VETRISLVAN Vs. INSPECTOR OF POLICE, THIRUVALLUR

JUDGEMENT

(1.) This is an amusing case in terms of observing human behaviour. The petitioner accused in this case namely, 'Vetriselvan', was employed in transport department by the name 'Vetri' during 2000 - 2001. He suddenly decides to become a teacher. Therefore, he concocts/forges a complete set of documents/certificates i.e., 10th standard certificate, 12th standard certificate, Diploma in Teacher Education certificate etc., by the name 'Vetriselvan' and applies for the position of Secondary Grade Teacher under the Government of Tamilnadu.

(2.) He was duly selected and was appointed to the post with effect from 20/2/2001 and was working in the post and drawing his salary. While so P.W.1, the Assistant Elementary Education Officer, took up the regular task of verification of certificates and during the verification, the Headmaster of the school in which the petitioner alleged to have studied communicated that there was no such student in the particular batch. The Directorate of examinations of the Government of Tamilnadu communicated that the 10th Standard Certificate and the Higher Secondary Certificate produced by the petitioner were bogus and the petitioner was not actually issued with such certificates in the concerned serial numbers. Similarly, the appropriate authority also confirmed that Diploma in Teacher Education Certificate produced by the petitioner/accused is also bogus.

(3.) Therefore, the petitioner was immediately suspended from service and P.W.1 lodged a complaint on 13/1/2002, based on which, a case in Crime No.16 of 2002 was registered by the District Crime Branch, Thiruvallur. P.W.12, Inspector of Police took up the case for investigation, completed the investigation and filed a final report, proposing the petitioner accused guilty for the offences under Ss. 420, 465, 471 of Indian Penal Code.