REGENT COMPUTRONICS PVT. LTD.

Vikram Singh Negi Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
R.VISHWANATHA PILLAI APPELLANT WITH VIMAL GHOSH V. VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
UNION OF INDIA VS. M BHASKARAN:G RADHAKRISHNAN:C DEVAN [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF A.P. [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. RAJENDRA D.HARMALKAR [REFERRED TO]
SUPTDT OF POST OFFICES VS. R VALASINA BABU [REFERRED TO]
STATE OF CHATTISGRAH VS. DHIRJO KUMAR SENGAR [REFERRED TO]
RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED AND ANOTHER VS. ANIL KANWARIYA [REFERRED TO]
DEVENDRA KUMAR VS. STATE OF UTTARANCHAL [REFERRED TO]
THE CHIEF REGIONAL OFFICER VS. PRADIP [REFERRED TO]
CHIEF EXECUTIVE OFFICER,BHILAI STEEL PLANT,BHILAI VS. MAHESH KUMAR GONNADE [REFERRED TO]

JUDGEMENT

(1.) Petitioners in these writ petitions were appointed as Teacher in different Government Primary Schools and Government High Schools. Their services were terminated on the ground that they are not qualified for such appointment and the Certificate/Degree produced by them were found to be forged. Petitioners have challenged the termination order passed against them, in these writ petitions.

(2.) Allegation against petitioners in Writ Petition (S/S) No. 514 of 2021 and Writ Petition (S/S) No. 1312 of 2021 is that they secured appointment against a post reserved for Scheduled Caste; although, they do not belong to Scheduled Caste and the caste certificate produced by them for securing appointment was found to be fake.

(3.) Since common questions of law and fact are involved in these writ petitions, therefore they were heard together and are being decided by a common judgment. However, for the sake of brevity, facts of Writ Petition (S/S) No. 254 of 2023 alone are being considered and discussed.

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VIKRAM SINGH NEGI Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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