BALJEET SINGH Vs. D T C

JUDGEMENT

(1.) With the consent of the parties, the matter is taken up for final hearing and disposal at the admission stage itself.

(2.) This writ petition has been filed by the petitioner praying inter alia for setting aside the impugned orders dated 25th January, 2005 and 4th August, 2006 and also the impugned award dated 22nd November, 2006 passed by the Presiding Officer, Labour Court (hereinafter referred to as 'the Labour Court ) in ID No. 72/06/96.

(3.) A brief reference to the relevant facts is necessary before proceeding with the matter. The petitioner got employed with the respondent/DTC as a Conductor in the year 1982. On 13th December, 1991, a lady was standing on the central verge opposite Wazirpur Depot I, to reach the bus stop for boarding a bus for Pitampura. It was alleged that a person, who was later identified as conductor Baljeet Singh, came from the opposite side and hit her front private parts. He also uttered some unprintable words in Haryanavi and tried to embrace the girl. This girl being a Judo Expert, could not control herself and gave him a few blows and kicks. The conductor ran towards Wazipur Depot and entered the depot. The girl chased him with cries of 'Pakro Pakro . The conductor entered into the depot canteen where she caught hold of him and beat him. DTC staff intervened and the conductor escaped from the site. She further decided to report the matter to the police and went to Sarsavati Vihar Police Sation from where one SI, Jugti Ram, accompanied her to the DTC Depot, but the culprit was not found. She came back to the police station alongwith the SI and her statement was recorded vide DD No. 22A dated 13th December, 1991.