DELHI TRANSPORT CORPORATION Vs. MAHENDER SINGH

JUDGEMENT

(1.) The challenge in the present petition is to an Award dtd. 20/7/2016 passed by the learned Presiding Officer, Labour CourtXVII, Karkardooma Court, Delhi in the matter titled as 'M/s. Delhi Transport Corporation v. Sh. Mahender Singh' [hereinafter referred to as "Impugned Award"].

(2.) The Coordinate Bench of this Court had by an order dtd. 4/11/2016 passed directions staying the enforcement of the Impugned Award. Thereafter on 15/10/2019, the Petitioner/DTC was directed to produce the relevant medical record of the Respondent/Workman including finding of the Medical Board. The records have since been filed by the Petitioner/DTC on 14/8/2024, during arguments before this Court.

(3.) Briefly the facts in the present case are that the Respondent/Workman had joined the services of the Petitioner/DTC in the year 1983 as a Retainer Crew Driver and his services were regularized in the year 1985, making him a permanent employee of the Petitioner/DTC.