UNION OF INDIA Vs. RAMA SHANKER BAJPAI

JUDGEMENT

(1.) The present Writ Petition has been filed by the Petitioners under Article 226 of the Constitution of India, inter alia, seeking quashing the Order dated 25th March, 2003 passed by the Central Administrative Tribunal (in short, "the Tribunal") in Original Application No. 837 of 2002 filed by the Respondent No. 1 (Rama Shankar Bajpai).

(2.) Counter Affidavit and Rejoinder Affidavit have been exchanged between the parties.

(3.) It appears that the Respondent No. 1 was sponsored by the Employment Exchange, Kanpur in 1997 for appointment to the post of Postal Assistant. The Respondent No. 1 (Rama Shanker Bajpai) after appearing in the Written Test as well as the Viva Voce etc. was finally selected as per the Select List dated 8.7.1997. However, while the verification of the Certificate and the Mark-Sheet submitted by the Respondent No. 1. was undertaken, it came to the knowledge of the Petitioners on the basis of report received from Usha Sanskrit Mahavidyalaya, Varanasi that the Certificate and the Mark-Sheet submitted by the Respondent No. 1 in respect of passing of Uttar Madhyama Examination in the year 1990 with Roll No. 10524 were found to be fake.