VIJAY SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an award dated 01. 04. 2009 passed by the Industrial Adjudicator holding his removal from the service of respondent Corporation to be legal and just.

(2.) HEARD.

(3.) BRIEFLY stated, the facts of the case are that the petitioner was appointed as a driver with the respondent since 1977 and he was served with a charge sheet dated 15. 01. 1992 for unauthorized absence from duty for a period of 102 days during the period from 01. 01. 1991 to 31. 12. 1991. Domestic inquiry was held against the petitioner in which he was found guilty of remaining unauthorizedly absent for a period of 102 days. The Disciplinary Authority, after considering the inquiry report and past conduct of the petitioner, decided to remove him from its service and accordingly, the petitioner was removed from the service of the respondent w. e. f. 28. 04. 1992.