MANAGEMENT OF DELHI TRANSPORT Vs. DHAN SINGH

JUDGEMENT

(1.) THIS Intra-Court appeal impugns the order dated 23 rd February, 2012 of the learned Single Judge dismissing W.P.(C) No.16069/2006 preferred by the appellant DTC. The said writ petition was preferred impugning the award dated 2nd September, 2004 of the Industrial Adjudicator directing the appellant DTC to reinstate the respondent workman with full back wages and other consequential benefits.

(2.) THE admitted facts are that the respondent workman was employed as a driver with the appellant DTC since the year 1977. He was on 26th December, 1991 charge sheeted for unauthorized absence from 13 th November, 1991 to 12th December, 1991. An Inquiry Officer (IO) was appointed and who on the very first day of the inquiry asked the respondent workman as to whether he admitted the charge. The respondent workman admitted absence and promised to be careful in future. On the basis of the same, the IO held the charge to have been made out and the appellant DTC vide order dated 24 th March, 1992 removed the respondent workman from employment.

(3.) WE see no reasons to disagree with the aforesaid reasoning of the learned Single Judge.