TULSI RAM Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an award dated 06. 12. 2007 passed by Ms. Nisha Saxena, Presiding officer, Labour Court XXI, Delhi dismissing his claim for reinstatement with back wages.

(2.) HEARD.

(3.) BRIEF facts of the case relevant for disposal of this petition are that the petitioner was appointed as Conductor with Delhi Transport Corporation (DTC) in april 1983. He suffered 15 adverse entries in his service record at the time he was served with a charge-sheet (Annexure P-2 at Page 34) on 09. 05. 1995. The charge attributed to the workman was that while he was deployed for duty as conductor on 09. 04. 1995 on Inter-State Route, Delhi to Chandigarh, his bus was checked by the checking staff at Dera Basi at 22. 30 hours and it was found that he had not issued tickets to 8 passengers though had collected fare from them. Domestic inquiry was held against the petitioner in which he was found guilty of the charges leveled against him. The disciplinary authority after considering the inquiry report and taking the past conduct of the petitioner into account decided to remove the petitioner from service and accordingly he was removed from service of the DTC w. e. f. 10. 04. 1996.