REGENT COMPUTRONICS PVT. LTD.

DELHI TRANSPORT CORPORATION Appellant

V/S

BALESHWAR Respondents

Referred Judgements :-

SANTOSH DEVI V. GURU TEG BAHADUR HOSPITAL SHAHDARA DELHI [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS LIMITED VS. STATE OF SAURASHTRA [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
LORD KRISHNA TEXTILE MILLS VS. ITS WORKMEN [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
SADHU RAM VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
BEOPAR SAHAYAK PRIVATE LIMITED VS. VISHWA NATH [REFERRED TO]
VENKATLAL G PITTIE VS. BRIGHT BROS PRIVATE LIMITED [REFERRED TO]
KHALIL AHMED BASHIR AHMED VS. TUFELHUSSEIN SAMASBHAJI SARANGPURWALA [REFERRED TO]
INDIAN OVERSEAS BANK VS. I O B STAFF CANTEEN WORKERS UNION [REFERRED TO]
MANAGEMENT OF MADURANTAKAM CO OP SUGAR MILLS LTD VS. S VISWANATHAN [REFERRED TO]
AMRIT VANASPATI CO LTD VS. KHEM CHAND [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. MAN SINGH [REFERRED TO]
STATE OF HARYANA VS. DEVI DUTT [REFERRED TO]

JUDGEMENT

(1.) The present Letters Patent Appeal (LPA) arises out of an Order, dtd. 18/4/2023, passed by the learned Single Judge in W.P.(C) No.8058/2010. The learned Single Judge has upheld the Award, dtd. 31/3/2010 passed by the learned Presiding Officer, Industrial Tribunal II, Karkardooma Court, New Delhi in I.D. No.18/2002 wherein the Tribunal has directed the Appellant Management to, inter alia, reinstate the Respondent-Workman with 40% Back Wages.

(2.) The Appellant/Delhi Transport Corporation (DTC) has prayed for setting aside of the Judgment, dtd. 18/4/2023 passed by the learned Single Judge as well the Award passed by the Tribunal dtd. 31/3/2010.

(3.) The undisputed facts of the case reveal that the Respondent-Workman joined the services of DTC as a conductor on 20/4/1983 and his services were regularized on 20/10/1983. On 5/8/1992, the checking staff of the DTC inspected a Bus bearing number 6097 on route from Faridabad to Delhi and the checking staff, and while conducting routine check found that the Respondent-Workman failed to issue a ticket to one passenger, namely Mr. Vijay Pal after collecting the requisite charges i.e. Rs.2..00 The checking staff seized the unpunched ticket bearing number 04/42471 and the statement of the passenger was also recorded.

Click here to view full judgment.

DELHI TRANSPORT CORPORATION Vs. BALESHWAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address