DELHI TRANSPORT CORPORATION Vs. MAHESH CHANDER

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 17th January, 2003 passed by the learned Labour Court in ID No.343/91.

(2.) The Respondent/workman was employed with the Petitioner. He proceeded on leave on 12th June, 1987 and reported back for duty on 30th November, 1987 along with a medical certificate and a request for sanction of leave. On 1st December, 1987, the Petitioner granted him leave without pay and simultaneously gave him a notice for terminating his service with effect from 11th September, 1987. The Respondent replied to the notice but by an order dated 11th December, 1987 the services of the Respondent were terminated. A departmental appeal filed by the Respondent was dismissed and thereafter the Respondent raised an industrial dispute.

(3.) Admittedly, no domestic enquiry was held against the Respondent pursuant to the show cause notice issued to him, nor was he given any hearing.