KAMAL MAJUMDER Vs. INDIAN OVERSEAS BANK AND OTHERS

JUDGEMENT

(1.) The grievance of the petitioner is that the petitioner's services in a Group-D post as messenger have been terminated on December 24, 2014 on the ground that the petitioner had submitted false documents in support of the petitioner's educational qualifications when he had applied for the post. The letter of termination refers to the petitioner submitting a forged educational qualification certificate.

(2.) The petitioner says that though a tentative view was initially taken by the bank that the petitioner had submitted suspect documents in support of the petitioner's candidature and had wrongfully obtained the appointment, the bank caused inquiries to be conducted and on March 25, 2013 the Senior Manager of the Siliguri Branch informed the petitioner that three officers of the bank had verified the genuineness of the documents submitted by the petitioner and found that they tallied with the records in the relevant school in Siliguri.

(3.) The bank says that this is not an isolated case and several employees at the lowest level have obtained appointments with forged or fabricated documents that may have been prepared at the instance of some employees of the bank. The bank says that this is a serious issue and affidavits should be called for.