DELHI TRANSPORT CORPORATION Vs. AZAD SINGH

JUDGEMENT

(1.) NO one is present on behalf of the parties. The petitioner has sought a direction for quashing the impugned award dated 17th October, 1996 passed by the Presiding Officer, Labour Court-VII, respondent No.2, in I.D. No.90/93 and consequent thereto quashing of noticed dated 28th November, 2011 for recovery of Rs.75,000/-.

(2.) SECRETARY (Labour) Delhi Admn. Delhi referred the dispute "whether Sh.Azad Singh, the petitioner himself abandoned his job or his service had been terminated by the management illegally and/or unjustifiably and if so, to what relief is he entitled and what directions are necessary in this respect" by letter dated 2nd March, 1993.

(3.) THE writ petition came up for hearing before this Court on 17th February, 1998 and in CM No.1233/1998 the operation and execution of the impugned award was stayed.