RAM PHAL Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner has impugned the award dated 20th December, 2006 to the extent awarding 50% of the wages from the date of termination till reinstatement.

(2.) The petitioner was employed with the respondent and he was served a chargesheet on account of availing 54 days leave without pay during the period 1st January, 1985 to 31st July, 1985 which according to the respondent reflected lack of interest in the Corporation work and in the performance of his duty. Pursuant to the chargesheet issued to the workman an enquiry was conducted and he was terminated with effect from 30th October, 1987. An appeal filed by the petitioner was also dismissed. Thereafter the petitioner raised the industrial dispute regarding his termination of service and an award dated 11th September, 2002 reinstating the workman was passed.

(3.) Against the award dated 11th September, 2002 a writ petition being W.P(C) No.5703/2003 was filed where the award dated 11th September, 2002 was set aside and the matter was remanded back to the Labour Court for fresh adjudication.