STEEL AUTHORITY OF INDIA LTD Vs. SARVAN KUMAR

JUDGEMENT

(1.) The challenge in the present writ petition is to the order of the Labour Court dated 07.02.2001 and the appeal of the Industrial Court dated 04.07.2005.

(2.) The issue revolves around the dismissal of service of the respondent No.1. The facts, which led to the filing of the present writ petition is that the respondent No.1 was initially appointed by the petitioner as a worker as early as on 20.09.1985. The appointment of the respondent No.1 is said to have been against the reserved post for schedule caste. In due course of time the services of the respondent No.1 was also regularized vide order dated 13.10.1986.

(3.) Having put in more than a decade of service, the petitioner issued the respondent No.1 a charge-sheet on 21.02.1997. The contention or allegation in the charge-sheet was that the respondent No.1 is said to have obtained employment on the basis of the false certificate in respect of the caste that he belonged, the domicile certificate that he had submitted and the fake school leaving certificate that he had produced at the time of appointment. The charge-sheet was replied by the petitioner, however, since the management did not found the reply to be satisfactory, they ordered for conducting a departmental enquiry.