SHO RAM Vs. DTC

JUDGEMENT

(1.) Despite these matters having been passed over and called at the end of the Board three times, there is no appearance on behalf of the DTC. Accordingly, the Court has proceeded to hear learned counsel for the petitioner-Sho Ram (in W.P.(C) 2081/2012) and decide both these matters.

(2.) These writ petitions, at the instance of workman-Sho Ram and the Delhi Transport Corporation (hereinafter referred to as "the DTC"), assail award dated 19th December, 2011, passed by the Industrial Tribunal, Karkardooma Courts (hereinafter referred to as "the learned Tribunal").

(3.) The dispute which stands adjudicated by the impugned award, as raised by the workman-Sho Ram, has a history.