AIROnline 2003 SC 89 ::2003 (9) SCC 221 ::(2003) 10 Scale 476 ::2003 SCC (L&S) 1229 ::2005 (104) Fac LR 108 ::2004 (3) Lab LN 12 ::2004 (1) Lab LJ 232

Supreme Court Of India

Hon'ble Judge(s): K. G. Balakrishnan, P. Venkatarama Reddi , JJ

Industrial Disputes Act (14 of 1947) , Sch.3 Item.1— Full backwages - Disentitlement to - Respondent working in society where he was dealing with public money - Respondent found to have embezzled Rs. 8600 from society - No evidence to show that said amount was given to him as advance by society - Matter to be viewed seriously - Backwages payable to respondent shall be 25% of amount due. (Para 5)