KRISHAN GOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was recruiced in toe Postal Department as a Clerk in the year 1964 and who has been dismissed from his service in the year 1973, has preferred this writ petition challenging the relevant orders passed by the concerned authorities.

(2.) Short facts giving rise to this petition are that on 25 -2 -1964 the petitioner was temporarily appointed as a clerk in the Kangra Postal Division and was thereafter made quasi -permanent from 4 -9 -l967 by order - -Annexure "B" which is dated 30 -10 -1967. When the petitioner was recruited, he made a representation that in his Matriculation examination he had obtained 586 marks out of the total of 700 and that his Roll Number was 28206 of the Punjab University. He also produce a certified copy of a certificate showing that his Roll Number was as above and the marks which he had obtained were 586.

(3.) In the year 1971 it was revealed that the petitioner had obtained his service in the Postal Department on altogether false statements because in fact he had obtained 286 marks and his Roll Number was 172013, It is an admitted position that the petitioner appeared in Matriculation Examination conducted by the Punjab University in March 1960, from Government High School, Rakkar.