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Delhi District Court

Sh Anil Kumar Sharma vs M/S Special Executive Protection ... on 25 April, 2022

    IN THE COURT OF SH. SANATAN PRASAD, POLC­V:
                  RADC : DELHI

NEW ID NO : 2235­16

In the matter of :
Sh Anil Kumar Sharma,
S/O Sh. Janardhan Sharma,
R/O G­55A, Gali No.16,
Jagat Puri, Delhi.
C/o Engineering and General Karamchari Lal Jhanda Union,
2094/4, Masjid Wali Gali No.15,
Prem Nagar (Near Baljeet Nagar),
New Delhi­110008.
                                                  ...Claimant
                              Versus

M/s Special Executive Protection (India) Pvt. Ltd.,
WZ­152/B, 2nd Floor, Bal Udyan Road,
Uttam Nagar, New Delhi­110059.
                                                       ....Management

Date of Institution                           :   13.09.2013
Date of pronouncement of Judgment             :   25.04.2022

                               AWARD
       The Dy. Labour Commissioner, Govt of NCT, Delhi while
exercising his power U/s 10 (1) (c) and 12 (5) of the Industrial Dispute
Act, 1947 (hereinafter refer to as the Act) R/W notification No.F­
3(150)13/Ref./WD/LAB/999 dated 08.08.2013 has sent the following
reference to this court for adjudication :­


ID No. 2235­16                                                      1/20
       "Whether the services of workman Sh Anil Kumar Sharma S/o
Sh. Janardhan Sharma has been terminated illegally and/or
unjustifiably by the management; and if so, to what relief is he entitled
and what directions are necessary in this respect"?


                                    PART­A
                       REFERENCE/CLAIM
   1. After being called upon, the claimant filed statement of claim.
   2. As per the claimant, he was employed with the management for
       the last six years (petition filed in 2014), on the post of Security
       Guard at a monthly salary of Rs. 5200/­.
   3. It is claimed that the management was not providing the
       facilities like appointment letter, weekly and yearly leave,
       overtime, bonus and other allowances etc., and, when the same
       were demanded, the management terminated him on 29.08.2012
       without any notice on any enquiry being held whatsoever.
   4. A demand letter dated 03.12.2012, claiming reinstatement and
       the allowances was sent by registered post but the same was
       neither replied nor acted upon.
   5. The claimant filed a written complaint with the concerned
       Labour Commissioner, who appointed a Labour Inspector to
       visit the management office for reinstatement of the claimant
       but the management despite giving assurance to reinstate the


ID No. 2235­16                                                        2/20
       claimant, did not reinstate him.
   6. The claimant, thereafter, approached the Labour Commissioner,
      who summoned the management, and the management took a
      stand regarding the claimant not coming forward to join the
      duties despite letters sent to him, whereas, it was the
      management, which refused to reinstate him despite his visit in
      pursuance to the said letters and as such, the matter could not be
      settled and, accordingly, the above reference was made to this
      court.
   7. The claimant also, claimed that since the date of his termination,
      he is unemployed.


                         PART­B
                 MANAGEMENT'S STAND/REPLY

   8. It is claimed that the claimant was not diligent w.r.t.
      performance of his duties and while being posted at Kanti Nagar
      Hospital, a theft took place, therein, on 01.07.2012, during his
      duty hours, when he was having his dinner, which he was not
      supposed to do during the course of duty and accordingly, he
      was shifted from there to Bhagwan Mahavir Hospital,
      Pitampura.
   9. It is, also, claimed that one of the associate of the claimant, who
      was also posted at Kanti Nagar Hospital admitted his mistake in
      writing w.r.t. dereliction in performance of duty on 11.07.2012

ID No. 2235­16                                                      3/20
       w.r.t. the said act of theft.
   10. It is claimed that on 07.08.2012, Sh. Ranbir Singh, Security
      Officer of Bhagwan Mahavir Hospital, prepared an absent report
      qua the claimant w.r.t. his duty on 29.08.2012 and 30.08.2012.
   11. It is also, claimed that in any other case, the accounts of the
      claimant were settled on 27.08.2012 for a sum of Rs.2602/­.
   12. It is claimed that on 28.08.2012, he was again directed to report
      for duty at Bhagwan Mahavir Hospital and despite settlement of
      the accounts of the claimant, he agreed to perform the said duty,
      but instead of joining the duty, he absented himself and,
      accordingly, on 04.09.2012, he was served with a letter
      directing him to report for duty at Bhagwan Mahavir Hospital,
      but he failed to do so.
   13. It is claimed that vide letter dated 25.09.2012, addressed to
      Labour Inspector, the contents of the complaint made by the
      claimant were denied.
   14. It is also, claimed that on 28.09.2012, the management again
      served him with a direction in writing to join the duties calling
      upon him, to submit his reply by 05.10.2012, and again, a letter
      dated 01.10.2012, was addressed to Labour Inspector intimating
      him that the claimant has failed to join the duty.
   15. It is submitted that, again, a letter dated 09.10.2012 was served
      upon the claimant calling upon him to join the duty.
   16. It is also submitted that via letter, dated 21.11.2012, addressed

ID No. 2235­16                                                      4/20
       to the Labour Commissioner, he was informed that the claimant
      has failed to join the duty.
   17. It is also claimed that the claimant is running his business of
      Tour and Travel besides running a PCO booth and a
      confectionery shop and, accordingly, is not unemployed.


                               PART­C
                                ISSUES
   18. From the pleading of the parties the following issues were
      framed vide order dated 16.02.2016 : ­
      a) Whether on 01.07.2012 a theft took place at Kanti Nagar
         Hospital during night hours where the workman was on
         duty along with other security guards and he was found
         not performing his duty as he was taking dinner during the
         time of his duty at the place of duty, if so, its effect ? OPM
      b) Whether the workman is guilty of dereliction of duty, if so,
         its effect ? OPM
      c) Whether the workman was found absent from duty on
         07.08.2012 by the Security Officer of Bhagwan Mahavir
         Hospital, if so, its effect ? OPM
      d) Whether on 29.08.2012 workman was assigned morning
         duty but he absented from duty and again on 30.08.2012
         he did not perform his duty and remained absent from

ID No. 2235­16                                                      5/20
          duty, if so, its effect ? OPM
      e) Whether the workman's account has been settled in full
         and final on 27.08.2012 and a payment of Rs.2602/­ was
         made to the workman, if so, its effect ? OPM
      f) Whether on 28.08.2012 the workman was directed to report
         for duty at Bhagwan Mahavir Hospital with a letter to the
         Security Supervisor of the hospital but the workman did
         not report for duty despite direction of the management to
         report for duty, if so, its effect ? OPM
      g) Whether the services of the workman were terminated by
         the management illegally and unjustifiably ? OPW
      h) Whether the workman is entitled to the relief claimed in
         the statement of claim ? OPW
      i) Relief.


                                 PART­D
                    CLAIMANT'S EVIDENCE
   19. In support of his claim, claimant examined himself, as WW1
      and deposed along the lines of statement of claim and also
      proved on record the documents in support of his case i.e. Mark
      A to E..
   20. During the course of cross examination, though, he admitted
      that during his duty hours on 01.07.2012, a theft took place at


ID No. 2235­16                                                   6/20
       Kanti Nagar Dispensary, but at the same time deposed that it
      was he, who apprehended the thief and made a police call to
      PCR in this respect and also informed the Field Officer Sh. Raj
      Kumar Gautam about the same.
   21. He denied the suggestion that at the time, when the theft was
      being committed, he was taking dinner.
   22. He also deposed that after the said incident of theft at Kanti
      Nagar Hospital, he was transferred to Lal Bahadur Shastri
      Hospital by deposing that he was never intimated about his
      transfer, as such despite visiting three times the Head Office of
      the management seeking duty.
   23. He denied the knowledge that his colleague Sh. Bhawan Beer
      on 11.07.2012 ever admitted that any such theft on 01.07.2012
      took place on account of lapse of the claimant in performing his
      duty but at the same time deposed that the theft took place at the
      place, where the said Sh. Bhawan Beer was performing the duty
      and not his place of posting.
   24. He also denied the suggestion that he left the job on account of
      said incident of theft.
   25. He also denied the suggestion that he was ever sent any letter to
      join the duties except admission of one letter regarding
      transferring his place of posting to Bhagwan Mahavir Hospital,
      but submitted that the management prevented him from joining
      the said duty also.

ID No. 2235­16                                                      7/20
    26. He denied the suggestion that he is running absent
      unauthorizedly w.e.f. 07.08.2012.
   27. With respect to the payment of Rs.2602/­ made on 27.08.2012, a
      suggestion was put to him that said payment was towards
      payment of salary, which suggestion was accepted by him but at
      the same time he again reiterated that on 28.08.2012, the
      Supervisor of the management prevented him from joining the
      duties at Bhagwan Mahavir Hospital.
   28. He, however, denied any knowledge w.r.t. preparation of any
      report/letter, dated 03.09.2012, by his Supervisor at Bhagwan
      Mahavir Hospital regarding his so called absence from duty at
      Bhagwan Mahavir Hospital.
   29. He also denied the receipt of any letter from the side of the
      management calling upon him to join the duties at any point of
      time.
   30. He also denied the suggestion that he is running any Tour and
      Travel business or running a PCO booth or being employed
      somewhere else.


                             PART­E
                   MANAGEMENT EVIDENCE
   31. The management examined Sh G.S. Pokhriya, its official, as
      MW1, who also deposed on the lines of the defence taken in the
      reply to the claim and also proved on record the following


ID No. 2235­16                                                   8/20
        documents :


(a) Mark A ­           Notice issued by the management to the
                       workman.
(b) Ex.MW1/1 ­         Letter written to Director by the claimant.
(c) Mark B ­           Complaint dated 03.08.2012.
(d) Ex.MW1/2 ­         Voucher dated 27.08.2012.
(e) Ex.MW1/3 ­         Letter dated 28.08.2012.
(f) Mark C ­           Letter dated 28.08.2012 written by claimant
(g) Mark D ­           Letter dated 03.09.2012.
(h) Mark E & F ­       Letter dated 04.09.2012 & 28.09.2012
(j) Mark G ­           Letter dated 01.10.2012.
(k) Mark H ­           Letter dated 03.10.2012.
(l) Mark I ­           Letter dated 09.10.2012.
(m) Mark J ­           Letter dated 21.11.2012.
(n) Mark K (colly.)­Photographs and visiting cards.
       An additional affidavit of the MW was also tendered in
evidence.
   32. During the course of cross examination, he deposed that w.r.t.
       so called alleged dereliction in the performance of duty on the
       part of claimant, at no point of time any charge sheet was issued
       but deposed that only verbal warnings were issued to him from
       time to time.
   33. With respect to the service of documents Mark A, Ex.MW1/C

ID No. 2235­16                                                       9/20
       and Mark B, he deposed that the same were letters served from
      the side of management upon the claimant, which are in the
      form of complaint made by his supervising officer regarding the
      alleged misconduct of the claimant, addressed to the
      management and copies of the same were served upon the
      claimant by post but admittedly no postal proof qua the same
      have been placed on record regarding the dispatch of the same.
   34. He also deposed that the claimant was called upon to join back
      the duty via call letters Mark 'E', Mark 'F' and Mark 'I' but he
      failed to join in response to the same.
   35. He also admitted that an amount of Rs.2602/­ paid to the
      claimant in the proceedings before Labour Inspector was
      towards payment of salary of the claimant.
   36. He also deposed that w.r.t. allegation of theft, the management
      lodged an FIR naming the Guards on duty therein.


                                PART­F
                     FINDINGS/CONCLUSION
   37. It is to be noted that the issues in the case were framed vide
      order dated 16.02.2016, quite a long ago, by my ld. Predecessor/
      (s), and after considering their deft and import, further their
      required adjudication, as framed, have not been taken serial­
      wise for my adjudication as doing so at this stage would have
      had entailed more complications than solving the nominal/


ID No. 2235­16                                                  10/20
        formal problems and accordingly, the issues have been taken up
       for my adjudication side by side, in keeping with the appropriate
       and necessary pitch, required in this regard and after considering
       the claim, reply, documents and the evidence led on record, the
       issue wise decision of the court is as under :­
ISSUE No.1 : Whether on 01.07.2012 a theft took place at Kanti
Nagar Hospital during night hours where the workman was on duty
along with other security guards and he was found not performing
his duty as he was taking dinner during the time of his duty at the
place of duty, if so, its effect ? OPM
   38. The onus to prove this issue was upon the management.
   39. As far as the factum of commission of theft at Kanti Nagar
       Hospital, where the claimant was posted along with other
       Guards at the time of theft is concerned, the same is not in
       dispute as admitted by both the parties and both the claimant
       and the management claimed the date of theft as of 01.07.2012.
   40. However, as per the management, the said theft took place on
       account of negligence on the part of the claimant in taking
       dinner instead of performing duties during his posting hours.
   41. As discussed in Part B above, the management has stated that
       w.r.t. the said theft the co­guard of the claimant admitted his
       mistake in writing w.r.t. dereliction in performance of duty at
       the time of commission of theft.


ID No. 2235­16                                                     11/20
    42. As discussed above in Part D also, the said co­guard's name is
      Sh. Bhawan Beer, who admitted the dereliction in the
      performance of duty via letter dated 11.07.2012.
   43. As also discussed in Part E above, the MW1 deposed that w.r.t.
      the said theft it lodged an FIR naming the Guards on duty
      therein.
   44. However, it is pertinent to mention that, though, the said letter
      dated 11.07.2012, written by so called co­guard Sh. Bhawan
      Beer has been placed on record as Ex.MW1/1, but a perusal of
      the same transpires that the same mentions the date of incident
      of theft as of 11.07.2012, whereas, in the WS as well as in the
      affidavit in lieu of examination in chief and the cross
      examination of the claimant deposing as WW1 the date of theft
      has been mentioned as of 01.07.2012 by the management and,
      accordingly, the said Ex.MW1/1, which mentions the date of
      theft as of 11.07.2012, is contrary to the stand taken by the
      management and in the absence of any explanation regarding
      the said date of theft mentioned in Ex.MW1/1 as of 11.07.2012
      it is clear that the said Ex.MW1/1 is of no consequence w.r.t. the
      date of theft as mentioned in the WS and put to the claimant
      during the course of his cross examination and hence, cannot be
      relied upon.
   45. Furthermore, the management has also failed to examine the
      said Sh. Bhawan Beer - Executor of the said letter Ex.MW1/1

ID No. 2235­16                                                    12/20
        w.r.t. the contents of the said document and as the executor has
       not been examined, the said letter cannot be relied upon for any
       purpose, whatsoever besides being the fact that the said letter
       does not in any manner implicit the claimant regarding alleged
       dereliction of duty on his part on 01.07.2012.
   46. Similarly, even the FIR so lodged by the management naming
       the Guards on duty therein including the claimant has not been
       placed on record.
   47. Accordingly, issue no.1 is decided against the management.
ISSUE No.2 : Whether the workman is guilty of dereliction of duty,
if so, its effect ? OPM
   48. In view of the outcome of issue no.1, issue no.2 is also decided
       against the management.
ISSUE No.3 : Whether the workman was found absent from duty on
07.08.2012 by the Security Officer of Bhagwan Mahavir Hospital, if
so, its effect ? OPM
ISSUE No.4 : Whether on 29.08.2012 workman was assigned
morning duty but he absented from duty and again on 30.08.2012 he
did not perform his duty and remained absent from duty, if so, its
effect ? OPM
ISSUE No.6 : Whether on 28.08.2012 the workman was directed to
report for duty at Bhagwan Mahavir Hospital with a letter to the
Security Supervisor of the hospital but the workman did not report

ID No. 2235­16                                                   13/20
 for duty despite direction of the management to report for duty, if so,
its effect ? OPM
   49. The issue no.3 has also been framed on account of the defence
      taken by the management that Sh. Ranbir Singh, its Security
      Officer prepared an absent report qua the claimant remaining
      absent from duty on 29.08.2012 and 30.08.2012 via its report
      dated 07.08.2012.
   50. The said report/complaint of Sh. Ranbir Singh as per the WS
      and the affidavit in lieu of examination in chief of MW1, was
      prepared on 07.08.2012 but during the course of tendering the
      affidavit the date has been mentioned as 03.08.2012 and the
      same was proved on record as Mark B (Ex.WW1/M1).
   51. The said document Mark B (Ex.WW1/M1) on the face of it is a
      forged and fabricated document.
   52. The reason being that in the WS and affidavit in lieu of
      examination in chief the date of execution of the said Mark B
      (Ex.WW1/M1) has been mentioned as of 07.08.2012 but
      actually it bears the date of 03.08.2012.
   53. The second reason is that as per the said Mark B (Ex.WW1/M1)
      the incident reported is dated 28.08.2012, 29.08.2012 and
      30.08.2012.
   54. If, the said dates are taken into consideration there is no
      explanation, as to how, the letter, is antedated as of 03.08.2012


ID No. 2235­16                                                    14/20
       (07.08.2012) mentioning the future date of incident i.e.
      28.08.2012, 29.08.2012 and 30.08.2012.
   55. Hence, it is very much clear that the management has concocted
      story of the claimant found absent vide report dated 07.08.2012
      of Sh. Ranbir Singh on 29.08.2012 and 30.08.2012.
   56. Accordingly, in view of the above observation, issue no.3 and 4
      are decided against the management and similarly, in view of
      the finding on the said document Mark B (Ex.WW1/M1) having
      been found to be forged and fabricated, the stand of the
      management that on 28.08.2012, the claimant was directed to
      report for duty at Bhagwan Mahavir Hospital, which he failed to
      comply was also held to be a concocted story on the part of the
      management with the help of forged document and, hence, issue
      no.6 is also decided against the management.
ISSUE No.5 : Whether the workman's account has been settled in
full and final on 27.08.2012 and a payment of Rs.2602/­ was made to
the workman, if so, its effect ? OPM
   57. As per the management, the accounts of the claimant were
      settled in full and final for an amount of Rs.2602/­ on
      27.08.2012. However, as already discussed in Part D, above,
      during the course of his cross examination the claimant denied
      that his accounts were ever settled in full and final via said
      payment by deposing that the said payment was towards the


ID No. 2235­16                                                  15/20
       payment of his salary.
   58. As also discussed in Part E, above, even the MW1 admitted that
      the said payment was towards the payment of salary of the
      claimant.
   59. Even the said voucher dated 27.08.2012 for Rs.2602/­
      Ex.MW1/2 makes it clear that the said amount was paid towards
      salary for the month of July, 2012.
   60. Accordingly, issue no.5 is decided against the management
      holding that the accounts of the claimant were never settled for
      a sum of Rs.2602/­ via payment made on 27.08.2012, which
      payment was towards the salary for the month of July, 2012.




ISSUE No.7 : Whether the services of the workman were terminated
by the management illegally and unjustifiably ? OPW
   61. In view of the discussion made while deciding issue no. 1 to 6,
      it is very much clear that the management has not come to the
      court with clean hands but has told a lie at each and every stage
      of the trial and even has gone to the extent of placing on record
      forged and fabricated document and, hence, there is nothing
      more to be decided by the court but to hold that indeed the
      claimant has taken a right stand of his services having been
      terminated illegally and unjustifiably by the management.


ID No. 2235­16                                                    16/20
    62. Apart from the above observation, the stand taken by the
      management that it had repeatedly called upon the claimant to
      join the duties and also informed the Labour Inspector via letters
      addressed to the Labour Inspector regarding the so called
      alleged action on the part of the claimant in not joining the
      duties, also cannot be relied upon as the management has failed
      to summon the record of Labour Inspector proceedings in order
      to prove on record that indeed such letters addressed to the
      Labour Inspector were ever delivered upon him or any such
      offer was made to the claimant during the course of the
      conciliation proceedings calling upon him to join the duties and
      in this respect the court's observation is strengthened by the
      observation made by the Hon'ble High Court of Delhi in the
      matter cited as M/s Spirited Auto Car(I) Ltd. (Espirit Toyota)
      Vs. State (Govt. of NCT of Delhi) and others, in WP(C) No.
      1285 of 2020 decided on 04.02.2020, whereby, vide observation
      made in para no.4 and 5 the Hon'ble High Court of Delhi has
      dealt with the very said submissions made on the part of the
      management, and after giving considerable, thought, to the said
      submissions had rejected the said submissions, which is
      reproduced as under :
         "4. The learned counsel for the petitioner submits that the
            management had made a representation to the Conciliation
            Officer by a letter dated 24th April, 2017. However, there is


ID No. 2235­16                                                              17/20
             no proof that the said document was either served upon or
            otherwise received by the Conciliation Officer.
         5. After some arguments in the forenoon the case was passed
            over to facilitate the learned counsel for respondent no.1 to

bring to the court records of the proceedings before the Conciliation Officer. In the post­lunch session, the records have been produced and perused by the Court. It does not contain any representation or application by the management before the Deputy Labour Commissioner/ Conciliation Officer in the conciliation proceedings. The proceedings record the signatures of all the claimants but the presence of counsel for the petitioner is not recorded on any date, although he submits that, he had appeared in the proceedings and had submitted the said letter. He does not specify the date on which he appeared before the Conciliation Officer nor is any reason offered as to why the letter was not marked as duly received, when it was allegedly tendered to the Conciliation Officer. Surely as a counsel he would be better placed to ensure that the document was brought on record when it was tendered to the office of the Deputy Labour Commissioner. If according to the petitioner, the proceedings before the Conciliation Officer were erroneously recorded, it was always open to it to have it rectified. However, no effort was made in this regard, perhaps because the petitioner did not find anything erroneous in the recording of the proceedings."

63. Accordingly, it is very much clear that the services of the ID No. 2235­16 18/20 claimant were terminated by the management illegally and unjustifiably without following the provisions of Industrial Disputes Act, 1947, and in order to hide the true facts the management has even dared to place reliance upon forged documents before this court besides telling a lie.

64. Issue no.7 is accordingly, decided in favour of the claimant.

ISSUE No.8 : Whether the workman is entitled to the relief claimed in the statement of claim ? OPW

65. In view of the outcome of issue no.7, the claimant is held entitled to the relief of reinstatement.

ISSUE No.9 : RELIEF

66. As far as the relief of backwages is concerned, the management has taken a stand to the effect that the claimant is not unemployed but rather is running a business of Tour and Travel besides running a PCO booth as well as being employed somewhere else.

67. In this respect, the management has also placed reliance upon certain photographs as Mark K but the said photographs were never put to the claimant during the course of his cross examination, besides being the fact that the said photographs in ID No. 2235­16 19/20 itself do not in any manner prove that any such business is being run by the claimant, as the said photographs only depict a bill board, a painted shutter and a visiting card, which in themselves are no proof that the claimant is associated w.r.t. the businesses stated therein.

68. Accordingly, the defence on the part of the management that the claimant is doing such businesses or employed somewhere else, stand rejected.

69. Hence, the claimant is held entitled to the relief of reinstatement with full backwages along with continuity of services and all other consequential benefits.

70. Reference answered accordingly.

71. Let copy of the award be sent to the appropriate Govt for its publication as per rules.

File be consigned to record room.

Digitally signed by SANATAN PRASAD
                                                SANATAN      Date:
                                                PRASAD       2022.04.26
                                                             12:31:35
                                                             +0530

Announced in the Open Court               ( SANATAN PRASAD)
On 25.04.2022               ADDL. DISTRICT & SESSIONS JUDGE,
                         PRESIDING OFFICER LABOUR COURT­V,
                                                 RADC/DELHI




ID No. 2235­16                                                         20/20