- (1.) Heard learned counsel for the petitioner.
(2.) It is submitted that the punishment of dismissal has been accepted by the Presiding Officer Labour Court by the impugned award dated 12th August,2008 in Reference Case No.94/1998. He has further submitted that the workman placed the case of other workmen, which was accepted by the respondent-Bank as per their settlement and it should have been considered in the case of the petitioner also.
(3.) After hearing the learned counsel for the petitioner and going through the award, I find that the Presiding Officer Labour Court, after considering the entire material on record and the evidences, has come to a clear finding that the petitioner has committed fraud by producing certificate of Deoghar Bidyapith and during enquiry it was found that he never appeared in any examination of Deoghar Vidyapith and subsequently he was dismissed, on the basis of enquiry report, which was confirmed in appeal and the Tribunal has also given a finding of fact confirming the same.;