BIRI SINGH Vs. D T C

JUDGEMENT

(1.) Vide the present petition under Articles 226 and 227 of the Constitution of India, the petitioner/workman impugns the Award dated 14.09.2006 passed by the learned Labour Court in I.D.No.427/06/96, whereunder his claim of having been illegally terminated from his services, has been rejected.

(2.) At the outset, the facts emerging from the record that are deemed essential for the adjudication of the petition may be noted.

(3.) The petitioner/workman having been appointed as a Conductor with the respondent/DTC in 1983, was issued a charge-sheet on 06.05.1991 alleging that on 19/20.04.1991, when he was on duty in Bus No.9065, his bus was inspected by the Checking Team at Safdarjung Airport and it was found that he had not issued tickets to 12 passengers travelling in the said bus, despite having accepted the fare for the same. It was further alleged that the petitioner had refused to co-operate with the checking staff, who had submitted a report regarding the inspection.