DELHI TRANS CORPN Vs. RAMESH CHANDER

JUDGEMENT

(1.) The Petitioner is aggrieved by an order dated 26th February, 2003 passed by Industrial Tribunal-II in O.P. 389/93, which was an approval application filed by the Petitioner under the provisions of Section 33(2)(b) of the Industrial Disputes Act, 1947 (for short the Act).

(2.) The Respondent workman was a driver with the Petitioner. The allegation against him was that from 1st April, 1991 to 31st December, 1991, he was absent for 183 days. One Asha Rani submitted a report on 23rd March, 1992 in this regard.

(3.) On the basis of Asha Rani's report, a charge sheet dated 14th July, 1992 was issued to the Respondent workman. It was alleged that he had misconducted himself within the -meaning of paragraph 19(f), (h) and (m) of the Standing Orders governing the conduct of the employees of the Petitioner. These provisions read as follows:-