LAXMAN SHRIYAN Vs. AIR INDIA LTD

JUDGEMENT

(1.) THE second Respondent is the Union of india. Respondent Nos. 3, 4 and 5 are the general Manager, S and P. Department, Deputy general Manager (Personnel) and Assistant manager (Administration S and P),department of Respondent No. 1 respectively.

(2.) THE Petition challenges an order of the respondents dated February 21, 1997 terminating the petitioner's services with immediate effect on the ground that he had submitted a bogus caste certificate with the intention of enjoying the benefits due to scheduled Castes/scheduled Tribes candidates.

(3.) THE main submission of Shri Dighe is that for the same alleged offence the petitioner had already been punished and admittedly after the punishment was fully implemented the petitioner continued in service. In fact, the first Respondent has on several occasions thereafter expressed its appreciation and commended in writing the petitioner's diligence. The submission is well founded.