(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) The Petitioner is aggrieved by the judgment of the Labour Court dated 05.12013 by which Complaint (ULP) No.39/2008 filed by him seeking preventive orders against the Respondent from proceeding with the notice dated 19.09.2008, has been dismissed. The Petitioner is also aggrieved by the judgment of the Industrial Court dated 24.11.2014 by which Revision (ULP) No.81/2013 has been dismissed.
(3.) The case of the Petitioner is with regard to the suppression of tainted antecedents while tendering the application for appointment as a Junior Technician with the Respondent. 'Suppressio veri or suggestio falsi' is the issue.