NATHU RAM Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner, a dismissed driver of the respondent Corporation, has sought his permanent absorption on permanent employment as a driver pursuant to an advertisement No.10/2007 inviting applications from the drivers for 10000 vacancies.

(2.) The petitioner contended that he was employed as driver in 1988 and was allotted Badge No.17941 and Pay Token No.55671. The services of the petitioner were, however, terminated on 27th December, 1989 on the ground of remaining absent for the period beyond the sanctioned leave. The petitioner had challenged his termination in appeal which was, however, rejected and the reference filed on industrial dispute raised by the petitioner also did not succeed.

(3.) The petitioner, it seems, has been making representations thereafter, for his reemployment. However, he has not been re-employed on the regular post of driver as he was dismissed from service.