OBETTEE PVT LTD Vs. MOHD SHAFIQ KHAN

JUDGEMENT

(1.) The challenge in this Appeal is to the judgment of a learned single Judge of the Allahabad High Court holding that the termination order as passed by the appellant (hereinafter referred to as the employer) was not sustainable in law.

(2.) Background facts in a nutshell are as under: The respondent (hereinafter referred to as the Workman) filed a writ application for quashing the order dated 23rd April, 1988 passed by the Industrial Tribunal (I) Allahabad (in short the Tribunal) holding that the termination of his service with effect from 11-4-1984 was reasonable and legal. A reference was made by the State Government in exercise of its power under Section 4(k) of the Uttar Pradesh Industrial Disputes Act, 1947 (in short the U.P. Act) for adjudication by the Tribunal. The reference which was made on 21st June, 1996 was registered as Adjudication Case No. 39 of 1986. After framing issues on the basis of the statement of payment and the written statement filed by the parties, initially the Tribunal held that the enquiry was not fair and proper. However, the employer was granted liberty to adduce evidence to substantiate its stand that the enquiry was fair and proper. On the basis of materials on record the Tribunal came to hold that the termination was in order.

(3.) The background in which the reference was made is as follows: On 2nd May, 1980 workers of the employer under the instigation of the respondent-workman went on strike. The respondent-workman did not permit the vehicles carrying the articles to go out of the factory and he and others not only went on strike but also incited others to go on strike and threatened others. Though the factory Manager, V. R. Sharma warned them not to go on strike but they did not pay any heed. Charge-sheet was given and the concerned respondent-workman was suspended. Along with him two others namely Chunnu and Vakil were also proceeded against. At this juncture, the respondent-workman and the other two gave in writing that their suspension may be withdrawn since they were giving assurance to perform their duties diligently and not to indulge in activity like strike. There was further assurance that full co-operation will be given in the departmental proceedings. The employer revoked the suspension of the concerned respondent-workman without prejudice to the right to hold the enquiry. Domestic enquiry was instituted and charges were levelled against five persons including the concerned respondent-workman. During enquiry Chunnu and Vakil gave further assurance that they have tendered unqualified apology and indicated their remorse for having resorted to illegal strike. On the basis of the unqualified apology and the undertakings given, the appellant-employer did not proceed further against them but the situation was different so far as the respondent-workman was concerned.