SHANTI KAUR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner has challenged the award dated 05th October, 2011 whereby the Labour Court dismissed the petitioner's claim.

(2.) The petitioner was appointed as Class-IV employee by the respondent No.1 on 16th January, 1981 after the death of her husband. The petitioner stopped coming to the office from 11th December, 1994 whereupon the respondent No.1 issued a charge sheet to the petitioner on the ground of illegal absence from the duty with effect from 11th December, 1994. The inquiry officer held the charge proved vide report dated 31st May, 1995. The respondent No.2 accepted the report and removed the petitioner from service on 27th July, 1995.

(3.) On 04th July, 2002 i.e. after seven years of removal from service, the petitioner raised an industrial dispute, in which reference was made on 28th July, 2003.