BIR SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) Vide the present petition, petitioner seeks to set aside the order dated 05.01.2012 passed by Industrial Tribunal in O.P. No. 224/94.

(2.) Brief facts of the case are that the petitioner was a permanent employee of the respondent-DTC. Due to illness he remained absent from duty from 17.4.93 to 27.4.93. Thereafter, he was declared absconder as claimed by the respondent on 28.4.93. The petitioner submitted his medical certificate and leave application which had been admitted by the respondent that the same was received after 28.4.93, however the leaves were sanctioned without pay, accordingly.

(3.) The respondent removed the petitioner from service by order dated 16.08.94. The respondent-DTC approached the learned Tribunal for official permission for removal from service, the same was refused vide order dated 23.7.2003.