DELHI TRANSPORT CORPORATION Vs. KANWAR SINGH

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) These are two petitions filed by the Delhi Transport Corporation (hereinafter 'DTC). The first petition challenges the impugned order dated 28th November, 2000 passed by the Industrial Tribunal, by which the application filed by the Petitioner under Section 33(2)(b) of the Industrial Disputes Act, 1947 was rejected and the Petitioner was said to have not proved the allegations of mis-conduct against the Respondent. The operative portion of the impugned order is set out below:

(3.) In the second petition, the challenge is to the award dated 2nd April, 2009, by which the Tribunal had directed the Respondent/Workman to be reinstated. The operative portion of the impugned award is set out below: