- (1.) This intra court appeal is directed against order dated 16.4.12 of learned Single Judge of this court whereby a writ petition preferred by the appellant herein seeking the relief of quashing the communication dated 7.4.11, whereby Zila Parishad, Nagaur conveyed its approval of the proposal made by the District Education Officer(Elementary Education) for his removal from service, stands dismissed.
(2.) The appellant was selected for appointment on the post of Teacher Gr.III by the District Establishment Committee, Zila Parishad, Nagaur pursuant to an advertisement No. 14/1998 and accordingly, vide order dated 14.6.99, Panchayat Samiti, Parbatsar was directed to issue him appointment order with the requisite terms and conditions. The appellant was accorded appointment on the said post after verification of the documents submitted by him. He was confirmed on the post of Teacher Gr.III w.e.f. 3.7.01.
(3.) While the appellant was continuing in service, a complaint was made against him that he was not the resident of Nagaur district and in fact, he was the resident of Bikaner district, however, he procured the appointment on the said post by producing a forged bona fide resident certificate. It is pertinent to mention here that on the strength of forged bona fide certificate, the appellant obtained 15 bonus marks. In these circumstances, the appellant was served with the memorandum of charge accompanied by statement of allegations. It was alleged that the appellant procured the employment fraudulently.;