Sambuddha Chakrabarti, J. - (1.) THIS appeal is directed against a part of the judgement and order passed by a learned Single Judge of this court on August 1, 2013 in W.P. No. 506 of 2013.
(2.) THE appellant was the writ petitioner. The facts leading to the filing of the writ petition may be summed up very briefly. The appellant was appointed as a Heavy Vehicle Driver of the Forest Plantation Development Corporation (Corporation, for short) on January 6, 1993. He was on probation for a period of two years and this period was subsequently extended from time to time. During the period of probation he made a wrong declaration in his attestation form that no criminal case was pending against him. This declaration having been found to be incorrect his service was terminated.
(3.) THE appellant raised an industrial dispute which was referred to the Labour Court for adjudication of the issue whether the action on the part of the Corporation in terminating the service of the appellant was legal and justified. The presiding officer of the Labour Court by the Award, dated January 9, 2012, held the termination of the service of the present appellant to be valid.;