DELHI TRANSPORT CORPORATION Vs. SEM PAL

JUDGEMENT

(1.) THE respondent is ex-parte as per order dated 29. 09. 2008.

(2.) EX-PARTE arguments in the petition heard.

(3.) THE management of Delhi Transport Corporation, in this writ petition seeks to challenge an industrial award in I. D. No. 93/2003 substituting the punishment of stoppage of four increments with cumulative effect imposed upon the respondent workman with the punishment of stoppage of only one increment and that too, without cumulative effect and directions to the petitioner management to refund the amount of three increments to the respondent workman within a period of three months failing which to pay the said amount with interest at 12% per annum.