DELHI TRANSPORT CORPORATION Vs. MOHINDER SINGH

JUDGEMENT

(1.) The Delhi Transport Corporation in this Letters Patent Appeal impugns the judgment dated 9th Sept., 2014, whereby W.P.(C) No. 1462/2011 filed by the appellant challenging and assailing the Award dated 1st April, 2010 passed by the Labour Court has been dismissed.

(2.) The respondent-Mohinder Singh was appointed as a conductor with the appellant Corporation with effect from 1st April, 1979. On 16th December, 1992, he was charge-sheeted for failure to issue tickets to 15 passengers on 25th Nov., 1992 who had paid the full fare, on-board Bus No. No.D.S.P. 9439 from Delhi to Tanakpur route. The respondent was removed from service on 14th Nov. 1994. Reference dated 11th Nov., 1996 was made to the\Labour Court on the question whether the respondent's removal from service was illegal and unjustified and, if so, what relief and directions could be granted.

(3.) By the order dated 2nd June, 2009, on the preliminary issue, the Labour Court held that non-supply of documents pertaining to the charge had caused serious prejudice and had prevented the respondent from putting forth an effective defence. Accordingly, the appellant-Corporation was granted the liberty to lead evidence to prove and establish misconduct on merits.