JAI KISHAN Vs. DELHI TRANSPORT UNDERTAKING

JUDGEMENT

(1.) This is a case of a probationer. The petitioner Jai Kishan was employed by the respondent, Delhi Transport Undertaking CDTU) as a re- tainer crew conductor on 25th February, 1966. After some time he was appointed as a conductor on probation for a period of one year by letter dated 2-11-1966. On the expiry of one year his period of probation was extended by another year. His services were terminated with effect from 31st October, 1968 by letter dated 20/30th October, 1968.

(2.) The petitioner raised an industrial dispute. The dispute was referred to the industrial tribunal on 30th September, 1969. The following were the terms of reference ; "(1) Whether the termination of services of Jai Kishan, Conductor, is illegal and j or unjustified and if so to what relief is he entitled?"

(3.) The tribunal made the award on 16th July, 1970. It held that the order of termination of the petitioner's services was proper and that he was not entitled to any relief.