BIDHI CHAND SON OF SANT RAM C/O KRISHAN PAL SHARMA Vs. HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) The writ petition contains a challenge to the order of termination made to the services of the petitioner who worked as a Chowkidar on daily wage basis. The documents filed in court would show that he had been periodically engaging the Management for regularization of services but it has been repulsed time and again on a plea that he should come through regular recruitment process through employment exchange and that his plea for regularization cannot be considered favourably.

(2.) The trouble started when on 15.11.1991, an inspection was said to have been done in the godown of the respondent- Corporation and it was found that 95 bags of cement were missing. An enquiry was constituted and a report was given by the AGM that the petitioner had not even given a complaint to the police in the manner that he stated and an informal enquiry revealed that Senior Manager and Assistant Manager were themselves responsible for not being vigilant and not taking notice of the theft of articles.

(3.) Based on the report of the AGM, a decision was taken to dispense with the services of the petitioner and to transfer two other senior officers for the negligent conduct and to take independent departmental action. It is this order of termination which is in challenge in the writ petition.