RAJ KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) RAJ Kumar, petitioner was working as Conductor with the DTC. He was removed from the service after a departmental enquiry on the charges that during checking of his bus on Delhi-Kanpur route on 30. 01. 1996, 5 passengers in the groups of 2 and 3 persons were found traveling without ticket. The passengers had tendered fare @ Rs. 19. 50 for group of 2 and Rs. 13. 50 for group of 3 persons. Statements of two passengers viz. Ishrat Ali and Ram Narain Chaturvedi were recorded at the spot and both of them belong to the each above said two groups. It is interesting to note that Raj Kumar the petitioner also affixed his signatures at the bottom of their statements. Raj Kumar also signed the front portion of challan.

(2.) THE petitioner raised an industrial dispute. Vide order dated 01. 11. 2006, the award was passed by the Labour Court in favour of the dtc/management and against the conductor/workman.

(3.) THE workman has filed present writ petition before this court with the prayer that the award dated 01. 11. 2006 be quashed and the petitioner/conductor be allowed to perform his duties as Conductor.