D.T.C Vs. BIJENDER SINGH

JUDGEMENT

(1.) The order against which the Delhi Transport Corporation (hereinafter referred to as "DTC") is before this Court in WP (C) 17931/2004, was passed, on 19th December, 2003, by the learned Industrial Tribunal (hereinafter referred to as "the Learned Tribunal"), in an application filed by the DTC under Section 33(2)(b) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act").

(2.) These writ petitions have been analogously heard by me, and are being disposed of by this common judgement.

(3.) The sequence of this litigation is required to be traced, at the outset.