Manmohan Singh, J. - (1.) THE present petition has been filed by the petitioner against the impugned order dated 07 -08 -2007 and impugned award dated 11 -09 -2007 praying to set aside the said order and the award. Also to quash the removal order of the respondent dated 20 -10 -1994.
(2.) ACCORDING to the petitioner he was working as a driver under badge No. 10913, under the respondent since 09 -02 -1982 at the Kalkaji depot in New Delhi. In 1992, the petitioner fell ill and therefore took leave starting 05 -08 -1992. He sent a leave application accompanied with a medical certificate of his sudden illness through some employee of the depot to the depot manager. Petitioner joined his duty on 17 -08 -1992 and again applied for the leave through submitting a leave application with medical certificate for the reason of his sudden illness. As per the petitioner there was no reply to this leave application and medical certificate by the respondent. On 24 -11 -1992 respondent issued a chargesheet against the petitioner under Road Transport Corporation Act, 1950 and the Delhi Road Transport Laws (Amendment) Act, 1971 with DRTA (Conditions of Appointment and Services) Regulations alleging his unauthorized absence from work between the period 05 -08 -1992 to 25 -08 -1992 for 21 days alleging misconduct as per the above mentioned regulations.
(3.) THE petitioner filed a reply to the charge sheet denying the said accusations. Respondent referred the case to the Enquiry Officer for enquiry, without giving any information to the petitioner and without supplying relevant documents.;