(1.) In the above captioned first petition, the challenge is to impugned order of 12th March, 1999, vide which approval to punishment of removal from service inflicted upon the respondent-workman has not been granted while dismissing petitioner-Delhi Transport Corporation's application under Sec. 33 (2) (b) of The Industrial Disputes Act, 1947.
(2.) In the above captioned second petition, the challenge is to the order of 9th March, 2010 vide which Reference has been answered in favour of respondent-workman holding that removal of workman from service is unjustified and petitioner-Delhi Transport Corporation (hereinafter referred to as the 'DTC') has been directed to reinstate the respondent- workman with continuity in service on the same post but without back wages.
(3.) The above captioned two petitions spring out from the departmental inquiry held on account of unauthorized absence of respondent-workman for three months or so. Since challenge to the impugned orders in these two petitions is on identical grounds, therefore, with the consent of counsel for the parties, these two petitions have been heard together and are being decided by this common judgment.