KULDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition seeks quashing of order of the Central Administrative Tribunal (CAT) dated 2.7.2007, Annexure P. 15, dismissing the application of the petitioner against the order of termination of his services.

(2.) Case of the petitioner is that he was appointed as a Driver in Chandigarh Transport Undertaking on 29.11.1991. On 14.10.1993, the bus driven by him met with an accident, resulting in death of a girl. The petitioner was placed under suspension with effect from 27.10.1993 and a criminal case was registered. Departmental proceedings were also separately initiated against him. Vide enquiry report dated 26.12.1998, misconduct of the petitioner was held to have been proved. The Director, Transport Chandigarh imposed punishment of stoppage of two increments with cumulative effect, vide order dated 31.3.1999, Annexure P. 5. The petitioner was acquitted in the criminal case vide judgment dated 20.4.2001, Annexure P. 6.

(3.) On petitioner's appeal, the appellate authority directed issuance of inter se notice for enhancement of punishment. Accordingly, Show Cause Notice dated 10.7.2003, Annexure P. 9 was served on the petitioner and finally impugned order dated 11.3.2005, Annexure P. 11, terminating services of the petitioner, was passed. The petitioner filed an application before the CAT, which has been dismissed.