DELHI TRANSPORT CORPORATION Vs. SURENDRA KUMAR

JUDGEMENT

(1.) Letters Patent Appeals Nos. 6 of 1976 to 13 of 1976 have been filed on behalf of the Delhi Transport Corporation against tne judgement of a learned single Judge of this Court dated 6th November, 1975 passed in Civil Writs Nos: 1179/74, 1144/74, 1200/74, 1150/74, 1536/74, 1123/74, 1199/74 and 762/74 respectively, whereby the learned single Judge accepted the writ petitions and quashed the disciplinary proceedings against the petitioners impugned in the aforesaid writ petitions.

(2.) By the same judgement, the learned single Judge also disposed of the other two writ petitions, namely, 1092 of 1974 and 1458 of 1974. LPA 21 of 1976 has been filed by Bhim Singh against the- dismissal of his writ petition No. 1092 of 1974 and LPA 23 of 1976 has been filed by Jagannath Prasad against the dismissal of his writ petition No. 1458 of 1974.

(3.) This judgement will dispose of the aforesaid ten Letters Patent Appeals.