DELHI TRANSPORT CORPORATION Vs. RAM PHAL

JUDGEMENT

(1.) THE petitioner corporation has impugned the award dated 9th October, 2007 holding that no purpose will be served by reinstating the respondent workman at this stage and also holding that he cannot be awarded full back wages as he has not served the management/petitioner for a very long period, however, in order to meet the ends of justice respondent has been awarded a compensation of Rs. 75,000/- in lieu of his reinstatement, back wages and other consequential benefits.

(2.) AN industrial dispute, "whether the removal of the respondent from services was illegal and/or unjustified and, if so, what relief could be granted to the respondent and what directions are necessary"" was referred to the Labour court.

(3.) THE respondent was stated to be inducted as a conductor in the year 1976 and he was chargesheeted on 14th April, 1988 on the allegation that he availed 111 days" leave without pay during the year 1987 which reflect his lack of interest in the work of the corporation. On the basis of the allegations made against the respondent, a domestic inquiry was conducted.