AJAY KUMAR Vs. GAS AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) The Present Appeal Impugns The Judgment Dated 15.03.2013 Passed By A Learned Single Judge Of This Court In W.P.(C) No.1163/2012. The Appellant Had Filed The Writ Petition, Inter Alia, Seeking Quashing Of The Order Dated 24.09.2011 Passed By The Disciplinary Authority Whereby The Petitioner Had Been Dismissed From The Services Of The Respondent No. 1 Company.

(2.) The Appellant Joined The Services Of Respondent No.1 Company As An Executive Trainee W.E.F. 27.09.2007. The Appellant Was Selected As Executive Trainee On The Basis Of A Written Examination That Was Conducted By Respondent No.1 Company On 03.09.2006. The Appellant Was Declared As Qualified In The Written Examination And Was Called For A Personal Interview. The Appellant Took Up His Employment With Respondent No.1 Company After Qualifying In The Personal Interview.

(3.) A Complaint Was Received By The Respondent No.1 Company By An Email Allegedly Sent By One Umesh Kumar (Who Admittedly Could Not Be Traced). It Was Alleged, In The Complaint, That The Appellant Had Not Sat For His Written Examination But Another Person Had Impersonated The Appellant And Had Taken The Written Exam As The Appellant. Based On The Aforesaid Complaint, Respondent No.1 Company Sent Certain Documents Including The Answer Sheets Of The Appellant To The Government Examiner Of Questioned Documents (Geqd). As Per The Opinion Of The Geqd, The Hand Writing And The Signatures On The Answer Sheets And Other Documents Pertaining To The Written Examination Did Not Match With The Handwriting Of The Appellant. Based On This Information, Respondent No.1 Initiated Disciplinary Proceedings Against The Appellant And Framed Following Charges Against The Appellant:-