PER MAHESH GROVER,J - (1.) This writ petition is directed against the award of the Industrial Tribunal -cum -Labour Court, Bathinda dated 2.8.2010.
(2.) THE petitioner had raised a dispute which was referred to the Tribunal to determine whether the termination of services of the petitioner was justified and in order, and if not so, to what relief he was entitled. He alleged that he was working with the respondent Society as a Secretary since 1.10.1978 on a monthly salary of Rs.3,333/ - and his services were terminated on 16.4.1996 without any notice, chargesheet, enquiry, etc and thus the action of respondent No.2 was erroneous. The respondent No.2 contested the claim of the petitioner and pleaded that he had embezzled substantial amounts of the members of the Society regarding which the arbitrator has passed several awards against him which were not challenged by the petitioner and nor has he deposited the amounts with the Society pursuant to the awards. After conducting regular enquiry and serving chargesheet upon him, his services were terminated as the charges stood proved against him. The Tribunal declined to interfere in the reference and dismissed the same which resulted in filing of the instant writ petition.
(3.) UPON perusal of the impugned award it transpires that the petitioner was alleged to have embezzled substantial amounts from the Society regarding which a chargesheet was served upon him vide receipt Ex M3 which was not denied by the petitioner He did not participate in the proceedings before the arbitrator which resulted in passing of an award against him.;