RAMRATAN YADAV Vs. KENDRIYA VIDYALAYA SANGTHAN

JUDGEMENT

(1.) THIS petition challenges the judgment of the Central Administrative Tribunal, Jabalpur, dated July 15, 1999, in O. A. No. 150/99, whereby petition has been dismissed and following this, review application No. 21/99 has also been dismissed by order dated September 6, 1999. It would be necessary to narrate short facts of the case for appreciation of the question raised for determination by the petitioner.

(2.) PETITIONER possess Bachelor's Degree in Arts and Master's Degree in Physical Education. Pursuant to advertisement issued by the respondents, he applied for the post of Physical Education Teacher. He was selected by the respondents and appointment order dated December 6, 1997 (Annexure P-3) was issued in his favour.

(3.) AFTER the appointment in the Kendriya Vidyalaya as Physical Education Teacher, the petitioner was called upon to fill in an attestation form. In Column 12 (i), petitioner mentioned 'no' instead of making mention of a pending criminal case against him in the Court of law. Petitioner did not mention about this fact as he did not understand the meaning of 'prosecution' or 'conviction' since his education was in Hindi. Therefore, petitioner submits that non-mention of pending prosecution was absolutely bona fide and for the stated reasons, otherwise he had no intention to deceive the respondents for obtaining service.