DELHI TRANSPORT CORPORATION Vs. RAMESH CHANDER

JUDGEMENT

(1.) THIS is a writ petition filed by the petitioner challenging the award dated 8th March, 2004 passed by Sh.C.K.Chaturvedi, Presiding Officer, Labour Court No.VII, Delhi in ID No.150/1996 titled as The Workman Sh. Ramesh Chander Vs. The Management of M/s Delhi Transport Corporation

(2.) BRIEFLY stated the facts leading to the filing of the present writ petition are that the Workman Sh.Ramesh Chander raised an Industrial dispute against his alleged illegal removal from services of the petitioner/DTC herein. The said dispute came to be referred for adjudication by the Secretary (Labour) Government of NCT of Delhi in the following terms of reference:-

(3.) THE petitioner/Management filed its written statement and refuted the allegations made by the respondent/workman without refuting the stand of the respondent/workman. It was averred that the respondent/workman was performing the duties on Bus No.DEP 8563 on Delhi Bela route road and on checking it was found that he was involved in malpractice of collecting fare, yet not issuing the tickets and thereby causing loss of revenue to the Delhi Transport Corporation. On the pleadings of the parties, the following two issues were framed :