DELHI TRANSPORT CORPORATION Vs. BRAHAM PRAKASH

JUDGEMENT

(1.) W.P. (C) No. 19741 of 2004 filed by the Petitioner Delhi Transport Corporation ('DTC') is directed against the orders dated 26 th September 2001 passed by the Industrial Tribunal ('Tribunal') declining approval for the removal of the Respondent in an application under Section 33 (2) of the Industrial Disputes Act, 1947 ('ID Act'). DTC also challenges an order dated 31st March 2003 of the Tribunal dismissing its application under Section 33 (2) (b) of the ID Act.

(2.) IN W.P. (C) No. 17729 of 2005 DTC challenges an order dated 4th October 2004 of the Labour Court answering the reference in ID No. 233 of 1995 in favour of the Respondent workman and holding that his removal from service by the DTC was illegal. By the said order the Labour Court directed the reinstatement of the Respondent with back wages and all other consequential benefits from the date of his removal.

(3.) THIS Court has heard the submissions of Ms. Arati Mahajan Shedha, learned counsel appearing for the DTC and has perused the impugned orders.