MAHABIR SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India praying for a writ thereby to call upon the order of the Ld. Labour Court No. XXI (Fast Track) vide I.D. No. 676/06/95 and after examining it to modify the award dated 13.11.2007 to the effect that the petitioner may be granted reliefs of reinstatement in the service of the respondent and with full back wages and continuity of service and all consequential benefits.

(2.) Brief facts of the case are that the petitioner was appointed by the Delhi Transport Corporation/ respondent as a fitter in the year 1974. On 14.06.1988, he was put under suspension on the basis of allegation of instigation against the powers of ATS and for refusal to collect the attendance register.

(3.) He was served with the charge sheet whereby charges of questioning the powers of ATS and using unwarranted language were leveled against him. The petitioner demanded for supply of four documents i.e. copy of report of Asstt. Foreman, copy of work fleet, copy of DRTA service rules and copy of standing orders. The respondent supplied a copy of statement of some other Asstt. Foreman and denied supply of the remaining documents. After refusal of the supply of the said documents, the petitioner replied to the charge sheet on 22.07.1988 denying all the charges. Enquiry was commenced against the petitioner on 29.08.1988 and concluded on the same day which was decided against the petitioner.