ASHOK KUMAR SHARMA Vs. OBEROI FLIGHT SERVICES

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) In this appeal by special leave, the workman has challenged the judgment and order passed by the Division Bench of Delhi High Court on March 18, 2008 whereby monetary compensation of Rs. 60,000/- has been ordered to be paid by the Management to him in lieu of reinstatement and back wages.

(3.) The Appellant (for short "workman") was employed by Oberoi Flight Services-Respondent (for short "Management") as a loader on March 10, 1980. Allegedly on August 31, 1986 while returning from duty, the workman was found carrying 30 KLM soup spoons illegally in his shoe. The workman is said to have admitted his guilt in writing on August 31, 1986 itself and then again on the next day i.e. September 1, 1986. The Management acting on the said admission of guilt by the workman, vide order dated September 3, 1986 dismissed him from service. Having been unsuccessful in his representation and legal notice to the Management, the workman raised industrial dispute before the appropriate Government which was referred for adjudication to the Labour Court, Delhi on June 19, 1987.