SHIVJI BHAGAT Vs. BHAGWAT RUBBER

JUDGEMENT

(1.) By way of the present petition, petitioner has assailed the award dated 06.04.2010 passed by the learned Presiding Officer, Labour Court No.IX, Karkardooma Courts, Delhi, in I.D. No.207 of 2008.

(2.) Briefly, facts of the case are that it was noticed in January, 2003, workman was stealing material from the respondent Management premises. The Management got secret information about involvement of the petitioner/workman. Subsequently, the Management through their personnel started keeping secret vigil on the movement of the workers and the material therein.

(3.) On 04.05.2003, the Management caught workman while stealing the goods. Accordingly, the Management enquired from the workman, who admitted his guilt. The Management wanted to lodge a complaint and hand over the workman to the police, however, workman confessed his misdeeds and guilt in writing on 04.05.2003 and pleaded leniency and mercy. He also stated therein that he caught while stealing in the premises, it was his mistake and apologized for the same. Further confessed that earlier two-three times he had stolen raw material from the premises because he had some family problems and he was in need of money. Further stated, due to the misdemeanour, he was unable to work further and sought settlement of his dues.