PARAS NATH CHAKRAWARTI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Sri Uma Kant has appeared for the respondent.

(2.) This petition has been filed against the impugned order of the Central Administrative Tribunal dated 16.1.2002 Annexure-11 to the writ petition. It appears that the petitioner did not appear in the examination but some imposter appeared on his behalf. The handwriting of the petitioner was compared with that of the answer copy and it was found that it was different. This comparison was done by the Government examiner/Bureau of Police Research and Development, Government of India, who is a neutral person. The finding that the petitioner did not give examination but an imposter give it is a finding of fact and hence, we cannot interfere with it in writ Jurisdiction.

(3.) The petition is dismissed.