DHIR SINGH Vs. D T C

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking inter alia, directions to the respondent to withdraw the order dated 5.7.1991 whereunder a punishment of removal from service proposed to be imposed on the petitioner, was reduced to bringing him on initial stage of pay-scale. The second prayer made in the writ petition is for directions to the respondent to pay full salary to the petitioner after his reinstatement in the year 2003.

(2.) Very briefly, facts of the case are that the petitioner was charge- sheeted in the year 1986, pursuant to which, he was issued a notice to show cause in 1991 as to why he should not be removed from service. After going through the reply of the petitioner, instead of removing the petitioner from service as proposed, the petitioner was penalized with reduction to initial stage of his pay scale. Thereafter, in the year 1996, the petitioner was suspended from service and his services were subsequently terminated.

(3.) As a result, a dispute was raised by the petitioner under the Industrial Disputes Act. When the matter was still pending before the Labour Court, the respondent/management issued an advertisement offering out of court settlement, pursuant to which a settlement was arrived at between the petitioner and the respondent/management and the petitioner rejoined the services of the respondent in the year 2003.