KISHORI LAL Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner as well as the learned counsel for the respondent who has appeared in response to the advance copy having been served.

(2.) THE petitioner in the instant case has challenged the award dated 9th July, 2008 passed by Learned Labour Court in ID No. 82/06/97 in case titled Shri kishore Lal Vs. Delhi Transport Corporation. By virtue of which not only the domestic inquiry which was held against the petitioner/workman by the respondent/management was held to be valid, legal and fair but even the imposition of punishment of removal was also held to be not disproportionate to the proved misconduct against the petitioner/workman.

(3.) THE petitioner feeling aggrieved by the aforesaid impugned award has assailed the same by way of the present writ petition.