Ranganath Misra, J. - (1.) This appeal by special leave seeks to assail the Award of the Presiding Officer of the Labour Court III, Delhi, dated November 24, 1981. The Delhi Administration referred the following dispute between respondent 1 Management and the appellant-workman for adjudication:"Whether the termination of services of Shri Chandu Lal is illegal and / or unjustified and if so, to what relief is he entitled and what directions are necessary in this respect -
(2.) The appellant-workman maintained that he was in permanent employment of respondent 1 having been first appointed on September 20, 1971. While he was continuing in service in February-March 1974, certain baseless allegations were levelled against him and by letter dated March 13, 1974, his services were terminated. He claimed reinstatement with full back wages.
(3.) Respondent 1 alleged that on February 19, 1974, two aluminium foot lockers with BKK (Bangkok) destination tag had been received at the Palam airport with its flight. It was the appellant who had got the tags changed by substituting the New Delhi tags and the two items had been delivered to one Lakshman by Williams, an employee of the respondent. The management pleaded that the entire basis of its business operation was of confidence and once the customs authorities lost or doubted the same, operational hazards were apprehended as respondent's aircrafts as also pilots were liable to be detained by customs authorities now and then. Like all other employees of the respondent, the appellant was. also required to behave in a manner keeping with maintenance of such confidence.;