JEET SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) On the allegation of remaining on unauthorized leave, petitioner Jeet Singh was removed from service on July 06, 1992 and since an industrial dispute was pending between DTC and the Union of Employees working in DTC, an application was filed before the Industrial Tribunal under Section 33(2)(b) of the Industrial Disputes Act, 1947, seeking approval, which was dismissed by the Industrial Tribunal on October 16, 2000, leading to the said decision being challenged by DTC vide WP(C) 4162/2001. Jeet Singh filed WP(C) 4826/2001 praying that he should be reinstated in service with full back wages in view of the decision dated October 16, 2000, in his favour.

(2.) On September 10, 2009, writ petition filed by DTC was dismissed and the one filed by Jeet Singh was allowed requiring Jeet Singh to be reinstated in service with back wages to be paid.

(3.) In the interregnum, Jeet Singh attained the age of 55 years on April 09, 2002 and the age of 60 years five years later, on April 09, 2007.