D KUMAR Vs. DIRECTOR OF MEDICAL EDUCATION CHENNAI

JUDGEMENT

(1.) THE O.A.No.150 of 2002 before the Tamil Nadu Administrative Tribunal is now WP.No.11833 of 2007, before this court.

(2.) HEARD, Mr.G.Ethirajulu, counsel for the petitioner and Tmt. C.K.Vishnupriya, AGP for respondents.

(3.) THE petitioner was issued a memo dated 15.09.1999 asking to show cause as to why he submitted bogus certificate. He submitted an explanation dated 29.09.1999 stating that he studied in the Corporation Middle School, Jaganathapuram, Chetpet, Chennai and the original certificate was destroyed in the flood. Hence he obtained a duplicate through the neighbour as his father is an illiterate person and that happended to be a bogus one. He produced a certificate that he studied in the Corporation Middle School, Chetpet, Chennai.