- (1.) The Petitioner through this writ petition, has prayed for issuing a writ of certiorari quashing the orders dated 25.5.2006 and 15.3.2007, passed by Respondents No. 3 and 2, respectively. Vide order dated 25.5.2006, Petitioner has been removed from service while working as a Driver by Respondent No. 3, whereas by subsequent order dated 15.3.2007, the Petitioner's appeal/representation, filed under Regulation 69 of the Uttar Pradesh State Road Transport Corporation Employees (other than officers) Service Regulations, 1981 (hereinafter referred to as the Regulations of 1981), has been rejected by Respondent No. 2.
(2.) The facts giving rise to this case are that the Petitioner was appointed as Driver on 20th October, 2005 on one-year probation. It appears that while appearing in the examination for selection on the post of Driver, the Petitioner had furnished a caste certificate, issued by Tehsildar, Etah showing himself to be a backward class candidate (Ahir by caste). Later on, on verification, it transpired that the said caste certificate was not issued by the office of the Tehsildar. Thereafter, a show cause notice was issued to the Petitioner on 30th May, 2006 requiring him to file his reply as to why he had furnished the false caste certificate and, in absence of reply, why appropriate order be not passed against him.
(3.) After receipt of the show cause notice, the Petitioner had filed his reply stating therein that for the purposes of obtaining the caste certificate, he had approached the office of Tehsildar, Etah and there, he had paid Rs. 300 to a Typist and thereafter, the caste certificate was given to him and he had submitted the same before the Respondent authorities. It is also stated that when this fact came to the knowledge of the Petitioner that the said certificate was forged, then he had again applied for obtaining the caste certificate and that was issued by the Tehsildar, Etah on 9.6.2006. He had also stated that he had not committed any fraud..;