DELHI TRANSPORT CORPORATION Vs. RAM PHAL

JUDGEMENT

(1.) We have heard learned counsels for the parties and proceed to dispose of these petitions. The petitioner Delhi Transport Corporation (DTC) assails the orders passed by the Central Administrative Tribunal, Principal Bench, New Delhi, (the Tribunal) in the respective Original Applications preferred by the respondents.

(2.) The Tribunal initially rendered its decision in a batch of Original Applications, including O.A. No. 100/ 2351/ 2015 dated 26.10.2016, which has been followed in the Original Applications preferred by the other similar applicants. In this batch of writ petitions, 109 respondents/ Original Applicants are parties, out of a total of 157. The cases of the remaining Applicants are stated to be still pending consideration before the Tribunal.

(3.) The respondents were appointed as drivers with the petitioner DTC. At the time of their recruitment, they had provided their respective driving licenses. In the appointment offers, clause 13 stipulated: