DHANWANT RAI Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) By this judgment writ petition bearing Civil Writ No.6573/2003 titled Sh.Dhanwant Rai & Ors. Vs. Delhi Transport Corporation, and Civil Writ No.10834/2004 titled as Nirmal Singh, Mechanic Vs. Delhi Transport corporation are being decided, as similar facts and common question of law is involved.

(2.) In C.W. No.6573/2003, five petitioners namely S/Shri Dhanwant Rai, Ramji Dass, Kailash Chandra, Vidya Bhushan and Ram Singh seek directions to pay pension and other post retirement benefits such as their own share of Contributory Provident Fund (CPF), Employees share of Provident Fund (EPF), gratuity, leave encahsment, medical bills and unpaid salary to the petitioners with interest.

(3.) Civil Writ No.10834/2004 is a petition filed by Shri Nirmal Singh who seeks similar directions. Counter affidavit had been filed on behalf of respondent-DTC in Civil Writ No.6573/2003. Mr.J.N.Aggarwal, learned counsel for the respondent adopts the counter affidavit filed in Civil Writ No.6573/2003 for purposes of Civil Writ No.10834/2004.