D K NANJUNDAIAH Vs. CHIEF QUALITY ASSURANCE OFFICER

JUDGEMENT

(1.) THE applicant in OA No. 359/04 aggrieved by the Order dated 28-7-2004 of the Central Administration Tribunal, bangalore, has preferred this writ petition. The factual panorama in a nutshell is :

(2.) THE petitioner applied for the secured an appointment as a Civilian motor driver Grade-II w. e. f. 1-12-1996 by order dated 25-1-1996 of the commodore Indian Navy, Chief Quality Assurance Officer, Ministry of defence, Government of India. On reporting to duty, the petitioner submitted an attestation form dated 1-2-1996 mentioning the name of his wife as Kempadevamma, against column No. 5. Thereafterwards, the petitioner submitted an affidavit dated 7-7-1997 declaring that he had taken in marriage R. D. Vijayalakshmi @ Kempadevamma on 24-12-1995 and yet another declaration dated 16-6-1997 that he had only on wife living.

(3.) THE Authorities having made enquiries over the marital status of the petitioner, were informed by the Police authorities of Tumkur that the petitioner had two wives living viz. , Kempadevamma and R. D. Vijayalakshmi. Authorities noticed that the petitioner's attestation form dated 1-2-1996 contained an interpolation in column No. 5 incorporating the name of R. D. Vijayalakshmi alias Kempadevamma, resulting in the issue of a memo dated 15-1-2002 calling upon the petitioner to submit his explanation which was responded to by a reply dated 27-2-2002, admitting the fact of having taken in marriage Kempadevamma, the first wife and r. D. Vijayalakshmi as the second wife, with the consent of first wife.