ROSHAN LAL Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner-Roshan Lal impugns the order dated 4th April, 2016 passed by the Principal Bench of the Central Administrative Tribunal (Tribunal, for short) dismissing TA No. 22/2012.

(2.) The petitioner, a Security Guard in Delhi Transport Corporation, was served with the charge memorandum dated 25th June, 2007, which, when translated in English, reads:-

(3.) The petitioner had disputed the said charges. An Enquiry Officer was appointed, who vide report dated 10th Sept., 2008, had held that the charges stand proved. This report primarily relies on the statements of Harbhajan Singh, Assistant Security Inspector and Arjun Prasad, Security Inspector Traffic.