DELHI TRANSPORT CORPORATION Vs. DHEER SINGH

JUDGEMENT

(1.) The appeal impugns the judgment dated 28th July, 2020, in W.P.(C) No.6204/2017 preferred by the appellant impugning the Award dated 6th September, 2016 of the Labour Court in an industrial dispute referred for adjudication.

(2.) We have heard the counsel for the appellant Delhi Transport Corporation (DTC) as well as the counsel for the respondent/workman.

(3.) The respondent/workman was employed as a driver with the appellant DTC. On 10th January, 2006, he was on duty on route no. 33 from Bhajanpura to Noida, with Sat Pal Singh as the conductor on the said bus. The said bus met with an accident near the subway at Gokalpuri, Delhi; no injury however was caused to any passenger and no damage done to the bus. The Police Control Room van which was immediately called to the site, took the driving license and badge of the respondent/workman and handed over the same to the conductor Sat Pal Singh for deposit with the appellant DTC. Disciplinary proceedings were initiated against the respondent/workman, resulting in the Disciplinary Authority of the appellant DTC, on 30th June, 2006, terminating the respondent/workman from service.