R GANESAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The writ petition has been filed challenging the charge memo dated 11.09.2000 issued to the petitioner.

(2.) The first charge in the charge memo is that the petitioner has given the name incorrectly and failed to give the correct particulars and the same will be an offence as per the Standing Order No.30(iv).

(3.) The second charge is almost identical to the effect that the petitioner got appointment by furnishing false particulars with regard to the identity of the father and also produced false certificates in respect of the age and educational qualification, which is an offence as per Standing Order No.30(xxvii).