NATHI RAM Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner seeks the setting aside of the impugned order and the award dated 20.5.2018 and 11.7.2018 respectively of the Presiding Officer, Labour Court (Fast Track)-XXI, Karkardooma Delhi, in ID No.570/06/97 and seeks his reinstatement in the services of the respondent with full back wages.

(2.) Vide the impugned order dated 20.5.2018, the learned Presiding Officer, Labour Court (Fast Track)- XXI, Karkardooma Delhi, disposed of the inquiry qua the issue:

(3.) The workman was also given an opportunity to give his concluding statement for which he sought time and sufficient time was granted to him for submitting his concluding statement and it was thus observed vide the impugned order dated 20.5.2008 that there was no violation of the principles of natural justice in conduction of the inquiry by the Enquiry Officer.