SHAMBHU MISHRA Vs. AIRPORT AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India praying for a writ for setting aside the following:

(2.) The facts of the case are that since 1986 the petitioner had been working for respondent No. 1 the Airport Authority of India at the post of beldar and by the order dated 17.05.1996 he was regularized by the management of the respondent No. 1 as he was one of the employees covered by the judgment dated 06.09.1990 passed by the Hon'ble Supreme Court of India in Writ Petition No. 1174 directing the Airport authority of India to fill up the vacancies on regular basis.

(3.) As per the petitioner at the time of the preparation of the seniority list he submitted his documents along with school leaving certificate, of class VII of a school in Bihar for his age proof. On 12.04.1999 a charge sheet was issued against the petitioner but, according to him it was based on a false complaint made by a person named Umakant Jha, who is neither known to him nor an employee of the respondent No. 1, alleging that the school leaving certificate furnished by the petitioner is wrong. After the issuance of the said chargesheet the petitioner filed his reply in which he stated that he never studied in Govt. Mukandi Chawdhary Senior Secondary School Kadirabad, Darbhanga, Bihar instead he studied in Adarsh Prasad Secondary School Ranipur Darbhanga, Bihar and his date of birth is 29.04.1965.