GIAN CHAND Vs. DTC

JUDGEMENT

(1.) Gian Chand was issued a charge-sheet on the following allegations:

(2.) Pursuant to the disciplinary enquiry conducted the disciplinary authority awarded the punishment of removal. Since earlier litigation was pending between the DTC and its workman an approval petition was filed before the Industrial Tribunal which vide its award dated April 16, 2001 in O.P.No.203/92 granted approval under Section 33(2)(b) of the Industrial Disputes Act (in short the ID Act) for removal of Gian Chand from service. Gian Chand raised an industrial dispute on which a reference was made on the following terms:

(3.) The Labour Court settled two issues for determination: