RAJPAL BHARDWAJ Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The writ petitioner has prayed for the following reliefs:-

(2.) The facts that are necessary for the proper appreciation of the case of the petitioner could be stated thus:

(3.) Ultimately, the Criminal Court acquitted the petitioner on the 3/11/1990. In view of the fact that the DTC did not pursue, the departmental proceedings against the petitioner and he was acquitted by the Criminal Court, the petitioner became entitled to be reinstated with all consequential benefits. That was not done in spite of the representation made by the petitioner on the 30/11/1990. Hence, the petitioner has approached this Court claiming the relief, referred to above.