SURAJ PRAKASH Vs. JUDGE LABOUR COURT KOTA

JUDGEMENT

(1.) The unsuccessful workman is in appeal aggrieved by the order of the single Judge passed on November 20, 1995 dismissing his writ petition under Articles 226 and 227 of the Constitution of India challenging the award dated November 6, 1992 passed by the Labour Court, Kota.

(2.) For the sake of convenience, we shall refer the appellant and the respondent No. 2 as "workman" and "employer" respectively. On September 19, 1986, the workman in the night at about 11.05 PM. after working in the shift, was coming out of the factory. At that time, he initially declined to give search to the watchman. That created some suspicion in the mind of watchman. The workman was searched and from his shoes, two copper pieces weighing about 500 grams were found. The First Information Report relating to this incident was lodged by the employer through his Security Officer on September 19, 1986 itself at Udyog Nagar, Police Station, The workman was immediately suspended and served with a charge-sheet on September 20, 1986. The workman responded to the charge-sheet by filing his reply on September 29, 1986. He denied the charge levelled against him. The disciplinary enquiry as well as the criminal case continued simultaneously. The Judicial Magistrate (North), Kota by his judgment dated January 31, 1992 gave the workman benefit of doubt and acquitted him of the offence punishable under Section 381 of the Indian Penal Code. On the other hand, in the departmental enquiry, the charges were found proved by the Enquiry Officer. Based on the enquiry report, by the order dated December 1, 1986, the workman was dismissed, from service. The workman raised an industrial dispute, which was referred by the State Government to the Labour Court, Kota on September 13, 1988. Before the Labour Court, Kota, the fairness of the departmental enquiry was put in issue by the workman. The Labour Court, Kota vide its order dated October 22, 1990 accepted the objection of the workman and held that the departmental enquiry was not fair The Labour Court gave an opportunity to the employer to prove the misconduct and, accordingly, the employer as well as the workman led their evidence in this regard.

(3.) At the time of hearing, the workman, argued before the Labour Court that in criminal case, he has already been acquitted and, therefore, the dismissal order must be declared bad inlaw. The Labour Court by its award dated November 6, 1993 held that the dismissal of the workman by the employer was legal and Valid and the workman was not entitled to any relief.