SMT. M. INDIRA Vs. THE EXECUTIVE BOARD, NIZAMS INSTITUTE OF MEDICAL SCIENCES, PANJAGUTTA, HYDERABAD, REP. BY ITS VICE

JUDGEMENT

(1.) Challenge in the present writ petition is to the order of punishment passed by the Executive Registrar, Nizam's Institute of Medical Sciences vide proceedings Rc.No.3/78/89/H2, dated 30-11-2001.

(2.) The facts and circumstances, leading to filing of the present writ petition are as under:

(3.) While working as Computer Assistant in Nizam's Institute of Medical Sciences the petitioner herein was served with a show cause notice, dated 15-03-1999, asking to show cause as to why disciplinary enquiry should not be initiated on the ground that the petitioner herein produced a degree certificate from a fake University namely Commercial University Limited, New Delhi.