NATHU SINGH Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) The challenge in this writ petition j to the order of termination, dated 6 March 1986, issued by the respondent-corporation terminating the services of lie petitioner who was working as a mechanic in the said corporation.

(2.) The petitioner has been employed with tie respondent-corporation since 23 Sept. 1563. Since 1980, he has been working as mechanic in the said corporation till his services were terminated by order, dated (March 1986.

(3.) At the relevant time the petitioner was forking at the Kalkaji Depot. He was required to attend to the repairs of the buses of the D.T.C. at the said depot. Prior to tie issuance of the impugned order, a chargesheet, dated 20 Jan. 1986, had been served on the petitioner for the undermentioned irregularity :