MURLIDHAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner was appointed as driver in the Delhi Transport Corporation on December 1964. It is common ground that there was a strike by all the drivers employees of the Corporation and those who have participated in the strike were dismissed from service. Later on settlement was arrived at and by virtue of the settlement the striking employees were taken back and they were given benefit as mentioned in the scheme including pension. The petitioner was one of those employees was dismissed from service and he attained the age of superannuation on 31.12.1992. The petitioner has prayed for the following reliefs:

(2.) According to the petitioner, similar writ petition bearing No.1310 of 1993 was filed which was listed before the Division Bench of this Court. The Division Bench allowed the said writ petition and granted relief to the petitioner. The position of the petitioner is exactly the same and therefore, he is entitled to allow the writ petition.

(3.) Learned counsel for the petitioner relying upon the judgment dated 21.10.1994 submitted that the petitioner is entitled to the same relief as granted by this court and the respondent (Corporation) cannot have any objection.