DHARAM SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner in W.P. (C) 1977/2019 which has been dismissed by the learned Single Judge vide judgment and order dated 31st July, 2019 (Annexure P-1) whereby an award dated 3rd July, 2018 passed by the Industrial Tribunal No.2, Dwarka Courts, New Delhi has been upheld and the claim of this appellant (original petitioner) was not accepted by the learned Single Judge because of misconduct committed by this appellant (original petitioner). After holding the enquiry, two increments of this appellant were stopped with cumulative effect. This order of punishment has been upheld by the Industrial Tribunal No.2, Dwarka Courts, New Delhi as well as by the learned Single Judge. Against this concurrent finding of facts, the original petitioner has preferred the present Letters Patent Appeal. FACTUAL MATRIX

(2.) Having heard the counsel for appellant (original petitioner) and looking to the facts and circumstances of the case and looking to the judicial pronouncements, we see no reason to entertain this appeal mainly for the following facts, reasons and judicial pronouncements:

(3.) Thus, there is no lacuna in holding the departmental enquiry and adequate opportunity of being heard to this appellant - delinquent. Now the only question left out for this Court to be decided is the quantum of his punishment i.e. whether the quantum of punishment is shockingly disproportionate or is unreasonably excessive looking to the nature of misconduct?