MANVIR SINGH Vs. DELHI JAL BOARD

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 26.08.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby his Original Application No. 2615/2009 was dismissed. By virtue of the said Original Application, the petitioner had challenged the order of penalty of disengagement from the muster roll dated 28.07.2009.

(2.) THE petitioner was engaged as a peon-cum-AMR on the muster roll on compassionate ground by virtue of an order dated 07.07.2008. His engagement was subject to the verification of character and past antecedents and educational and caste certificates. THE petitioner also had to submit an attestation form. THE questions asked from him in the attestation form at serial No. 12 (i) (a), (b) and (c) were as follows:-

(3.) THE reasoning adopted by the Tribunal cannot be faulted. THE Tribunal, in our view, rightly considered that the crucial issue was not with regard to his acquittal but with regard to the fact that he had given a false declaration in respect of his arrest and detention in connection with a serious criminal case such as that of murder. In any event, we see no perversity in the impugned order. As such, we cannot interfere with the decision of the Tribunal. This writ petition is dismissed.