LAWS(DLH)-2003-5-34

RAJINDER SINGH Vs. DTC

Decided On May 09, 2003
RAJINDER SINGH Appellant
V/S
DELHI TRANSPORT CORPOTATION Respondents

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, the writ petition is taken up today for final hearing.

(3.) This writ petition seeks a direction to the respondent No.1 DTC in prayer (b) to reinstate the petitioner with continuity of service in view of the Order of the Industrial Tribunal dated 4th May, 2001 which declined the application made by the respondent No.1 under Section 33 (2) (b) of the Industrial Disputes Act, 1947 (hereinafter referred to as `the Act').