SUNITA DEVI Vs. GOVERNMENT OF NCT

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 7th August, 2008 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1614/2008.

(2.) THE Petitioner had obtained employment on the basis of a certificate issued by the Naib Tehsildar certifying that she belonged to Dhanaka community, which is a Scheduled Tribe community in Rajasthan. Subsequently, on verification it was found that the Petitioner had obtained a false certificate and the matter was referred to the Central Bureau of Investigation. It appears that an FIR has been lodged by the Central Bureau of Investigation and a case is pending against the Petitioner in this regard before the Metropolitan Magistrate in the Patiala House Courts, New Delhi.

(3.) A departmental chargesheet was issued to the Petitioner on 6th february, 2006 alleging that she had obtained a fake or false certificate for getting the benefit of reservation. It was alleged that this amounts to gross misconduct, lack of integrity and an act unbecoming of a Government servant.