DTC Vs. MOHINDER SINGH

JUDGEMENT

(1.) VIDE the present petition, the petitioner has assailed the award dated 01.04.2010, whereby the Ld. Labour Court directed the petitioner to reinstate the respondent / workman with all consequential benefits for the purpose of pension etc.

(2.) MS . Bhakti Pasrija Sethi, Ld. Counsel appearing on behalf of the petitioner / DTC submits that the chargesheet against the respondent / workman was as under:

(3.) TO prove the above charges MW1, Rajbir Singh in his affidavit Ex.MW1/A deposed that he along with checking team of Jai Chand, Sohan Lal and Satish Kumar checked the bus at Nawab Ganj. The bus was on the route from Delhi to Tanakpur. They found 15 passengers ticketless going to different places. They paid full fare to the respondent / workman, but he did not issue them the tickets. The respondent / workman admitted the guilt and handed over 15 unpunched tickets. Statements of passengers were recorded and the respondent / workman countersigned the same. The way voucher was also incomplete. This witness proved the challan, unpunched tickets, passenger statements and the report at Ex.WW1/M -1 (challan), Ex.MW1/1 (report), Ex.MW1/2 (passengers statements) and Ex.MW1/3 (unpunched tickets).