THE KAKRALA KALAN COOPERATIVE AGRICULTURAL SERVICE SOCIETY LTD. Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, LUDHIANA AND ANOTHER

JUDGEMENT

(1.) The appellant has preferred the instant appeal against the judgment dated 29.05.2014, passed by the learned Single Judge.

(2.) The writ petition, preferred by the present appellant against the impugned award dated 21.03.2014, passed by the learned Presiding Officer, Industrial Tribunal, Ludhiana (here-in-referred as 'the Tribunal') granting reinstatement along with 50% back-wages, was dismissed in limini.

(3.) Respondent No. 2-workman (here-in-referred as 'the workman'), while working as a secretary of the appellant-Society, faced termination on account of charges of mis-conduct and misappropriation of the Society's funds.