ANIL KUMAR Vs. SAHARA STEEL

JUDGEMENT

(1.) CM. No. 6078/2014 (for exemption)

(2.) Mr. M.N. Singh, Ld. Counsel appearing on behalf of the petitioner submits that Ld. Labour Court failed to appreciate that Ex.WW1/XM2 is forged and fabricated document.

(3.) Mr. Singh further submits that the findings of the Ld. Labour Court in regard to the said document as recorded in Para 14, 15, 16 and 17 are that the respondent / Management has successfully proved the same and the petitioner had resigned from the services from 12.06.2012 after taking full and final payment. These findings of this Court are absolutely perverse, untenable and contrary to the admissible material on record.