DTC Vs. KISHAN KUMAR

JUDGEMENT

(1.) These two writ petitions arise out of cognate proceedings between Delhi Transport Corporation (hereinafter referred to as "the DTC") and Sh. Kishan Kumar (hereinafter referred to as "the workman") who was employed as a conductor with the DTC. As the recital of facts hereinafter would reveal, W.P. (C) 8184/2004 has effectively been rendered redundant, and the outcome of the said writ petition really has no significance in so far as the parties to the lis are concerned.

(2.) It is not necessary, in view of the fact that the dispute has been reduced, by supervening events, to few basic essentials, to delve deep into the controversies between the parties. A bare overview would suffice.

(3.) The workman, who was employed as a conductor with the DTC, was issued a charge-sheet dated 18th June 1992, alleging that he had defaulted in issuing tickets to passengers, sought to avoid the checking staff and misbehaved with them. A detailed inquiry followed, whereafter show cause notice, dated 17th August 1992 was issued, to the workman, directing him to show cause as to why he be not removed from the services of the DTC. This was followed by an order dated 17th September 1992, remitting one months' salary to the workman and removing him from the services of the DTC.