RANI DEVI Vs. D.T.C.

JUDGEMENT

(1.) PETITIONERS are legal representatives of Late Shri Mam Chand workman, who was working as a Bus Conductor with the respondents right from 1976. Workman died during the proceedings before Labour Court and the petitioners were brought on record.

(2.) WORKMAN raised an industrial dispute with the labour department, which was referred to Labour Court by the Secretary (Labour), Government of N.C.T. of Delhi with the following terms of reference: -

(3.) IN the written statement, respondents denied averments made in the statement of claim. It was stated that on 14th September, 1991 checking staff found 21 passengers travelling without ticket in the bus on which workman was on duty as a Conductor. Workman was charge -sheeted rightly for his misconduct. Enquiry was conducted in a fair and proper manner, wherein workman was given full opportunity to defend himself.