DELHI TRANSPORT CORPORATION Vs. PREM NARAYAN

JUDGEMENT

(1.) The petitioner has challenged the award dated 2nd June, 2015 whereby the learned Industrial Tribunal has set aside the punishment of withholding two increments with cumulative effect imposed by the petitioner on the respondent.

(2.) The respondent is a driver with DTC. On 13th March, 2002, the respondent was driving bus No. DL-1PB-0181 on route no.521. At about 6.36 am, the respondent took a right turn under the Moolchand flyover and hit a pedestrian, Lal Bahadur who suffered fatal injuries. The petitioner initiated domestic enquiry against the respondent in which the respondent pleaded guilty whereupon the petitioner imposed a punishment of stoppage of two annual increments on the respondent.

(3.) The legal representatives of the deceased, Lal Bahadur filed an application for compensation before the Motor Accident Claims Tribunal. The DTC bus was validly insured with National Insurance Company Limited and vide judgment dated 24th August, 2004, the Claims Tribunal awarded compensation of Rs. 3,92,000/- to the legal representatives of the deceased.