D.T.C. Vs. RANBIR SINGH

JUDGEMENT

(1.) In the above captioned first petition, the challenge is to impugned order of 13th September, 2002, vide which it has been held that the departmental inquiry initiated against respondent stood vitiated. Vide impugned order of 3rd March, 2003, petitioner's application under Section 33 (2) (b) of The Industrial Disputes Act, 1947 stands rejected by the trial court while holding that the alleged misconduct does not stand proved.

(2.) In the above captioned second petition, challenge is to the impugned Award of 16th July, 2003, which directs reinstatement of respondent with 50% of back wages.

(3.) With the consent of learned counsel for parties, the above captioned two petitions were taken up for hearing together, as the challenge to impugned orders in the above captioned two petitions is on identical ground and so, by this common judgment, the above captioned two petitions are being disposed of.