Sunita Agarwal, J. - (1.) HEARD Sri Ashok Khare, learned Senior Advocate assisted by Sri Puneet Bhadauria, learned counsel for the petitioner and Sri Vikram Bahadur Singh, learned counsel for respondent No. 4.
(2.) BY means of the present writ petition, the petitioner is challenging the order dated 6.6.2015 passed by respondent No. 3 and the consequential order dated 9.6.2015 passed by respondent No. 4 in terminating her services as Head Mistress from the institution. The grounds for termination of services of the petitioner as indicated in the order impugned are that upon verification of the mark -sheet and documents in the service record of the petitioner, it was found that the teaching experience certificate of Sri Sant Vinova Inter College, Jhindua (Sirsa) Etawah submitted by the petitioner is a forged document. The Principal of the said institution, by letter dated 29.5.2015, had informed that the petitioner did not work on the post of Assistant Teacher from 18.7.1997 to 30.6.2003 as per the college record. With regard to the verification of B.Ed. mark -sheet, the ground is that the petitioner did B.Ed. in the year 1995 -96 through distance education mode which was not an approved course by NCTE as per the letter dated 7.12.2007. The allegations of fraud in submitting a forged experience certificate for obtaining appointment on the post of Head Mistress were found proved. The approval order dated 25.9.2006 of the selection of the petitioner on the post of Head Mistress was cancelled. Further a recovery has been directed against the petitioner for recovery of the monetary benefits attached to the post received by her.
(3.) THE main ground of challenge to the order of termination of services of the petitioner urged by the learned counsel for the petitioner is that no opportunity whatsoever has been provided to the petitioner. The allegations of fraud are based upon a verification report which has not been given to the petitioner at any point of time. No explanation of the petitioner was called and the verification report was accepted behind his back. The order is in gross violation of the principles of natural justice and cannot be sustained.;