LALLAN JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 19.12.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No.2286/2010 as also the order dated 07.02.2012 whereby the petitioner's review application (RA No.32/2012) was rejected by the said Tribunal.

(2.) The petitioner had applied for the post of Life Guard at Ashok Hotel, New Delhi on 21.02.1989. In that application he had indicated his educational qualification as "High School Pass". He was offered employment through a letter dated 25.03.1989 which contained the terms and conditions of the employment. Initially he was appointed as Life Guard on contract basis for a period of six months subject to production of original documents. It is relevant to point out that the offer letter which had been given to him specifically indicated that if there was any concealment of any information or if any information furnished by him at the time of appointment was proved to be false his service was liable to be terminated.

(3.) After completion of six months the petitioner applied for regular employment and he was given regular employment through a letter dated 26.05.1990. Subsequently, after several years a complaint was received by the respondent regarding the genuineness of the matriculation certificatecum-mark sheet submitted by the petitioner at the time of appointment. The said matriculation certificate-cum-mark sheet had purportedly been issued by the Haryana Vidyalaya Shiksha Board, Bhiwani. Upon verification, it was found that the said matriculation certificate-cum-mark sheet had not at all been issued by the said Haryana Vidyalaya Shiksha Board and that the same was bogus and that the Roll No.24047 had also been allotted to some other private candidate by the name of Ms Neelam Rani who had appeared in that examination but had been declared unsuccessful.