SECRETARY PAVAN POLYTECHNIC Vs. G SANDHYA

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the judgment dated 13-7-2004 in EAT No. 2 of 1999 -- Annexure-E passed by the Appellate Tribunal and District Judge at Kolar. Respondent 1 contends that she was working in petitioner Polytechnic from 1996. Without notice, without enquiry and without providing an opportunity she was terminated from service in the month of July 1999. Aggrieved by this termination respondent 1 filed an appeal in EAT No. 2 of 1999 before the Tribunal under Section 94 of the Karnataka Education Act, 1983. The Tribunal after hearing arguments passed the impugned judgment directing reinstatement with 50% backwages. Hence, this writ petition.

(2.) Heard arguments on both the side and perused the entire writ papers.

(3.) Learned Counsel for the petitioner submits that the documents maintained by them do not disclose that respondent 1 worked in their institution. According to the petitioner the experience certificates and relieving order relied on by respondent 1 are all forged and fabricated documents. On the other hand learned Counsel for respondent 1 disputes this contention of the learned Counsel for petitioner. It is contended that respondent 1 has worked in the petitioner establishment between 1995 and 1999.