SUNIL KUMAR AGARWAL Vs. AIR FORCE SCHOOL

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 5/8/2010 passed by Delhi School Tribunal in Appeal No. 61/2009, whereby dismissal order against petitioner dtd. 14/10/2009 issued by respondent no. 1 school, has been upheld.

(2.) Petitioner worked as Laboratory Attendant in the Chemistry Department of respondent no. 1 school, having joined the school on 22/11/1983.

(3.) A complaint dtd. 8/5/2009 was received against petitioner. As per the complaint, on 8/6/2008, when the complainant Mrs. Subhadra visited the school to appear in a written test for selection to the post of TGT-Physical Education, petitioner impersonated himself as PGT Chemistry in the school and lured her to pay him a sum of Rs.2,00,000.00 so that he could get her appointed as TGT-Physical Education by using his good contacts with the Managing Committee of the school. As per the complaint, petitioner visited her house with one Mr. Anand Kumar Jain, in the evening of 8/6/2008 and accepted a payment of Rs.2,00,000.00 i.e. Rs.50,000.00 in cash and Rs.1,50,000.00 by cheque from her. The petitioner gave her a cheque of Rs.2,00,000.00 dtd. 31/7/2008 as guarantee, which was dishonoured on presentation on the ground of insufficient funds.