BAHADUR SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner-Bahadur Singh upon selection by the Delhi Subordinate Services Selection Board, was appointed as a driver on probation with the respondent - Delhi Transport Corporation on 5th July, 2010.

(2.) The petitioner was served with the charge sheet dated 20th January, 2011, for at the time of appointment and filling up the CVR form he had concealed his involvement in three criminal cases. This, it was asserted, amounts to misconduct.

(3.) The petitioner in his reply dated 15th March, 2011 avowed that he had been acquitted in two criminal cases and the third criminal case was compromised. The reply was considered but was found to be unsatisfactory.