BHARATH KUMAR Vs. CHAMUNDESHWARI ELECTRICITY

JUDGEMENT

(1.) Petitioner who was appointed as a Junior Lineman was discharged from service on the ground that he had suppressed about the criminal case in which he was implicated. Petitioner's departmental appeal against the said order having been negatived by the Appellate authority, he is knocking at the doors of writ court. After service of notice, the respondents having entered appearance through their counsel, resist the writ petition.

(2.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter because:

(3.) Even a primary school student can understand the above text which required disclosure of antecedents. Thus the petitioner was expected to reveal about the criminal case which after investigation, charge having been framed went to full fledged trial; and culminated into acquittal;