D T C Vs. DEVINDER SINGH

JUDGEMENT

(1.) This writ petition challenges the Award dated 27th August, 2002 directing the reinstatement with full back wages and continuity of service in favour the petitioner. In the impugned award the Labour Court noted that the premature retirement of the respondent No.1/workman was not under Clause 10 of the Delhi Road Transport Authority (Conditions of Appointment & Service) Regulations, 1952 which reads as follows:-

(2.) The Tribunal has found by the impugned award as follows:-

(3.) From the perusal of the above rule, it is clear that in the award of the Industrial Tribunal impugned in this Court, the Tribunal has correctly analyzed the aforesaid clause 10 and accordingly there is no error in the impugned award dated 27th August, 2002 which warrants interference in the writ jurisdiction of this Court under Article 226 of the Constitution of India.