SHAMS DIN Vs. STATE

JUDGEMENT

(1.) The appellant-Shams Din was appointed as Teacher in Middle School Mamankote of Tehsil Reasi by the District Inspector of Schools, Udhampur vide Order No. 6227-28 of November 09,1967.

(2.) The Drawing and Disbursing Officer, during the course of preparing the Service Book, did not find the appellant's Matriculation Certificate genuine. Placing the appellant under suspension, an enquiry was, accordingly, ordered directing him to produce documentary evidence in support of the genuineness of his Certificate.

(3.) Considering his Response to the Charge Sheet and the Show Cause Notices issued during the course of the enquiry, the appellant's services were terminated by the Chief Education Officer, Udhampur vide Order dated 29.09.2006.