TAMILNADU STATE TRANSPORT CORPORATION (VILLUPURAM) LTD. Vs. THE JOINT COMMISSIONER OF LABOUR (CONCILIATION) AND ORS.

JUDGEMENT

(1.) THE Tamil Nadu State Transport Corporation Limited has come up with the above writ petition challenging the refusal of the Joint Commissioner of Labour (Conciliation) to accord approval for the dismissal of the second respondent herein from service, in terms of Section 33(2)(b) of the Industrial Disputes Act, 1947.

(2.) I have heard Mr.T.Chandrasekar, learned counsel for the petitioner and Mr.C. Manohar, learned counsel for the second respondent.

(3.) AFTER appointment, the secondary school leaving certificate mark sheet was forwarded to the Secretary to the Board of Secondary Education for verification. The Secretary found that the certificate was a bogus one. Therefore, disciplinary proceedings were initiated against the second respondent and the second respondent was found to be guilty of the misconduct. Therefore, by an order dated 11.7.2003, the second respondent was imposed with the penalty of dismissal from service.