CHANDRASHEKAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The petitioner has challenged the award dated 27.2.12 passed in IID No. 34/2004 whereby his application under Section 10(4 -A) of the Industrial Disputes Act, 1947 was rejected. By that application, the petitioner had raised a challenge to his termination/discharge dated 19.11.2003 on the ground that he furnished false information for obtaining the employment and in support thereof relied upon a fake and fabricated Transfer Certificate. The Labour Court, after having considered the entire material on record, has recorded a categoric finding that the certificate produced by the petitioner for obtaining employment was false and fabricated. Learned counsel for the petitioner did not make any submissions challenging the findings of fact recorded by the Labour Court. The only submission advanced by him was that some similarly placed employees were retained by the Corporation and in view thereof, the petitioner is also entitled for parity.

(2.) THIS Court, had an occasion to deal with almost similar challenge in V. Ramachandrappa -vs -The Divisional Controller and Disciplinary Authority Management of KSRTC in W.P. NO. 6825/2013 (L -KSRTC). That writ petition was decided vide judgment and order dated 27.6.13 wherein similar contention was raised. This Court, for the reasons recorded in the judgment dated 27.6.13, rejected the challenge raised on that ground. In the circumstances, this petition is dismissed for the reasons stated in the judgment dated 27.6.13 in W.P. No. 6825/13.