SHREEPAL Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) SREEPAL, petitioner/workman, was working as driver with the management of delhi Transport Corporation since 1994. He remained absent unauthorisedly without intimation for a period of 163 days during the period from 1st january, 2003 to 31st October, 2003, The departmental enquiry was conducted and he was removed from service vide letter dated 31. 03. 2004. The workman/petitioner filed a statement of claim directly in the Court under section 10a (4a) of the industrial Disputes Act. The respondent contested the present proceedings.

(2.) THE Labour. Court came to the conclusion that the enquiry conducted by the department was fair and proper and the petitioner was not entitled to the relief of reinstatement.

(3.) UNDER these circumstances, the petitioner filed the present writ petition under Articles 226 and 227 of the Constitution of India with the prayer that the award passed by the Labour Court dated 16th May, 2007 be quashed and the petitioner be reinstated.