RAM DAYAL GUPTA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard counsel for the parties and perused the record. By means of this writ petition, the petitioner has prayed for quashing the impugned notice dated 29.9.95 (Annexure-6 to the writ petition) given by the Manager Sri P.D. Jain Inter College, Firozabad.

(2.) By the impugned notice the petitioner has been informed that when the office was preparing his papers after his retirement on 30 June, 1995 pertaining to the retiral benefits it has come to the knowledge that his actual date of birth was 1.10.29. It is alleged that the petitioner had concealed his date of birth and had for ulterior motive gave a wrong date of birth as 1st October, 1934 in the service book and by the aforesaid act he has taken benefit of five years. He has thus illegally withdrawn wages for the period from 1 July, 1990 to 30 June, 1995 amounting to Rs.2,80,706.00. The petitioner was directed to submit his explanation with 3 days failing which legal action was to be taken.

(3.) He was appointed on 13.7.59 on probation for one year in L.T. grade in Sri P.D. Jain Inter College, Firozabad for teaching biology subject. The petitioner was confirmed and has retired from the college.