Mahesh Grover, J. - (1.) THE Petitioner impugns the award of Industrial Tribunal -cum -Labour Court, Panipat dated 17.9.2010. He was employed as a driver with Respondent No. 1 and his services were terminated on 10.3.1995 on the ground that he was having a fake driving licence which he had produced for getting employment. He raised an industrial dispute five years thereafter and a reference regarding the issue of termination of his services being valid or not as well as his entitlement to get back wages in the eventuality of reference being answered in his favour was referred to the Tribunal by the appropriate government. The said reference has been declined.
(2.) ASSAILING the said finding learned Counsel for the Petitioner contends that no enquiry was conducted to establish the fact that driving licence of the Petitioner was fake. The Tribunal has noticed that the Petitioner had admitted in his cross -examination that the driving licence issued to him by the Licencing Authority, Bilaspur was found fake upon verification.
(3.) IN view of the aforesaid categoric finding and in view of the fact that the Petitioner has himself admitted the fact that the licence upon which he had got employment was fake, I am of the considered opinion that Respondent No. 1 was very well within his right to terminate the services of an employee who enters upon the service on the strength of documents which are not legally valid. The finding of the Tribunal, therefore, cannot be faulted with and as a consequence there is no merit in the instant writ petition which is hereby dismissed.;