B.R. CHALUVARAJ Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The appellant has filed the present appeal impugning an order dtd. 12/2/2025 passed by the learned Single Judge of this Court in W.P.No.35732/2019 (S-DIS) [impugned order], whereby the writ petition preferred by the appellant was dismissed.

(2.) The petitioner had filed the aforesaid writ petition captioned 'B.R. Chaluvaraj v. The Managing Director' impugning an order dtd. 14/6/2019 (Termination order), whereby his services with the respondent Company Karnataka Soaps and Detergents Limited [KSDL] was terminated.

(3.) The appellant was appointed as a Junior Officer, (Production & Maintenance), in terms of an appointment order dtd. 26/5/2014. The appellant had applied for the said post pursuant to a notification dtd. 16/10/2012 issued by KSDL inviting applications for the said post. Undisputedly, the appointment letter makes it clear that a candidate shall not be a dismissed employee of Government / Semi-Government / Private Institution. And if it was found that the candidate had furnished false information, he would be liable to be removed.