SURESH KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) By way of this writ petition the petitioner assails the impugned award dated 4th July, 2007 passed by the Industrial Adjudicator. The brief facts as are necessary for the adjudication of the present writ petition are adumbrated as follows:

(2.) Relief.

(3.) Mr. Charya, learned Counsel appearing on behalf of the workman submits that the impugned award suffers from the vice of non-application of mind, inasmuch as, the Industrial Adjudicator, having come to a conclusion that the workman was guilty of serious misconduct, failed to appreciate that, in that event, the services of the workman could not have been discharged by the management without conducting an inquiry and without affording an opportunity to the workman to defend himself in the inquiry.