GOPI CHAND Vs. D T C

JUDGEMENT

(1.) THE petitioner, Mr. Gopi Chand, joined employment with the respondent delhi Transport Corporation as a driver on 10th November, 1971.

(2.) BY letter dated 5th March, 1993 the petitioner was removed from service. This order of removal was challenged by the petitioner before the labour Court.

(3.) THE petitioner and the respondent corporation entered into an agreement and pursuant thereto, the petitioner was reinstated in service by Memo dated 17th April, 2003. Copy of the memorandum of settlement/agreement has been placed on record. The relevant Clauses of the said settlement are as under:-