- (1.) THIS order shall dispose of two appeals bearing LPAs No.1440 of 2009 and 1204 of 2010. The facts are being taken from LPA No.1440 of 2009 for disposal of these appeals.
(2.) BALBIR Singh, respondent No.2 -workman was working as Salesman with The Amrala Coop. Agricultural Service Society Ltd. Amrala (for short 'the Society') of village Amrala. The Society is serving the small farmers in the village helping them in getting fertilizers and selling their crops etc.
(3.) RESPONDENT No.2 committed embezzlement of huge amounts of the Society and to save himself went absent from duty, leaving the same at nobody's mercy. By passing a resolution dated 14.10.1987 (Annexure P - 1), the services of respondent No.2 -workman were terminated. It was noticed by the Society that on account of absence of salesman i.e. respondent No.2 for several months, work of the Society was suffering. Inspector Food and Supply was requested to help the farmers in getting sugar etc. from PUNSUP, so that it could be disbursed to the eligible persons. It was also noticed that the salesman i.e. Balbir Singh had committed embezzlement of funds of the Society. Therefore, his service was terminated. The members of the Society may be because of their innocence, have failed to pass an order of initiation of enquiry etc. But they were convinced that as the workman was running away from the Society, he cannot be retained in service.;