SAVITRI DEVI Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) WRIT Petition (Civil) No. 6063 of 2003 is by the legal representatives of the deceased workman and challenges an Award dated 22nd January 2003 of the Industrial Tribunal (,,Tribunal). By the said Award, the reference regarding the legality of the action of the management of the Delhi Transport Corporation (,,DTC) in removing the workman from service was decided in favour of the management.

(2.) DTC has filed Writ Petition (Civil) No. 7925 of 2003 challenging an earlier order dated 3rd August 2000 of the Tribunal rejecting its application being OP No. 27 of 1991 under Section 33(2)(b) of the Industrial Disputes Act, 1947 (,,ID Act). The Tribunal by the said order declined to grant approval to the action of the DTC in removing the workman from service.

(3.) AT one stage Writ Petition (Civil) No. 6063 of 2003 was dismissed in default and this in turn led to Writ Petition (Civil) No. 7925 of 2003 being rendered infructuous. However, by an order dated 22nd March 2010 Writ Petition (Civil) No. 6063 of 2003 was restored to file. This led to Writ Petition (Civil) No. 7925 of 2003 also being restored to file by the order dated 28th August 2010.