UTTAR HARYANA BIJLI VITRAN NIGAM LTD Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT, ROHTAK AND ANOTHER

JUDGEMENT

(1.) Challenge in the present writ petition is to the award dated 3.12.2013 (Annexure P/7) whereby the Labour Court, Rohtak has held that the respondent-workman was held liable to be reinstated with continuity of service and 50% back wages from the date of demand notice i.e.14.6.2000.

(2.) A perusal of the demand notice would go on to show that the case of the respondent-workman was that he was appointed as Chowkidar in August, 1984 and was charge sheeted on 12.5.1998 on the ground that due to his negligence material worth Rs. 3,25,835/- was stolen from the Sub Division on the night of 22/23.12.1996. It was submitted that the enquiry proceedings were violative of the principle of natural justice and reinstatement was prayed for since he had been terminated vide order dated 30.5.2000.

(3.) In defence, the plea taken by the petitioner-Nigam was that proper procedure had been followed and enquiry had been held and after following the proper procedure the services of the workman had been terminated.