SURESH KUMAR Vs. D T C

JUDGEMENT

(1.) The DTC, as the petitioner before this Court, challenges an Award, dated 17th January, 2001, passed by the learned Industrial Tribunal (hereinafter referred to as "the learned Tribunal"), vide which the following term of reference, as referred to the learned Tribunal by the Secretary (Labour) Delhi Administration, was adjudicated:

(2.) Vide the impugned Award, the learned Tribunal has decided the above dispute, as referred to it, against the petitioner and in favour of the respondent. The punishment awarded to the petitioner, vide order dated 1st March, 1990, issued by the Depot Manager of the respondent, of reduction of the petitioner to the "initial stage in a time scale", stood thereby upheld.

(3.) The facts of the case, as pleaded by the petitioner before the learned Tribunal, may be set out thus: <FRM>JUDGEMENT_511_LAWS(DLH)10_2018_1.html</FRM>