RAMLAL Vs. HIGH COURT AND ANOTHER

JUDGEMENT

(1.) THIS petition is directed against an order dated 5 -2 -1985 passed by the District Judge, Etawah whereby the petitioner has been dismissed from service and order dated 30 -6 -1987 which is a communication sent to the petitioner by the Appellate Authority. Petitioner was a fourth class employee in the Judgeship of Etawah. The following charges have 'been levelled against him; (i) By suppressing his real name he has obtained employment in his fictitious name as Ram Lal alias Rama, (ii) his services were terminated by the Consolidation Department that too he suppressed, (iii) he obtained a false school leaving certificate so as to show his date of birth as 12 -12 -1949 while his correct date of birth was 20 -7 -1941, and (iv) he did not possess the requisite qualification i. e. class 8th.

(2.) CHARGE sheet was issued to the petitioner and enquiry was conducted in accordance with the provisions of U.P. Subordinate Courts Staff (Punishment and Appeals) Rules, 1976 (here in after referred to as the Rules).

(3.) APPEAL preferred by the petitioner against the order dated 5 -2 -1985, was also dismissed.