INTEGRAL COACH FACTORY Vs. V PRABHAKARAN

JUDGEMENT

(1.) THE petitioners/integral Coach Factory have filed this writ petition for issuance of writ of certiorari to call for the records relating to o. A. No. 596 of 1999 on the file of the Central administrative Tribunal, Chennai Bench and the order dated November 30, 2000 and to quash the same. By the impugned order, the central Administrative Tribunal set aside the order of termination of service of the first respondent finding that proper procedure were not followed and further finding that the Charge memo issued to the first respondent was based on no evidence.

(2.) THIS writ petition arises on the following facts: the first respondent was appointed as skilled Artisan Grade III in Grade "c" Service against Sports Quota for the year 1989. At the time of his appointment, the first respondent has produced:

(3.) DURING 1997, based on source information, the Vigilance Branch of Integral coach Factory investigated into the bona fides of the credentials by verification with the concerned Educational/technical Institutions. On a reference to the Headmistress, corporation High School, Strahans Road, chennai, she has replied that the Admission no. 1420 shown in the copy of the Transfer certificate belonged to some other student viz. , one Moorthy, Son of Gopal, who had joined the school in 1967-68. She has also informed that no person by name V. Prabhakaran, Son of P. Vadivel (first respondent herein) had' studied in their school according to the records. Similarly, on reference to the Deputy Director/ principal, Government I. T. I. , Ambattur, he replied that the certificate relating to I. T. I, qualification produced by the first respondent; did not relate to the first respondent and that he had not undergone the Training in the institution and that the certificate in question was not issued by the institution.