- (1.) Special leave granted.
(2.) We have heard the learned counsel for the appellant and the respondent in person. We enquired of the respondent if he wants the services of an advocate but he said he would like to argue the matter himself.
(3.) It appears from the order of the Tribunal that an enquiry was initiated against the respondent on the allegation that he had produced a fake school certificate of his qualification for entry into the service. A complaint was also lodged against him with the police. The Tribunal has by the impugned order quashed the police investigation as well as the departmental enquiry and has directed that not only he be reinstated in service but also be promoted to the next higher post. The State having been aggrieved by that order has preferred this appeal.;