- (1.) Special leave granted.
(2.) Respondent no. 2 was appointed temporarily as an attender in A. P. Social welfare Residential School for boys in the state of Andhra Pradesh on 9th september, 1985. Respondent no. 1 was similarly appointed on 23/10/1989.
(3.) The petitioner received a complaint that some of the persons working in the school had produced fake degrees. On verification, it was found that respondent nos. 1 and 2 had produced fake B. A. degrees and an inquiry was ordered to be conducted. Notice was given to the respondents who participated in the inquiry.;