SUBHASH CHANDER Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The present petition invokes the writ jurisdiction of this Court under Article 226 of the Constitution of India praying for a writ of mandamus thereby directing the respondents to reinstate the petitioner in service with all back wages and consequential benefits.

(2.) The brief facts necessary for the adjudication of the present writ petition are as follows:

(3.) Counsel for the petitioner submitted that the petitioner had submitted medical certificates along with the application for leave on numerous occasions and that, therefore, in this behalf, the present petition could be distinguished as being an exception to the decision of the Supreme Court in DTC v. Sardar Singh (supra). However, the petitioner has not been able to produce any relevant record in this behalf. Further, no such record is demonstrated by the petitioner as having been filed as is evident from a reading of the impugned award passed by the Industrial Adjudicator. In the circumstances, I find that this submission on behalf of the petitioner is of no avail.