- (1.) This petition seeks quashing of order dated 6.1.2006, Annexure P. 5, passed by the Central Administrative Tribunal (CAT).
(2.) Case of respondent No. 2 was that he was appointed as Fireman on 18.5.2004. His services were terminated vide order dated 5.1 1.2004 under Rule 11 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (in short, 'the Rules') in terms of Paras 2 and 3(f) of the appointment letter. He challenged the order of termination on the ground that Clause (f) of the appointment letter could not be invoked as he had not suppressed any material fact. This was contested on behalf of the petitioners with the plea that the experience certificate furnished by him was false.
(3.) The CAT upheld the claim of respondent No. 2. It was held that allegation of furnishing fake certificate was not substantiated and thus, order of termination from service was not justified. He was held entitled to continuity of service and back wages. Liberty was also given to enquire into the circumstances under which false certificate came on record.;