MOHINDER SINGH Vs. LT. GOVERNOR AND ANR.

JUDGEMENT

(1.) PETITIONER was working as a Motor Licensing Officer with the State Transport Authority (STC) during the year 1996. A departmental proceeding for major penalty was initiated against him on the allegations that while working as Assistant Secretary, he changed the route of bus No. DL -1P -8001 (previously bus No. DBP -2465) by unauthorisedly issuing a new route permit being No. 039832 dated 24th December, 1992 with the validity period from 24th December, 1992 to 23rd February, 1993, for the route Shalimar Bagh to Shahdara, in spite of the fact that the permit holder was already holding a subsisting permit bearing No. 088821 dated 14th October, 1992 with the validity up to 23rd February, 1993 for the route Bara Tuti to Shahdara. He committed this act clandestinely by using Mr. Ravi Dutt Sharma, LDC working in the STC. On the basis of this permit bus continued to be plied on the changed route till the Enforcement staff intercepted the same in the year 1991 on the basis of a complaint.

(2.) ARTICLE of charge served on the Petitioner reads as under:

(3.) PETITIONER preferred an appeal before the Appellate Authority on 23rd April, 1997 which was dismissed vide order dated 28th August, 1997.