DELHI TRANSPORT CORPORATION Vs. SAHAB SINGH

JUDGEMENT

(1.) BY this common order, the writ petition bearing WP (C) No. 22768/2005 in case titled DTC Vs. Sh. Sabah Singh and WP (C) No. 22860/2005 titled DTC Vs. Sh. Sabah singh shall stand disposed of.

(2.) IN the writ petition bearing no. 22860/2005, the petitioner has challenged the order dated 14. 10. 1996 passed by the learned Industrial Tribunal-II in OP no. 103/1995 titled DTC Vs. Sh. Sabah Singh, by virtue of the which the learned tribunal had dismissed the said petition for grant of approval by the petitioner under Section 33 (2) (b) of the Industrial Disputes Act, 1947 (hereinafter referred to as Act) as the petitioner had failed to pay the cost which was imposed on the petitioner earlier.

(3.) IN the other writ petition bearing WP (C) No. 22768/2005, the petitioner has challenged the award dated 05. 4. 2005 passed by the learned Labour Court VII in id No. 39/1996 titled DTC Vs. Sh. Sahab Singh by virtue of which a reference made to the learned Labour Court was answered in affirmative by observing that since the approval application of the Management under Section 33 (2) (b) of the act was dismissed accordingly, the respondent/workman was directed to be reinstated with payment of full back wages and all other consequential benefits from the date of his illegal removal from service by the petitioner /management.