DELHI TRANSPORT CORPORATION Vs. AZAD SINGH

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the validity of award dated 1.4.2002 and order dated 1.5.1999, passed by the Industrial Tribunal-I, New Delhi. By order dated 1.5.1999 the enquiry conducted by the petitioner against the respondent into the misconduct was held to be unfair and invalid and by award dated 1.4.2002, the punishment awarded to the respondent was held to be illegal and unjustified and the punishment of stoppage of three increments with cumulative effect was set aside.

(2.) The respondent was working as a conductor with the petitioner. His track record about the misconduct/mis-behaviour was as under: S.No. Order of Support Reasons Form of fine

(3.) On 4th February, 1991, respondent was on duty at bus no. 2490 route no. 623. The schedule trip of this bus was at 1320 hrs from Vasant Vihar Terminal to Nizamuddin Railway Station. The respondent refused to take the trip. He refused to show the way bill to the ATI, disobeyed the order of the time-keeper and drove the bus to the depot without informing. A report of misconduct was submitted to the Depot Manager on 5th February, 1991 and a charge-sheet was served upon the respondent on 11th February, 1991.