D T C Vs. KRISHAN LAL

JUDGEMENT

(1.) The counsel for the petitioner has drawn my attention to the last order where the wife of the deceased respondent had made a statement that she does not wish to contest the petition. Consequently, the present petition is taken up for final hearing.

(2.) Rule.

(3.) This petition is directed against order dated 23.12.2002 passed by the Industrial Tribunal-II, Delhi in O.P. No. 567 of 1993 dismissing application of the Petitioner-DTC filed under Section 33(2)(b) of the Industrial Disputes Act seeking approval of its approval of its action dated 19th December, 1993 to remove the Respondent from service.