SHIV CHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who was enrolled as a constable in CRPF has been directed to be removed from service w.e.f. 25.11.1990 under Rule 27(a) of the CRPF Rules, 1955. The petitioner was charged with having committed a misconduct by filing Certificate No. 1844 dated 22.3.1988 while seeking employment showing his domicile in Delhi which certificate was found to be bogus on an enquiry made by the respondent.

(2.) According to the petitioner, he was not aware of the certificate being bogus. He had gone to Tis Hazari where the authority competent to issue domicile certificate is situated. There he met a person who offered to render his services to him and have the certificate issued from the Competent Authority. The petitioner made application, signed the requisite papers and thereupon the person who had met him delivered a certificate to him. The certificate was admittedly Filed with the application seeking the employment.

(3.) According to the respondents, it is not relevant whether it was or was not in the knowledge of the petitioner that the certificate was bogus. It is now an admitted fact that the certificate was bogus. The petitioner was guilty of having committed a misconduct and therefore was rightly removed from service.