SATISH CHANDER Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner Sh. Satish Chander, who joined the Delhi Transport Corporation on 13.08.1998 as a Retainer Crew Conductor at its Rohini Depot-I, Delhi, vide this present petition assails the impugned award dated 12.03.2010 of the Presiding Officer, Labour Court-VII, Karkardooma Courts, Delhi in ID No.275/2004 vide which the claim petition filed by the petitioner/workman herein seeking the setting aside of his termination of services and seeking reinstatement with consequential benefits in the respondent corporation,- was dismissed.

(2.) Notice of the petition was issued to the respondent who was put in appearance and contested the petition.

(3.) It is undisputedly brought forth that the services of the petitioner were dispensed with immediate effect under Para 4(XIV) of the Executive Instructions regarding the employment of the Retainer Crew of the Delhi Transport Corporation vide Order No..../AI(T)/CS-47/03/04/972 dated 05.04.2004. Para 4(XIV) of the Executive Instructions regarding the employment of Retainer Crews relates to the terms and conditions of the employment and the Retainer Crews of which terms and conditions are as follows:- "