A K YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by an order dated 20th February 1996 passed by the respondent No.3 terminating petitioner's services with immediate effect.

(2.) IT is the case of the petitioner that he was appointed as substitute Khalasi on 1st November 1995. He was served with a show-cause notice dated 16th February 1996, making a specific allegation that on detailed investigation it had come light that no letter of appointment was ever issued by Head Quarters, Western Railways, nor the competent authority and General Manager had approved the petitioner's appointment as a substitute as per the existing rules. It was also categorically alleged that the appointment letter was forged and fake document. The petitioner was asked to show cause within three days. Thereafter the services of the petitioner were terminated on that ground.

(3.) THE petitioner seeks to challenge the above order of the Tribunal. We have heard the learned counsel for the petitioner and perused the impugned order of the Tribunal and the termination letter. However, in view of the finding of the Tribunal that there was no appointment letter at all and that the appointment secured by the petitioner was on the basis of a forged and fake document, this contention does not survive. The respondent Railways have also filed a detailed affidavit. We have perused the same. In view of the above, we do not find any infirmity in the impugned order. The writ petition is thus devoid of any merit and deserves to be dismissed, which we hereby do.