RAM CHANDER Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an award dated 26. 09. 2008 passed by Shri Gurdeep Kumar, Presiding officer Industrial Tribunal-II, Delhi confirming the penalty of stoppage of 2 increments with cumulative effect imposed by the management of Delhi Transport corporation upon the petitioner for his proved mis-conduct with regard to the incident that took place on 13. 08. 1993 while the petitioner was on duty on route No. 611 at Dhaula Kuan near Ram Lal Anand College.

(2.) HEARD on admission.

(3.) THE petitioner was employed as conductor in Delhi Transport Corporation (respondent herein ). On 13. 08. 1993, he was on duty on bus No. DL-1p-9282, Route no. 611/6-A and when the said bus reached at Ram Lal Anand College, a scuffle took place between the boys and girls in the bus due to which a shameful incident took place but the petitioner did not make a call to the Central control Room or took the bus to the police station. Due to this inaction on the part of the petitioner, the goodwill of the respondent Corporation allegedly suffered because the incident was reported in the media pointing out lapse on the part of the Delhi Transport Corporation. The news item with regard to this incident was published in 'navbharat Times' of 16. 08. 1993 edition. The petitioner was chargesheeted vide charge sheet dated 20. 08. 1993. Domestic inquiry was held against him. In the inquiry, he was found guilty of charges levelled against him. The Disciplinary Authority, after considering the report of the Inquiry Officer and taking note of conduct of the petitioner, decided to impose the penalty of stoppage of 2 increments on the petitioner with cumulative effect.