SHRISHAIL GIRIMALLAPPA MAROL Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner.

(2.) Petitioner claims to have been appointed as Assistant Lineman on 13.08.2015. On 27.04.2018, respondent no.3 issued a show cause notice. In the show cause notice, it is stated that as per the order dated 12.08.2015, the petitioner was intimated of his selection as Assistant Lineman and that as per the Official Memorandum intimating his appointment, he was required to submit certain certificates viz., birth certificate, SSLC marks card, an affidavit and his cumulative record.

(3.) That the petitioner reported to duty on 13.08.2015 and while so reporting, in compliance with the stipulations under the Official Memorandum, he has submitted certain certificates and one amongst them being the ITI marks card. That the same was referred for authentication to the concerned authorities viz., the Commissioner, Employment and Training Department. By endorsement dated 16.04.2018, the Commissioner intimated the respondent-authorities that the marks in the ITI marks card submitted by the petitioner and the marks entered in the original records are different and that the name of the petitioner is also not found in the approved list of students. That the marks card is a fabricated one, and hence, the petitioner was called upon to show cause why action should not be initiated as per the last condition imposed in the Official Memorandum, whereby the selected candidate was intimated that in the event of the certificates submitted by him being found to be either false or fabricated, he would be removed from the employment without any further notice.