(1.) Counsel for the respondent has appeared and advanced his submissions. We have heard the submissions of both the learned counsels and, therefore, proceed to judgment.
(2.) The petitioner has preferred the present writ petition to assail the order dated 26.07.2016 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in OA 1476/2015. The said OA preferred by the respondent was allowed by the tribunal. The tribunal quashed the charge sheet dated 24.11.2014 and the departmental proceedings in pursuance thereof.
(3.) The respondent was appointed as SSG-I in the National Bureau of Plant Genetic Resources, New Delhi (NBPGR) with effect from 01.10.1982. On 12.10.1982, he submitted an attestation form for verification of his character and antecedents. In column 10 of the attestation form - relating to his educational qualification, the respondent mentioned that he had passed 10th class examination from High School Bakhri Doa, Distt. Mujaffarpur, Bihar in the year 1970. The date of his entrance in the said school was indicated as 05.01.1967, and the date of his leaving the school was indicated as 13.12.1970.
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