Bangalore Metropolitan Transport ... vs R M Narayana on 21 July, 2011

[Cites 1, Cited by 1]

Karnataka High Court

Bangalore Metropolitan Transport ... vs R M Narayana on 21 July, 2011

Bench: Ram Mohan Reddy

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 .v"'.Vfith figmglative éffc-2--t~'as a measure of punishment,

  benéfi t$§ a_nd~'I.}g:ranting cantinuity of service, has

. . _ ﬁrgﬁsetntéci  petition;

  ' V . . _ _ T ' "B;fa%iga10re Metmpolitan Transpoli Corporatien

 éﬁyodzzsed a Transfer Qertificaie isgusd by Sfi

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ORDER  ""   _ ._ V A
The pubic Read Transpert ?.f_ .

by the award cit: 
of the Labour Court, B:;21ngaE<V};f_<;V:A2z:1.}cjiaz§ng.'.'t}A¢é.'._,..r§££§rence
made by the State  order dt.
10.11.2006

in " Section 1(T)(1){c) of , for short 'ID ACt',,.---- of dismissal dt. 11.8.2O(): 4§:_" and directing his reinstatemeri"E.._Vby_ withhblding ﬁve annual increments Whilﬁ' _ him to back wages, consequential Respcmdent when appointed as 9. driver in the IZIﬂWﬂﬂﬂe:wmmzztzwi///mm"m,,, Ramgkrishna High Schaﬂ, Bettakete, Devanahaiii // Taluk Barigaésre Rum} District ceriiﬁvirzg ta be 3 % A. .'~-' aéditienai iseue in the affirmative balding the enquiry as fair ané proper. Thereafterwards V' was examined as WW4 and mark-eed"'3'.4A éiIQ<:_11fr1e.2;-te'--e;:s EX$.W1 to W14.

3. Labour court having on record, evidence both marshalied in the <:1omestie, venq;,1i-23;. the oral testimony of féefiiekrishna Rural High Taluk, Bangalore Rural entries in the original admission "::eg'i$tei'_ 4Vdisei::sing the name of one

4.'.1$/IunineiA;;e_y*a.na C} grgiyanappa Admission Ne. 67/ 77~ V'?_8».een--:1':r1::;f:*tf:eé"name of the responden€:~R.M'Narayana§ unchallenged without cross»-

V}._'..4:e§:e1rr:i1%e.'i;i<§V¥:§;eeeepted the same as eredibie evidence. though extended an eppertuniiy to put» say in the demeetie enquiry die net enter the ' box EEG}? tender eviéenee ﬁe substantiate the fact that the 'Fransfer Certifieate submitted by him was genuine. in {he baekdrep sf this finding; habour Gem"? ':

Cumuiaj:':ive_€ff<£;ci a measure of punishment, by the " '.avifard vim unrépvrésﬁnted. Having heard the iearned Counsel «fO:* 'tb;¢_ fietitioner, perused the pleadings and examined " "-f1?§'§v__éxvard impugnsd, $216 fgiiowirzg questiarz arige for »-iiéécisien making:

W '»"i1' he}d {ha m.iS<::0nduc:1: proved, nexrerthéiassw._§;%§ : é.:;* assumption that no minimum <;x,13.Iifi.'c"g':j9i;i:§:::.>r1 required far the post': exf driver Certiﬁcate was Gniy to ascertam of respcndezzi coupied with instances, the Road 1':a,_ns;5brf_t--VA "'C:Qﬁpo:ation AAAA ';:»:)ok a gt »,».¢,-.-..-, lenient view, held ﬁhat was grossly diSpFOp$§fi}'f1§.f;$t§:?._t0iEtiié proved and invoked the under Section ILA of fiugfishment of dismissal to reinsiat€::1 er1t'byV "z%fithf'1.Q»Iding four increments with Rev_s;'jVV§i§_:*<§1ent though served remained absent '"Whef;her in the facis and Circumsiancés 9f the C3186, $16 Laban? C-1331:"; was :20: }uSf;iﬁf:§ 1::

?'>:.9as::{2; 2,1,; 838 . '" 2 s}<,><>:;3'> s<:c {>53 i§¥%é§:.j§} SCC my ordem Cauié be 1e:g:ii;ima§:eIy treated as Vaidalgiié' the option 9f the emplayer and Cauld beM__:'é::gLE}%:§_¢E~ " »T by the empioyer ané in s;:r«:h*---r:as€:f_s because the empicyees have cr3.n£irﬁ;:*:;i ii:._é;er<Q*¥:é'».:"'LA--..

fer number of years egg the * {}i'35';3.L{€:1?1 fraudulently Gbtained emp'iv:;§}inent <'j1*--rf;éi"3.T create any equity it; their fa_v:G'L1_f"o_r any"es:;3pp}i:1 in favour of the emfi1§§jg%ee",--'_ . V" "

6. Similar isvihe €.f*"'c*::}:>f Cbséfiﬁiions of the Apex Court, 1:1.ihe'5f§1.{ow§ng'1~Qpixgi-311$:

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(11) 'D1s"'rR1"cT' 8: CHAIRMAN, v1z1AN2a§;A,12Af9z__'as(:cu}L WELFARE RESIDENTIAL s§;HQoL 'V s0 §:'IfE'TY" es: ANOTHER V. MTRIPURA _____ .. v "{:_::;~= V. ANAGAMALLESHWAR RAO4' mg _ £$:3i1RANcE CO. LTD. V. RAJENDRA A $.{NC3}i* & i:3'Rs5.* Division Bench of this Caurt in 'THE _;\;<2;A;**x;;§eC:§E1\;':Ez\:'z' OF VISL V. B.,VEERz3's.NNEx GOWBA g 2(>9{};3> gcc: $3:

\ :§~ ' ' dz://In' ( '///'///////My :¥$n *» ifieethe of Driver, is factually incorrect, 1"'{Cadre"-anci' E?;eei'i1itmeni) Regulations, 1982 under the i .."'ti'eiffie clepartineiit" preseribee educational of 4"? standard for appointment to the poet V V _ Vi V' iﬁriver Claesdii. In ether ¥V€)I"dS§ the Labour Ceurt did éiirmise, eerijeeiure aiiﬁ guess whiie drawing the 8 PATILW, foiiewing the aibresaie deeieiens Court, eieeiined to interfere in the:'iiiéitier_ (if tiiffﬁifiiiﬁiiiil Qf service after a disciplinary pi*e__(:ee_<:iing,'_:;e;§{ie1f1di§gi V reasonable epportunity of heariiiigiand }ia3}iiig"7.foi;ivi1ciVVthe workman to have ebiainediiii V'V"appoiniiiiei1t by fraudulent means by fl-2:i;§e--tii~vi'__§iocument / ﬂ/1'/7'/'I11!/I/Ira//r academic d0cue.:r1e.:i?';e, ¥._diser£tifiiiig:."'izhef Workman to equitabie C0n€éid«;:i2§.€i(jii.' of"ffeIi.ef..e.e.v:

8. f%a.ctLie;§':.ijir3ei7titiir:;« the Labour Courffs finding that there iio eeciueational qualification for sii'ice{_éhVe State Read Transport Corporation inference in the abseéiee ef prayed facts arid therefore, 'i {ER 2%: axe 4399 \;_'§\ \ . . .. .5.xxsxx\»\\\§QRR.\\x\\\\\\\\\\\x«x §h.

W ,./ / y .......« 1-...~» eritirely s3ta€ut0:y in nature in public 3ervi€<3... "" A The appeilani: obtained the appointniggfié"--« f_ ---..:_ : -1- ' against a post meant far a reserved cangjiﬁiafiev by praducing a false caste ce:ii*fi»Caf£e V playing a fraud. His app0intI:3;en%§""i:';.:'tI9i€». was Void and non 3st in fghé éys; {ha 2 The right to salary or " ' "V ﬂows frem EL valid and A_§__€:V)V{Vi;L;>1.1._' 'a.§gp0i.1"itI11«?%:1:,.:§ Tha consequentiﬂ f:"ig1--i£ " and mcmetary benefits the appointmexjyf' Such beneﬁts" be £1}. Vii: 'Qhere the appQir1€.§¥f1€--§£it;.~_ whave been ob{air1eciVI:;"Vf:;éx1};:€§1A:LiEerit!§?'-anii "fés'{ed on a false Caiste who entered the ser§fic¢4'by caste certificate and olsffairjed .a;ppA€3ir1Vf:§2ent for the post meant _"a SCh'(§{i'd3€d."CaSt€, thus depriving a '._ "'ge1f{Lz:i:1é'4A'*-..Schedu}eci Caste candidate Qf ta that post, does not deserve:

.' A. é;f1y or indulgence Cif this Court. A .4'}'fj§I"r€-'iv{}Vf1 £&.'£7§'1O S€€KS equity must come with c§ea'n:hand$. He, who csmes 110 the ceuri; '._'_:§%.:th false ciaims, cannai; pleaci equity nor weuld the smart be juséifieé ta exercige equiiy' jurisﬁiestian in his favsuz'. A person who seeks equity must as: in a fair and equitabhe. manner. E uit 2' 'urisdiction éannot E36 exersiseé in the ease: <3? 21 Vsezsan whrgz $0: the \\\s\\\\\xx\xxxx\\\\\\\\\\\\\\\\\\\\N\§VVvV V .vM. E4 ¢a%%§§§§§E£as§5,..»:...2:.:2 punishment and moﬁify the order datad l1.08.2.Q€34 fram dismissal to a minor punishment, and in a};':"':>§,}iz<é;t4'4 \\\\\\\A.\\\\§\\\\\\\\\\\&§§\\§ w . xx"

respects remains unaitered. The reference is :fjéje€:i:§§€:1L-. ,"' 1

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