TARA CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) A short question which arises for consideration in this writ petition, which is directed against an order dated 17th January 1999 passed by the third respondent herein whereby and whereunder the petitioner has been awarded with, a sentence of dismissal from the services, is as to whether a misconduct was committed by the petitioner herein in submitting a matriculation certificate granted by an institution which was an unrecognized one.

(2.) The basic fact of the matter is not in dispute. An advertisement was issued for general recruitment in the Central Reserve Police Force (CRPF for short) in the year 1986. The petitioner joined the said service on 22nd May 1988. At the time of his recruitment, he submitted that his educational qualification and other certificates upon verification thereof as also upon conducting his medical examination, he was selected.

(3.) Allegedly on the ground that various complaints had been received by the respondents herein to the effect that a large number of persons had obtained employment on the basis of the certificates or marks sheets of an un- recognized educational institution known as The Central Board of Higher Education, Vachaspati Bhavan, Uttam Nagar, New Delhi, (hereinafter called and referred to for the sake of brevity as "the said Board), the petitioner was charge- sheeted by an office order dated 17th January 1999 which is in the following terms.