- (1.) Heard Sri A. R. Dwivedi, learned counsel for the appellant and learned Standing Counsel for the respondents.
(2.) This intra court appeal has been preferred challenging the correctness of the judgment and order dated 26.08.2008 passed by the learned Single Judge in Civil Misc. Writ Petition No.51810 of 1999, Naresh Vs. District Inspector of Schools and others, whereby the writ petition has been dismissed. By means of this special appeal, the appellant has prayed for quashing of the orders dated 2.10.1999 and 15.3.2000 by which the services of the petitioners had been terminated by the Principal of the College and further prayed that this special appeal be allowed and the judgment and order dated 26.08.2006 passed by the learned Single Judge be set aside.
(3.) The facts of the case in nutshell are that petitioner was appointed as Class IV employee in Chitrakoot Inter College (Karwi) Chitrakoot on 28.9.1994. The Principal of the College, who is the appointing authority, vide his letter dated 25.09.1999 informed the petitioner that his certificate regarding the Shaikshik Nirgaman Pramanpatra (Educational Leaving Certificate) produced by him in the institution at the time of his appointment was forged. Petitioner thereafter in reply informed the Principal that it was not possible for him to submit his explanation within a period of one month. It appears that the direction was issued to the petitioner to submit his original documents for verification, which was also not submitted.;