by the Depot Manager are the acts of incompetent person. Therefore those acts are illegal and invalid. They, therefore, seek the quashing of the said show-cause notice as well as the disciplinary inquiry.