AMBAVVA Vs. REGISTRAR

JUDGEMENT

(1.) In this writ petition, petitioner is assailing order dtd. 18/2/2019 (Annexure-T) passed by the second respondent inter alia sought for quashing the order dtd. 27/6/2019 (Annexure-W) passed by the third respondent inter alia seeking direction to the respondent - University to reinstate the petitioner to the post of Laboratory Assistant with consequential benefits.

(2.) The relevant facts for adjudication of this writ petition are that, the petitioner was appointed as Laboratory Assistant in the respondent - University, pursuant to the Notification dtd. 11/6/2014 (Annexure-A), on 19/10/2015 (Annexure-B). The probation of the petitioner was declared to be successful as per order dtd. 10/1/2017 (Annexure-D). It is the grievance of the petitioner that, the respondent - University has issued show- cause notice dtd. 7/4/2018 (Annexure-G) alleging that, the SSLC Marks Card produced by the petitioner at the time of appointment has been verified and found to be fake and as such, sought for explanation from the petitioner. Pursuant to the same, the petitioner filed reply dtd. 12/4/2018(Annexure- H). It is the categorical reply by the petitioner that, petitioner has studied SSLC at Sri Gurubasava Education Trust, Gulbarga and the said Institution is closed and accordingly, sought for time to file a detailed reply. In the meanwhile, the respondent - University has received letter from Board of Higher Secondary Education, Delhi dtd. 12/10/2018 (Annexure-J) stating that, the Marks Sheet of the petitioner is available in the records. It is further stated in the writ petition that, the respondent - University being not satisfied with the explanation offered by the petitioner issued order dtd. 8/5/2018 (Annexure-K), suspending the services of the petitioner pending enquiry. Thereafter, imputation of charges were framed against the petitioner as per notice dtd. 25/6/2018 (Annexure-M) and enquiry was conducted. After completion of the proceedings, the petitioner was held guilty and as such, after affording opportunity to the petitioner to file reply to the second show- cause notice, the respondent - University has passed orders dtd. 19/1/2019 and 18/2/2019 dismissing the petitioner from service (Annexures -'V' and 'T' respectively). Feeling aggrieved by the same, petitioner has presented this writ petition.

(3.) I have heard Sri. Mahesh L., learned counsel appearing for the petitioner and Sri. Nishanth A.V., learned counsel for the respondents - University.