MAHAVIR SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS writ petition filed by the workman (the petitioner herein) is directed against an award dated 29. 01. 2008 passed by Ms. Nisha Saxena, POLC xxi, Delhi rejecting the claim of the petitioner for his reinstatement and back wages for his removal from service by Delhi Transport Corporation (the respondent herein) w. e. f. 09. 07. 1992.

(2.) HEARD.

(3.) THE petitioner was appointed as a conductor in Delhi Transport Corporation on 31. 03. 1979. In the course of his employment with Delhi Transport Corporation, he got 18 adverse entries in his service record prior to he was charge-sheeted on 20. 03. 1992 for his remaining absent unauthorizedly for 77 days during the period from January, 1991 to December, 1991. Domestic inquiry was held against the petitioner. He was found guilty of the charges attributed to him by the Inquiry Officer. The disciplinary authority after considering the report of the Inquiry Officer and taking into account the past conduct of the petitioner decided to remove the petitioner from its service and accordingly the petitioner was removed from service of Delhi transport Corporation w. e. f. 09. 07. 1992.