KRISHNA NANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Madan Mohan No.1 learned counsel for the petitioner, learned counsel for the Union of India, Mr. Tej Bahadur Singh, learned counsel for the Bihar Sanskrit Shiksha Board and Mr. S.K. Bariar, learned counsel for respondent no. 7.

(2.) THIS writ application is directed against order dated 9th December, 2004 passed by Patna Bench of Central Administrative Tribunal (hereinafter to be referred to as "Tribunal") in O.A. No. 267 of 1998.

(3.) MR . Madan Mohan, learned counsel for the petitioner, submitted that respondent no. 7 had secured lesser marks than the petitioner and on the basis of fake certificate and mark -sheet she got herself appointed, it is also submitted that there is sufficient proof to show that respondent no. 7 had secured lesser marks and had produced fake and forged certificates. Learned counsel in sum and substance submitted that the case of the petitioner was completely ignored on the basis of fake and forged certificate and mark -sheet produced by respondent no. 7.