ROHTAS SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE petitioner in this writ petition seeks to challenge an industrial award dated 04. 07. 2008 in ID No. 9/07/1999 by which his removal from the service of the Delhi Transport Corporation w. e. f. 08. 08. 1996 has been held to be legal and just.

(2.) HEARD on admission.

(3.) THE petitioner was employed as a conductor with the Delhi Transport corporation (the respondent herein) w. e. f. 19. 05. 1985. He was served with a charge-sheet dated 09. 09. 1993 for remaining unauthorizedly absent for 84 days from 24. 12. 1992 to 17. 03. 1993. A domestic inquiry was held into the charge against the petitioner in which he was found guilty for remaining absent unauthorizedly for 84 days from 24. 12. 1992 to 17. 03. 1993. The management of the respondent upon considering the inquiry report and the past conduct of the petitioner, decided to remove him from its service and he was accordingly removed from the services of the respondent w. e. f. 08. 08. 1996. The petitioner aggrieved by his removal from the service of the respondent had raised an industrial dispute which was referred by the government of NCT to the Labour Court for adjudication.