Nishita Mhatre, J.:— This Letters Patent Appeal impugns the order of the learned Single Judge which modifies the orders of the Labour Court and the Industrial Court by awarding the respondent-workman reinstatement with continuity of service and 25 per cent back-wages. The respondent was employed with the appellant-mill from 19 March, 1973, as a maintenance fitter. On 31 March, 1993, a police complaint was lodged against the respondent as it was found that he had stolen a brass piece weighing one and half kilograms and had concealed it in his lunch box while leaving the mill premises. A chargesheet was issued to the respondent-workman on 5 April, 1993 alleging that he had committed misconduct under Certified Standing Order 21(d) as applicable to him. A domestic inquiry was held against the respondent and the inquiry officer found the respondent guilty of misconduct and, therefore, the services of the respondent were terminated on 14 October, 1994 by way of dismissal.
2. Being aggrieved by this dismissal order, the respondent filed a complaint under S. 28 read with items (1)(a), (1)(b), (1)(c), (1)(d), (1)(f) and (1)(g) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, before the Labour Court. The Labour Court on the basis of the inquiry report came to the conclusion that the inquiry held against the respondent was fair and proper and agreed with the finding of the inquiry officer that the misconduct against the respondent had been duly proved. However, the Labour Court took a lenient view of the matter and directed the appellant to reinstate the respondent with continuity of service and 50 per cent of back-wages. Being aggrieved by the order of the Labour Court, the appellant preferred revision application under S. 44 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971. The Industrial Court dismissed the revision application and confirmed the order of the Labour Court. The appellant, therefore, filed Writ Petition No. 61 of 1999 impugning the orders of both the Courts below. The learned Single Judge by his order, dated 20 January, 2000, took the view that the Labour Court and the Industrial Court were correct in their assessment that the offence had been proved and that the punishment of dismissal imposed on the respondent was disproportionate. However, the learned Single Judge interfered with the quantum of back-wages payable to the respondent workman and reduced it to 25 per cent. Being aggrieved by this, the appellant-mill has preferred the present Letters Patent Appeal.
3. The order of the Labour Court shows that the inquiry held against the respondent was fair and in accordance with the principles of natural justice. The offence which is alleged against the respondent has been proved beyond reasonable doubt. However, the Labour Court held that there was legal victimisation and, therefore, the punishment imposed on the respondent workman of dismissal was shockingly harsh and disproportionate. The Labour Court was of the view that there was no factual victimisation but this was a case of legal victimisation and hence interfered with the punishment imposed.
4. We have heard Sri Gehani, learned advocate for the appellant. The respondent-workman, though served, did not appear before us. Sri Gehani took strong exception to the impugned orders and submitted that allowing the respondent-workman to continue in service despite the fact that misconduct was proved against him would mean that the respondent was being rewarded for having committed theft. He urged that the judgments of the Apex Court in Janatha Bazar (South Kanara Central Co-operative Wholesale Stores, Ltd.) v. Secretary, Sahakari Noukara Sangha reported in 2000 (4) L.L.N 571 and Uttar Pradesh State Road Transport Corporation v. Basudeo Chaudhary [(1997) 11 SCC 370], clearly indicate that when the misconduct proved against the workman is in the nature of breach of trust, misappropriation, etc., no sympathy should be shown to the workman by reinstating him.
5. It appears to, us that the Labour Court, Industrial Court and the learned Single Judge have seriously erred in reinstating the respondent-workman. The offence of theft having been establisheted and proved beyond doubt, there is no question of victimisation of the workman. Victimisation is a serious charge which must be proved against the employer before any interference is made with the punishment imposed by the employer. The leniency shown by the Courts below as well as the learned Single Judge seems to be misplaced. The respondent-workman was working as a Fitter in maintenance department and would necessarily be dealing with pieces of metal. To allow him to continue in this job would be a travesty of justice. We are, therefore, of the view that the impugned order of the learned Single Judge is required to be set aside. Similarly, the orders of the Labour Court and the Industrial Court are set aside and the order of dismissal passed by the appellant-employer against the respondent-workman is confirmed.
6. In the circumstances, Letters Patent Appeal allowed and the impugned orders are set aside. No order as to costs.