D T C Vs. PRESIDING OFFICER

JUDGEMENT

(1.) RULE.

(2.) With the consent of both the parties, the writ petitions are taken up for disposal.

(3.) By this common judgment and order, this Court proposes to dispose of WP(C) No.5638/2002 and WP(C) No.5655/2001. While the former writ petition is filed by the workman, Hari Prakash seeking reinstatement in service pursuant to rejection order dated 7.3.2001, passed by the Industrial Tribunal on the approval application filed by the DTC seeking approval of its decision regarding removal of the workman from service, the latter writ petition has been filed by the DTC assailing the aforesaid order dated 7.3.2001. For the sake of convenience, facts of WP(C) No.5655/2001 are taken note of.