DELHI TRANSPORT CORPORATION Vs. HARISH CHANDRA

JUDGEMENT

(1.) present writ petition has been filed by the petitioner, Delhi Transport Corporationunder Articles 226 and 227 of the Constitution of India, assailing the order dtd. 28/10/2009 (hereinafter referred to as the Impugned Order) and the Award dtd. 2/12/2010 (hereinafter referred to as the Impugned Award) passed by the learned Presiding Officer, Labour Court, Karkardooma Courts, Delhi, in DID No. 01/2008.

(2.) The brief factual matrix, as borne out from the record, is that the respondent/workman, Harish Chandra (hereinafter referred to as the Respondent), was employed as a Conductor with the petitioner, Delhi Transport Corporation (DTC), since the year 1985 and was posted at Shriniwaspuri Depot, bearing Badge No. 22659.

(3.) On 16/10/2003, while the Respondent was performing his duties as a Conductor in Bus No. 6467 on Route No. 518/9, the bus was checked by the checking staff of the petitioner Corporation at the Hazrat Nizamuddin Railway Station Bus Stand at about 13:05 hours. During the inspection of the waybill and ticket blocks, it was allegedly found that the Respondent was in possession of certain ticket blocks of denominations of Rs.5.00 and Rs.10,.00.00 bearing specific serial numbers, which were alleged to be counterfeit/duplicate in nature.