@JUDGMENTTAG-ORDER
M.V. Tamaskar, J.@mdashThis petition is directed against the award passed by the Central Government Industrial Tribunal directing reinstatement
of the respondent No. 2 by order dated December 14, 1987 (Annexure-I) allowing backwages from the date of reference i,e. October 13, 1986.
The respondent No. 2 was an employee of the petitioners, Ordnance Factory, Khamaria Jabalpur. The respondent No. 2 was Civilian Motor
Driver, Grade- II, on December 30, 1980. The respondent No. 2 brought his vehicle No. MP-3973 and parked it near the gate. The vehicle was
checked and he was found to have kept 3 kgs. copper strips concealed in the driver''s Cabin. There was no other occupant in the vehicle. A
charge sheet was served, he was suspended and an enquiry was held. The Disciplinary Authority exonerated the respondent No. 2 of the charges
whereas the Competent Authority disagreeing with the Disciplinary Authority found that he was guilty of the misconduct and the order of
termination from service was passed.
2. A reference was made to the Central Government Industrial Tribunal-cum-Labour Court (C.G.I.T.) and the C.G.I.T. after recording the
evidence has passed an order of reinstatement as already stated above. The said order has been challenged in this petition.
3. The submissions of the learned counsel for the petitioner are many. However, the main submission raised in this Court is that there was enough
material before the C.G.I.T. showing that the respondent No. 2 had kept concealed, under driver''s cabin/ seat articles found during the check.
4. The Disciplinary Authority arrived at a finding on some surmises i.e. to say that there was no direct evidence of keeping the articles in the vehicle
and, therefore, the inference that the respondent No. 2 was the person who kept these articles cannot be arrived at. It was also stated that
someone else might have placed it in the vehicle. The competent authority disagreeing with the findings recorded by the Disciplinary Authority held
on appreciation of the evidence as under:
N.K.. Kaka Singh stated that he was on duty at EDK Gate with Hassan Shah brought the vehicle and stopped at the gate some distance away
from it. The vehicle was checked and under the seat and driver''s cabin the pieces of copper articles were seized. The gate keeper was informed,
the driver had apparently left the vehicle.
5. The question for consideration before the Labour Court was whether the findings recorded by the Competent Authority were perverse. The
learned Labour Court -cum-C.G.I.T. was deciding the matter on reference which was as under:
Whether the action of the management of Ordnance Factory, Khamaria, Jabalpur (M.P.) in awarding punishment of removal from service to Shri
Hassan Shah CMD Gr. II/OFK by order dated December 22, 1981 is legal and justified? If not, to what relief is the concerned workman entitled
to and from what date?
That is to say whether the order dated December 22, 1981 is legal and justified. There is no illegality found in the enquiry. Therefore, the only
question was whether the Competent Authority was entitled to take a different view of the matter disagreeing with the Disciplinary Authority who
had exonerated the delinquent employee.
6. The fact that the article was found under the driver''s cabin is not denied. The vehicle was parked just near the gate. Nobody was seen entering
the vehicle thereafter. The delinquent employee had brought the vehicle and kept it, as such the inference would be that the article was already in
the vehicle and who kept it is a question of inference.
7. The submission made by the learned counsel for the petitioner is that the Labour Court was not entitled to reverse the findings which were based
on circumstances which were quite eloquent and has committed an error in reversing the order passed by the Competent Authority and ordered
reinstatement with back wages. Learned counsel for the respondents submits that the findings recorded by the C.G.I.T. is a finding of fact and this
Court cannot travel beyond the finding recorded by the C.G.I.T. Shri R.K. Gupta, learned counsel relied on the decision of the Supreme Court
reported in AIR 1984 Section C. page 289. However, the said decision does not lay down a proposition first the Labour Court has to find out
whether the enquiry was proper and thereafter offered an opportunity to the employer to lead evidence on the guilt. What was stated in this case
was that when a reference is pending, whether the termination is bad. Whole matter is open before Labour Court on merits. Whole record was
placed including the finding recorded by the Disciplinary Authority and the Competent Authority. The only question that remains is whether the
finding recorded by the Competent Court was not acceptable. As such the Labour Court-cum-C.G.I.T. was required to state as to why the finding
recorded by the Competent Authority was not acceptable.
8. The Labour Court has held that the enquiry was legal in para 10 of the award under Issues Nos. I and 2. The findings recorded on issues Nos.
3, 4 and 5 the Labour Court could not say that merely because some witnesses were not examined to show that somebody has planted the article
under the driver''s cabin/seat, the inference that it was kept by the delinquent employee cannot be arrived. That would be a perverse method of
approaching the finding. The fact was that the delinquent was only occupant of the vehicle, had brought the vehicle and kept it at the gate. No one
entered the vehicle at the place where it was kept and the article was found under the driver''s seat in cabin itself proves that the delinquent was the
person who had kept it there. In this view of the matter the order passed by the Labour Court suffers from perversity and is hereby modified. The
second question that arises for consideration is whether the order reinstating the delinquent should be set aside. The order of reinstatement was
passed in the year 1987 i.e on December 14, 1987 with back wages from the date of reference as also considering his past record, the order of
reinstatement is maintained.
9. However, disagreeing with the Labour Court that the delinquent employee was entitled to any back wages the order regarding payment of back
wages is set aside. With this modification the award passed by the Labour Court is maintained. The petition is partly allowed. There shall be no
order as to costs. Security amount, if any, be refunded to the petitioners.