DTC Vs. SUKHBIR SINGH

JUDGEMENT

(1.) THE respondent, who was working as a driver with DTC on daily wage basis, was served with a chargesheet on 18.11.1994 on the following allegations:-

(2.) IN the inquiry conducted against the respondent, he was held guilty and consequently he was removed from service of the appellant vide order dated 26.10.1995. On a dispute being raised by the respondent with respect to his removal from service, a reference was made to the Labour Court for adjudication. Vide order dated 19.05.2009, the Labour Court held as under:-

(3.) LPA No. 768/2012 has been filed by DTC, to the extent the learned Single Judge granted 50% back wages to the workman. LPA No. 774/2012 has been filed by the workman Sukhbir Singh to the extent back wages were restricted to 50%.