DELHI TRANSPORT CORPORATION Vs. MOOL CHAND

JUDGEMENT

(1.) Cm APPL.43159/2018

(2.) The petitioner has challenged the award of the Labour Court whereby Labour Court has awarded reinstatement with 100% backwages to the respondent.

(3.) The respondent was working as a Conductor with the petitioner. On 06th July, 2014, the respondent was on duty on Bus No.DL-1PC-7096 which was checked by checking staff at Old Delhi Railway Station at 6:23 A.M. when the respondent was found with 14 punched tickets of Rs.15.00 each. According to the petitioner, the respondent had retained the sold tickets with the intention to re-sell them. The petitioner chargesheeted the respondent and conducted an enquiry which held the petitioner guilty. The petitioner terminated the services of the respondent after enquiry whereupon the respondent raised an industrial dispute which was referred to the Labour Court.