- (1.) As per the averments made in this case, the petitioner was appointed as a Clerk on contract basis in Regional Engineering College, Kurukshetra on 26.9.1995 and he worked as such till 2.8.1996. Thereafter, a notification was issued on 4.11.1996 for filling up the post of Clerk on regular basis. The petitioner applied for the said post and was selected as he was found eligible by the Authorities and was issued appointment letter.
(2.) It is the further case of the petitioner that he was confirmed on 27.1.1999 and was further promoted to the post of Assistant vide order dated 22.8.2006.
(3.) However, the respondent received a complaint on 24.4.2010 alleging that the petitioner was possessing fake certificates of 10 th and 10+2 examinations and has got the appointment on the basis of such certificates. The matter was investigated by the Chief Vigilance Officer and on the basis of report of such investigation, order of his termination was passed on 31.3.2011.;