Rakesh Tiwari, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THE respondent -workman was appointed as Shop Incharge. It appears that some theft took place in the shop by breaking open the wall and the almirah kept in the shop was opened by the keys, which were kept in the locked cash box by the workman. The locked cash box was also broken open by the thiefs. The charge against the workman was that he should have kept the keys with him but as the keys were kept in the locked cash box they broke open the locked cash box. The services of the workman were terminated after enquiry proceedings. Aggrieved the workman raised an industrial dispute which was referred to the Labour Court, Varanasi by the State Government. Before the labour court the employer took a preliminary objection that respondent No. 2 was not a workman within the meaning of the U. P. Industrial Disputes Act, 1947, as he was designated as the Shop Incharge. The labour court after appraisal of evidence held that there was no employee working under respondent No. 2 and as such it could not be stated that he was working in supervisory capacity, as he was only a workman in the shop. The labour court further held that though the workman had kept the keys with him but if he had kept the same in the locked cash box according to his prudence he should not have been awarded such a harsh punishment as that of termination of services, which appears to be highly disproportionate to the charge. By the impugned award dated 10.8.1999, the labour court reinstated the workman but without any back wages which has been challenged in this writ petition.
(3.) THE award has been assailed on the ground that respondent No. 2 is not a workman and that the impugned award is wholly illegal and liable to be set aside as no cogent and convincing reasons have been given by the labour court for interfering with the quantum of punishment. It is also submitted that the labour court has exceeded its jurisdiction in granting the relief as it has interfered with the quantum of punishment.;