S FATEH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This rule is obtained by the petitioner against an order of dismissal passed against him by the Punjab Government dated 25-8-1053 (Annexure 'Q' attached to the petition).

(2.) The petitioner was a temporary Engineer, in the Irrigation Department and he was called upon to show cause why he should not be dismissed from the service for having secured his appointment fraudulently by making a wrong statement in his application dated 9-9-1946 in which he stated that he had passed the examination of A. M. I. Mech. E. which as a matter of fact he had not passed. On 6-12-1950 the petitioner was charge-sheeted and in the statement of reasons relating to Charge No. 1 it was stated:

(3.) The petitioner before Mr. Jaini applied for the summoning of seven witnesses in defence. Of these Nos. 2 and 4 in the Annexure 'C' were retired British officers who had left for England and No. 5 was the Secretary of the Institute of Mechanical Engineers. Nos. 1 and 3 were members of the Punjab Public Service Commission and the 7th was the Enquiring Officer Mr. D. D. Jaini. Another witness was Kishan Singh Gill S. D. O. Nangal.