DELHI TRANSPORT CORPORATION Vs. RAM PAL

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India praying for issuance of a writ for quashing the impugned award dated 20.12.2006.

(2.) THE brief facts of the case are that the respondent was appointed by the petitioner corporation as a daily rates driver w.e.f. 20.09.1980 and w.e.f. 20.03.1981 he was brought on monthly basis.

(3.) THEREAFTER the Disciplinary Authority after considering the past record of the respondent and the going through the enquiry report, issued a show cause notice dated 01.06.1987 to the respondent. The respondent submitted his reply to the said show cause notice on 18.06.1987 which was found to be unsatisfactory by the Disciplinary Authority therefore, an order of removal from the service was issued to the respondent on 29.10.1987 also remitted one month's salary as required under Industrial Disputes Act, 1947.