DELHI TRANSPORT CORPORATION Vs. CHANDER MOHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner(DTC) challenging the award dated 16th February, 2004 passed by the Labour Court holding the termination of the services of the respondent-workman to be illegal and directing his reinstatement in service with full back wages.

(2.) The facts leading to the filing of the said petition may be noted briefly. The respondent-workman was appointed by the petitioner as a conductor on 22nd September, 1998. His engagement was on temporary basis and he was working as a daily wager from 23rd September, 1998 till 12th September, 2000 when his services were terminated.

(3.) In order to seek redressal of his grievance against the termination of his services the workman-respondent had raised an industrial dispute which in due course came to be referred for adjudication to the Labour Court. The following was the term of reference: