R HARINDRAKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant in OA No.781/05 and RA No.52/08 before the Central Administrative Tribunal, Ernakulam Bench is the petitioner herein. In this writ petition, he is challenging Exts.P6 and P8 whereby the Tribunal rejected the OA and also the Review Application filed by him.

(2.) BRIEFLY stated, the facts of the case are that on 22/11/1984, the petitioner was appointed as a Junior Clerk in the Southern Railway Headquarters in the sports quota. This was in recognition of his alleged achievement of third place in 800 metres and 1500 metres in the National Senior Boys Section held at Palai in Kerala. He was promoted as Senior Clerk and while so, he sought an inter -divisional transfer to Palakkad Division. This was allowed and he was posted as Junior Clerk at the Divisional Personnel Office, Palakkad Division w.e.f. February, 1989. While continuing in Palakkad, he was promoted as Senior Clerk in 2000.

(3.) AT about that time, an enquiry was conducted by the Vigilance Department on receipt of an information, the source of which is not discernible from the records, to the effect that no national meet was held in 1979 at Palai and that therefore, the certificates, on the strength of which the petitioner secured appointment, were fraudulent.