SAROOP KUMAR Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) THE petitioner has laid challenge to the order dated 25th July, 2014 whereby the Central Administrative Tribunal, Chandigarh Bench has dismissed his Original Application in which he assailed the order dated 29th September, 2011 of his dismissal from service.

(2.) THE facts are not in dispute. The petitioner applied for the post of Bus Driver on the basis of an advertisement issued by the Transport Department, Union Territory, Chandigarh. Having been selected, he was offered appointment vide order dated 08th July, 2010. The petitioner was kept on probation for a period of two years in accordance with the Chandigarh Transport Department [Group -C Operational Staff Recruitment] Rules, 2006.

(3.) IT is an admitted fact that the requisite qualification prescribed for the post of Bus Driver was Matriculation along with Driving Licence [Heavy Vehicle]. After the petitioner's appointment, it transpired on verification that the Matriculation certificate, furnished by him, purportedly issued by Central Board of Higher Education, Delhi was bogus and fabricated as neither there existed an Education Board in the said name nor could any occasion arise for the petitioner to appear and pass such examination.