DELHI TRANSPORT CORPORATION Vs. RADHEY KISHAN

JUDGEMENT

(1.) The Petitioner has challenged an Award dated 26th May, 2003 passed by the learned Labour Court in ID No.53/1989.

(2.) The issue referred for consideration was as follows:-

(3.) The only contention that has been urged by learned counsel for the Petitioner is with regard to the quantum of punishment that has been imposed on the Respondent/workman. According to learned counsel for the Petitioner, there was absolutely no reason for completely setting aside the punishment of termination from service and directing reinstatement of the Respondent/workman with 40% back wages.