RAJ BAHADUR Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioner has impugned the memo dated 10. 5. 1994 bearing number sd/22/58/93/94/606 by the Deputy Security Officer, Delhi Transport Corporation imposing the penalty of stoppage of three increments with cumulative effect. The petitioner has sought quashing of office memorandum dated 14th September, 2007 directing the petitioner to explain his absence from the Unit and non-maintenance of attendance and leave account register within 7 days of the receipt of the office memorandum dated 14th September, 2007 and for direction to the respondents to pay the salary from July 2007 and to pay interest @ 12% per annum and the cost of litigation.

(2.) THE brief facts to comprehend the controversy are that the petitioner, who is an ex-serviceman, was appointed as a Security Guard on the basic pay scale of Rs. 2000/- with Delhi Transport Corporation. The petitioner, after his appointment as a security guard was promoted as Hawaldar with effect from 1st july 1886 in the pay scale of Rs. 234-5-264-6-324 plus usual allowances.

(3.) THE grievance of the petitioner is that he was on duty on third shift, which was from 10 PM to 6. 30 AM at Depot-II, Rohini, Central Workshop. On that day the dispute arose with a security guard, Suraj Mal who was allegedly sleeping during his duty time and on the petitioner advising him against it, he quarreled with the petitioner.