SHANTANU KUMAR NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Petitioner's father was serving as Principal in Government Primary School, Farsupani, Narendra Nagar, District Tehri Garhwal, who died in harness on 25/7/2015. According to him, upon demise of his father, an application was made by his mother to the Competent Authority to appoint petitioner on compassionate ground. Such application was made on 12/8/2015. Subsequent to filing such application, a punishment order dtd. 29/9/2015 was served upon petitioner's mother, whereby petitioner's father was removed from service on the charge that he had secured appointment, based on a forged BTC mark-sheet/certificate.

(3.) Petitioner's mother challenged the order of removal by filing WPSS No. 2393 of 2018, which was allowed by coordinate Bench of this Court vide judgment dtd. 8/7/2020. Para 23 of the said judgment is extracted below:-