Central Administrative Tribunal - Delhi
Satbir Singh Yadav vs Delhi Transport Corporation, Govt. Of ... on 20 December, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A No. 100/3923/2016
New Delhi, this the 20th day of December, 2016
Hon'ble Mr. Justice M. S. Sullar, Member (J)
Hon'ble Mr. P. K. Basu, Member (A)
Sh. Satbir Singh Yadav
(Ex-Driver DTC) (Age-34 yrs) Group-C,
S/o Sh. Mohan Lal,
Driver B.No.25422, T.No.67424,
R/o Vill. Paprawat, PO Najafgarh, New Delhi - 110 043.
...Applicant
(Argued by : Mr. F. K. Jha, Advocate)
Versus
1. Chairman-cum-Managing Director,
DTC Headquarter, IP Estate, New Delhi-110 002.
2. Regional Manager-cum-Appellate Authority,
Through CMD-DTC, DTC Hq., IP Estate, N. Delhi.
3. The Depot Manager,
Delhi Transport Corporation,
Hari Nagar Depot-II, New Delhi. ..Respondents
(Argued by : Mr. A. K. Roy & Mr. Hitesh Bagh for Mr.
Manish Garg and Mr. Ajesh Luthra, Advocates)
O R D E R (O R A L)
Justice M. S. Sullar, Member (J) Arguments heard.
Vide separate detailed judgment of even date, rendered in the main case of Krishan Vs. DTC & Ors., in O.A bearing No. 100/3946/2015, the instant O.A has also been partly allowed in the same manner and terms of the judgment dated 26.10.2016, passed in the case of Hari Om Singh Vs. DTC & Ors in O.A No. 100/2351/2015, by this Tribunal. However, the parties are left to bear their own costs.
(P.K. Basu) (Justice M.S. Sullar)
Member (A) Member (J)
20.12.2016
/Mbt/