SONI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Challenge, in this writ application, is to the order dated-31.10.2001 (Annexure-3), passed by the petitioner's Disciplinary Authority, whereby the petitioner has been dismissed from service. Challenge also is to the order dated-09.12.2002 (Annexure-4), passed by the Appellate Authority, whereby the Appeal preferred by the petitioner against the impugned order of dismissal was rejected.

(3.) As per the admitted facts of the present case, the petitioner was appointed on the post of Constable in the State Police Service. In the appointment letter, it was stipulated that in the event, the testimonials relating to the Educational qualifications and other qualifications, if found incorrect, false or fake, the appointment is liable to be terminated even without issuance of notice.