CHANDER RATTAN Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

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

(2.) These are two petitions challenging the impugned award dated 5th June, 2009 passed by the Presiding Officer, Labour Court, by which reinstatement without back-wages has been granted to the Workman. The petition filed by the Management being W.P.(C) 3139/2010, additionally challenges the order dated 18th August, 2007, passed by the Labour Court, by which enquiry conducted by the Management against the Workman was held to be unfair and improper.

(3.) The brief background of this petition is that Mr. Chander Rattan, the Workman was working as a conductor with Delhi Transport Corporation (hereinafter, 'DTC/Management'). He had joined service on 22nd November, 1982 and was earning a salary of Rs.3154.29/- per month. A raid was conducted by the Management on 31st August, 1990 on one of the buses, where the raiding team alleged that the Workman was misconducting himself and there was over-selling of stale tickets to passengers. Various charges were raised against the Workman. The charges, which were raised as per the charge-sheet were: