D.T.C. Vs. DHARAMVIR SINGH

JUDGEMENT

(1.) - Pursuant to, and following upon, a disciplinary proceeding held against him, the respondent-workman Dharamvir Singh was terminated from the services of the petitioner-corporation (hereinafter referred to as 'the DTC'), vide order dated 29th October, 1987. The workman initiated an industrial dispute, which was referred, by the competent government, for adjudication, to the Labour Court, on 16th February, 1989, vide the following term of reference:

(2.) As is the norm in such cases, the Labour Court framed a preliminary issue, reading thus:

(3.) The aforementioned preliminary issue was decided, by the Labour Court, vide order dated 12th October, 2001, against the DTC, holding that the inquiry proceedings, as conducted against the respondent-workman, were vitiated, being violative of the principles of natural justice.