(1.) The petitioner has challenged the award of the Labour Court whereby the Labour Court awarded compensation of Rs.4,00,000/- to the petitioner along with interest @ 9% per annum apart from litigation cost of Rs.30,000/-.
(2.) The petitioner joined the respondent as a sweeper on 01st April, 1981. On 14th August, 1993, Rs.6,500/- was stolen from room No.8 in which Dr.P.K.K. Marikar, Medical Officer, Co. P.T. was staying. The respondent charge-sheeted the petitioner and after enquiry, the management inflicted the punishment of compulsory retirement whereupon the petitioner raised an industrial dispute. The petitioner was compulsorily retired.
(3.) The Labour Court held that the workman was not entitled to reinstatement and was awarded compensation of Rs.4,00,000/- apart from gratuity, provident fund and leave encashment.