DELHI TRANSPORT CORPORATION Vs. RAJBIR SINGH

JUDGEMENT

(1.) THE appellant before us assails the judgment dated 28th May, 2013 passed in WP (C) No. 2739/2004 whereby the court overturned the order dated 17th October, 2001 as well as the industrial Award dated 5th September, 2003 passed in ID 956/96.

(2.) BY the order dated 17th October, 2001, the Labour Court had decided the preliminary issue with regard to the legality and validity of the inquiry conducted by the present appellant in his favour. The challenge by the respondent herein resulted in industrial Award dated 5th September, 2003 whereby the termination and punishment imposed upon him was held to be in accordance with law.

(3.) ON these facts, a chargesheet dated 28th May, 1992 was issued to the petitioner alleging as follows: -