- (1.) Respondent No.1 Paramjit Kaur challenged the order dismissing her from service passed by the writ petitioners herein in culmination of the inquiry initiated against her for producing a fake certificate from a University which was not recognized by the University Grants Commission.
(2.) Respondent No.1 Paramjit Kaur was appointed as Nursery Teacher on 1.8.1994. The disciplinary proceedings were initiated against her on the charge that she produced educational certificates of Matric and Intermediate from a fake Univeristy, namely, Varanaseya Sanskrit Vishwa Vidyalaya, Varanasi. Pursuant to the disciplinary proceedings, she was dismissed from service on 2.12.2009. The appeal preferred by respondent No.1 was rejected on 21.5.2010. The conclusion arrived at in the inquiry was that respondent No.1 obtained her appointment on the basis of education qualifications/certificates secured from a fake University. It is to be noted that the inquiry officer arrived at a conclusion that there was nothing to prove that she had concealed the information when sought for from her.
(3.) Learned counsel appearing for the writ petitioners vehemently submitted that the Tribunal simply followed the directions issued in Ram Bhagat Sharma vs. State of Haryana, 1997 4 SCT 820 without adverting to the distinguishable facts of the case which persuaded this Court to pass such a direction therein. Learned counsel appearing for the writ petitioners also referred to three other decisions to support his submission that dismissal of an employee on the ground that he/she produced fake certificate to secure appointment cannot be interfered with.;