RAM NARESH Vs. DTC

JUDGEMENT

(1.) The writ petitioner in these proceedings questions an order dated 23.6.1992 as also a show cause notice dated 3.8.1992 proposing imposition of penalty of removal upon him, by his employer, The Delhi Transport Corporation (hereafter referred to as - DTC).

(2.) The facts are not in dispute; the petitioner was appointed as a Conductor by the DTC in the year 1984. He was charge sheeted on allegations of mis-conduct on 20th February, 1992. The DTC found his explanation inadequate and directed a departmental enquiry. The Enquiry Officer after conducting a a domestic enquiry, submitted his report, holding the petitioner guilty of the charges.

(3.) On 16th April, 1992, the DTC issued an order imposing the penalty of stoppage of one increment with cumulative effect. The order reads as follows: <FRM>JUDGEMENT_672_ILRDLH15_2006Html1.htm</FRM>