R. SUNDARARAJAN Vs. PERSONAL ASSISTANT

JUDGEMENT

(1.) The petitioner has preferred the writ petition to quash the impugned orders passed by the first and second respondents in Na.Ka.No.A3/25879/2008 dated 15.12.2009 and Na.Ka.No.A3/10/2010 dated 29.05.2010.

(2.) It is a case of the petitioner that, the petitioner has studied in Kulathur Panchayat Union Middle School, Kolathur, Alathur Panchayat Union in the year 1974 and completed his studies upto VIII standard and got himself discharged from the school in the year 1983. The petitioner obtained his Transfer Certificate from the Panchayat Union Middle School, Kulathur, to show his studies from 01.10.1974 to 31.05.1983 and got his name registered in the employment exchange and the same certificate has been produced to show his educational qualification for having studied upto VIII standard. The certificate of the petitioner was duly attested by the Assistant Educational Officer, Alathur on 01.08.1989 and the same was verified after joining in the District Collectorate.

(3.) The petitioner submits that, he was serving as driver for the Revenue Divisional Officer and PA (General) to the Collector. But unfortunately, some of the vested interests, who had personal animosity against the petitioner for serving with the higher officials in the District Collectorate, have sent a petition against him stating that, the petitioner has produced a bogus Educational Certificate for the purpose of securing employment. According to the petitioner, no preliminary enquiry was conducted. Therefore, the first respondent issued a charge memo No. A4/25823/2005 dated 05.07.2007 stating that, based on the report of the District Elementary Educational Officer, Ariyalur in Na.Ka.No. 1714/A2/04 dated 08.02.2006, the petitioner, without having educational qualification, produced bogus school certificate and got Government employment.