C. RAVICHANDRAN Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The present Intra-Court Appeal has been instituted challenging the Order, dtd. 31/8/2020 passed in W.P. No.11280 of 2020.

(2.) The Writ Appellant instituted the Writ proceedings challenging the Order of Termination. He was initially appointed as Part Time Sweeper in the Respondent-Indian Overseas Bank and admittedly his services were confirmed by the Respondent-Bank in a sanctioned post.

(3.) While ascertaining the genuinity of the School Certificate produced by the Appellant, the Respondent-Bank found that it was a bogus Certificate produced by the Appellant at the time of securing employment in the Respondent-Bank. Thus the Order of Termination was issued on 15/2/2013.