(1.) These writ petitions are concerned with an award, dated 24th April, 2003, passed by the Labour Court-II in ID 308/1987 (Management of M/s. Delhi Transport Corporation v. its workman Shri Saroop Singh, which directs reinstatement of Saroop Singh-the petitioner in W.P (C) 6687/2004 and respondent in W.P (C) 6322/2004 in service with 40% back wages). WP(C) 6322/2004, by the Delhi Transport Corporation (hereinafter referred to as "DTC"), challenges the said award, whereas WP(C) 6687/2004, by the workman Saroop Singh, prays that he be reinstated with full back wages.
(2.) The controversy before this Court, in the present case, is brief. Saroop Singh, who was employed as a driver by the DTC on 01st February 1982, was served with a charge-sheet, dated 26th September, 1984, proposing to initiate disciplinary action against him, under Regulation 15(2) of the DRTA (Conditions of Appointment and Service) Regulations, 1952 (hereinafter referred to as "Regulations") read with the Delhi Road Transport Laws (Amendment) Act, 1971. The precise charge, against Saroop Singh, read thus:
(3.) It was alleged that the above charges constituted "misconduct", within the meaning of paras 19 (b), (g) and (m) of the Standing Orders governing the conduct of DTC employees. Observing that the past record of Saroop Singh would also have to be taken into account, the charge-sheet directed him to submit his explanation, to the above extracted charges, within 10 days.
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