DELHI TRANSPORT CORPORATION Vs. KUSUM PAHALAJANI

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, the matter is taken up for hearing and disposal at this stage.

(3.) Respondent No. 1 was employed as stenographer with the petitioner/DTC. He was served with charge-sheet and enquiry was held as a result of which he was removed from service vide order dated 30/09/1991. Petitioner moved an application under Section 33 (2) (b) of the Industrial Disputes Act on 30/09/1991 itself seeking approval of the action of the petitioner in removing Respondent No.2 from service.