GAINDA RAM CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the charge-sheet dated 10.7.2008, Annexure P-6, issued by the respondents.

(2.) The crux of the charges which have been levelled against the petitioner is that the experience certificate which has been produced by the petitioner was either false or fake on the basis of which he has obtained employment.

(3.) Challenge to the impugned charge-sheet is on the ground that the selection of the petitioner was already subjected to challenge in judicial scrutiny in two of the writ petitions i.e. W.P. No. 312/2005 and W.P. No. 599/2005.