HARYANA SEEDS DEVELOPMENT CORPORATION LTD. Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT AND ORS.

JUDGEMENT

(1.) Present intra-court appeal under Clause X of the Letters Patent has been filed by the appellant against the order dated 10.11.2014 passed by learned Single Judge, whereby writ petition filed by the petitionerappellant was dismissed.

(2.) Appellant-Haryana Seeds Development Corporation Ltd. [hereinafter referred to as "appellant-Corporation"] has challenged the order dated 10.11.2014 passed by learned Single Judge whereby Civil Writ Petition No. 22779 of 2014 filed by the appellant-Corporation challenging the award dated 8.7.2014, passed by the Presiding Officer, Industrial Tribunal-cum-Labour Court, Hisar, was dismissed.

(3.) As per the appellant, Subhash Chander, workman [respondent No. 2 herein] was appointed as a Watchman and was found guilty for theft of 108 bags of raw wheat seeds from the premises of appellantCorporation on 24.08.2012. The enquiry had been conducted and after following due process, a show cause notice dated 14.12.2012 was issued and after consideration of the reply filed by the workman, his services were terminated by the Managing Director of the appellant-Corporation.