MAHINDER SINGH JAGDEV Vs. UNION OF INDIA

JUDGEMENT

(1.) Mahinder Singh Jagdev, the plaintiff-appellant, was appointed as a supervisor with the Central Water & Power Commission on 8-6-1954, where he continued upto 11-10-1054, as he resigned from that post.-

(2.) Thereafter, he joined the Central Public Works Department (for short CPWD) as a Section Officer vide letter of appointment dated 7-3-1956. On 11-6-1956, he completed his training and test.

(3.) The Executive Engineer, Central Water &: Power Commission filed a complaint to the police on 6-10-1956 alleging that the plaintiff had made mis-statements about his educational qualifications and had produced forged Certificate'11. seeking appoiniment as a supervisor in the Central Water &. Power Commission. A case under Sections 420/468/471 Indian Penal Code was registered by the police and a challan was ultimately submitted. On 12-4-1957, he was placed under suspension by CPWD. On 10-9-1957, order of termination of services Was passed under Rule 5 of the Central Civil Services (Temporary Services) Rules, 1949 (hereafter referred to as the Rules). In the office order against the name of the plaintiff, it was mentioned in bracket that he was under suension. No reason was given in the order, he filed representation against the terminalion of his seivices, which was rejected on 31-1-1958.