- (1.) Leave granted.
(2.) This appeal by special leave arises out of the judgment dated 3.9.2012 passed by the High Court of Karnataka, in and by which, the High Court dismissed the appeal filed by the appellantworkman thereby, confirming the termination of the appellant.
(3.) Brief facts which led to the filing of this appeal are as under:- The appellant was appointed on the post of Driver in the Bangalore Metropolitan Transport Corporation on 3.9.1985 and was working on the same post since then. The appellant was served with article of charge dated 3.9.1990 alleging that he had secured appointment by producing a false transfer certificate. An enquiry was initiated on 15.7.1992 and the appellant submitted his explanation to the aforesaid charges. The Enquiry Officer submitted his report on 13.3.2002 holding the appellant guilty for his misconduct. After affording opportunity to the appellant to show cause against the proposed punishment, the disciplinary authority passed the order imposing punishment of dismissal from service vide order dated 1.10.2004.;