MS DELHI TOURIST BUS SERVICE Vs. DAYAL SINGH

JUDGEMENT

(1.) The petitioner (hereinafter referred to as 'the management') lays challenge to the award dated 30.08.2011 passed by the Labour court V, Karkardooma Courts, Delhi in ID No.3/07 vide which a compensation of Rs. 1,50,000/- was awarded in favour of the respondent (hereinafter referred to as 'the workman').

(2.) The workman filed a claim alleging inter alia that he was employed with the management as driver since January, 1977 on a monthly salary of Rs. 4,000/-. His services were illegally terminated with effect from 15.12.2006 in violation of Section 25 of the Industrial Disputes Act (hereinafter referred to as 'the ID Act').

(3.) The management contested the case of the workman by alleging that he was working as a daily wager since 1985 86. He was negligent in performance of his duties and was a regular absentee. He had also caused an accident while he was driving bus bearing registration number DL 1P 8237 and a case was registered which was later on compounded. The management had to pay a sum of Rs.10,000/- on behalf of the workman to the other party. In the month of June, 2006, the management found that the workman was not having a valid license as the same had expired. He was also not having the badge in accordance with the guidelines of the Hon'ble Supreme Court and had not got it renewed from 01.06.2006 onwards. The management never terminated his services and he was asked not to drive the vehicle till he was having a valid license and badge.