SAJJAN KUMAR Vs. D T C

JUDGEMENT

(1.) The petitioner is aggrieved by an order dated 29.8.1991 terminating his engagement/ employment. The order was issued by the respondent DTC.

(2.) The petitioner was engaged or appointed by virtue of an order dated 11.5.1989 as Retainer Crew Driver. That order indicated that candidates, who were 38 in numbers (including the petitioner at serial No. 5), were entitled to payment of Rs. 39.35 per day for the days they actually worked . The retainer allowance of not less than Rs. 230/- was payable as stipend. The other conditions imposed were that the candidates were not to absence themselves.

(3.) The order also contained the following clause :