DELHI TRANSPORT CORPORATION Vs. JAGAT SINGH

JUDGEMENT

(1.) THIS judgment will decide the above said two writ petitions, one filed by the workman Jagat Singh, DTG Conductor and second filed by the management DTG in respect of the same award dated 2. 4. 2004. Jagat Singh, workman was removed from the services on 30. 9. 1996 because on 3. 11. 1995 it was found that he had not issued tickets to 31 passengers despite having collected the due fare of Rs. 21 per ticket from the above said passengers on Delhi-Amritsar route. The workman was served with a charge-sheet, enquiry was held and workman was removed from the service of the DTC.

(2.) THE workman raised an industrial dispute against his removal from the services. Vide order dated 7. 3. 2003, the Labour Court came to the conclusion that the enquiry was properly held, opportunity was given to the workman and it could not be held that enquiry was invalid or improper or against the principles of natural justice. The Labour Court vide above said award dated 2. 4. 2004 imposed lesser penalty of stopping of increments of two years with cumulative effect. The workman was directed to be reinstated with continuity of service and was awarded back-wages. Aggrieved by the orders both the parties have filed the above said separate writ petitions.

(3.) IN his writ petition the workman has prayed that impugned order dated 7. 3. 2003 be set aside and the part of the award dated 2. 4. 2004 "to the effect that the DTC is directed to Impose lesser penalty of stopping of increments with cumulative effect" be also set aside.