DELHI TRANSPORT CORPORATION Vs. AMARJEET SINGH

JUDGEMENT

(1.) CM No.12347/2014

(2.) IN this intra ­ Court appeal, the appellant ­ Delhi Transport Corporation (herein after referred as 'DTC) impugns a judgment dated 22.04.2014 delivered by a learned Single Judge of this Court in W.P.(C) 400/2003 whereby the appellants writ petition to quash the order dated 18.03.2002 passed by the Industrial Tribunal dismissing its petition under Section 33(2)(b) of the Industrial Disputes Act, 1947 by which approval was sought for its directions for removal of the Respondent from service was dismissed.

(3.) RECORD reveals that on 06.03.1991, a preliminary issue was framed which reads as under :