SATBIR SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS OA has been filed against the order dated 14.10.2011 inflicting the penalty of stoppage of two increments without cummutative effect upon the applicant, and impugned order dated 25.05.2012 rejecting the appeal dated 17.11.2011 filed by the applicant (Annexure -A (colly)).

(2.) THE following relief's have been sought in this OA: -

(3.) DETAILED counter affidavit has been filed on behalf of respondents, in which it has been stated that the applicant had concealed the material fact that during a vigilance raid on 02.07.2010 in the Unit, of which the applicant was in -charge, serious irregularity has been noticed pertaining to the period January 2010 to June 2010. The Vigilance team demanded the fleet schedule register for that period which was not made available and was subsequently declared to have been lost. As TI (Schedule), the applicant was responsible for the safety of these records. Moreover, it has been contended that there is no illegality, or any infirmity or procedural irregularity in the conduct of disciplinary inquiry against the applicant and hence the OA deserved to be dismissed.