D.T.C. Vs. RAMESH CHANDER

JUDGEMENT

(1.) Delay Condoned. These Petitions Are Directed Against Judgment Dated 11-5-2012 Of The Division Bench Of The Delhi High Court Dismissing The Letters Patent Appeals Filed By The Petitioner Against The Order Passed By The Learned Single Judge, Who Declined To Modify The Orders Passed Under Section 17-B Of The Industrial Disputes Act, 1947 (For Short "The Act").

(2.) While The Respondents Were Working As Drivers In The Employment Of The Petitioner, Departmental Enquiries Were Held Against Them On The Charge Of Having Collected Fare Without Issuing Tickets To The Passengers. The Enquiry Officer Returned The Finding Of Guilty And By Relying Upon The Same, The Competent Authority Dismissed The Respondents From Service.

(3.) On A Reference Made By The Appropriate Government Under Section 10(1)(C) Of The Act, In The Case Of Ramesh Chander, The Labour Court Substituted The Punishment Of Dismissal With Stoppage Of Four Increments And Directed His Reinstatement With 50% Back Wages. In The Case Of Ramesh Chand, The Labour Court Ordained Reinstatement Of The Respondent With Full Back Wages.