UNION OF INDIA Vs. PRIYANKA YADAV

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India seeks to assail the order dtd. 1/6/2023 passed by the learned Central Administrative Tribunal in O.A. No.2032/2018.

(2.) Vide the impugned order, the learned Tribunal has allowed the O.A. preferred by the respondent by setting aside the order dtd. 23/3/2018 vide which her services as a Staff Nurse, to which post she was appointed on 17/11/2017, were terminated. However, while directing the petitioners to reinstate the respondent within 8 weeks, the learned Tribunal has made it clear that she will not be entitled to any benefits for the period between the date of her dismissal and reinstatement.

(3.) In support of the petition, learned counsel for the petitioners submits that the learned Tribunal, while setting aside the respondent's termination, has failed to appreciate that she had, in order to secure employment with the petitioner, produced a fake certificate from her erstwhile employer and was, therefore, rightly terminated. He submits that the certificate dtd. 16/1/2018 produced by the respondent, which certifies that she had worked as a staff nurse in the Medanta Hospital-The Medicity for the period between 18/11/2013 and 8/7/2014, was disowned by the hospital itself. He contends that once it was evident that the respondent had produced a forged and fabricated experience certificate, she did not deserve any sympathy. He, therefore, prays that the impugned order be set aside.