JAGDISH CHAND Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The present writ petition is directed against the award passed by Presiding Officer, Labour Court No. 1X. Tis Hazari Courts, Delhi in I.D.No.961/94 ( Old No. 348/ 87) holding that the petitioner / workman is entitled for reinstatement with continuity in service but without any back wages.

(2.) The petitioner was working as a conductor in the Delhi Transport Corporation. His service was terminated w.e.f. 23.12.1985. The appeat filed by the petitioner was also rejected by a letter dated 2.5.1986. The petitioner raised an industrial dispute before the Labour Department, pursuant to which a reference was made by the appropriate Government on 16.12.1987 to the Labour Court. The reference reads as 'follows:-

(3.) The Labour Court on the pleadings of the parties framed three issues, which are as follows:-