DELHI TRANSPORT CORPORATION Vs. BHAWAR LAL

JUDGEMENT

(1.) Since the present two Letters Patent Appeals, bearing LPA Nos. 641/2010 and 645/2010 have been filed challenging a common judgment dated 17th May, 2010 passed by the learned Single Judge in W.P.(C) 2196/2004 & W.P.(C) 7952/2005, both these appeals are being disposed of together.

(2.) It is pertinent to mention that while W.P.(C) 2196/2004 was filed by the appellant-DTC impugning the Industrial Tribunal's (hereinafter referred as 'Tribunal') order dated 4th September, 2002 rejecting its application filed under Section 33(2)(b) of Industrial Disputes Act, 1947, W.P.(C) 7952/2005 was filed challenging the Labour Court's Award holding the respondent-workman's termination as illegal and consequently directing the appellant-DTC to reinstate the respondentworkman.

(3.) The relevant observations of the learned Single Judge while dismissing the two writ petitions are reproduced hereinbelow :-