LAWS(DLH)-2014-9-76

RAJINDER SINGH Vs. DELHI TRANSPORT CORPORATION

Decided On September 11, 2014
RAJINDER SINGH Appellant
V/S
DELHI TRANSPORT CORPORATION Respondents

JUDGEMENT

(1.) THE petitioner impugns an award dated 28.01.2006 passed by the Labour Court (hereinafter referred to as the 'impugned award') whereby the disputes referred to the Labour Court were decided against him.

(2.) THE services of the petitioner had been terminated by the respondent (hereinafter referred to as the 'DTC') on account of a fatal accident that had occurred on 31.03.1986, while the petitioner was driving a bus and an FIR was lodged with respect to the said incident. The proceedings that ensued thereafter, culminated in the petitioner being convicted for offences under Section 279 and Section 304A of the Indian Penal Code (in short 'IPC'). On 23.01.1999, the Trial Court sentenced the petitioner to one year and three months of rigorous imprisonment and a fine of Rs. 4,500/ -."

(3.) THE petitioner raised an industrial dispute challenging his dismissal from services and the following question was referred by the Government of NCT of Delhi to the Labour Court: -