RUPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The charge against the appellant was of having produced a forged certificate issued by the Controller of Examination NTC. The appointment was to the post of Constable Fitter. The certificate when sent for verification to the National Council for Training in Vocational Trades was found to be forged. Writ petition filed by the appellant has been dismissed by the learned Single Judge vide impugned order dtd. 1/2/2019.

(3.) The first contention advanced in the appeal is that since the appellant was appointed as a Constable Fitter the only requirement was that he should be Class-X pass, a contention which we note and reject for the reason the appellant was appointed as Constable Fitter and not a Constable General Duty.