- (1.) WE have heard learned Counsel for the petitioner.
(2.) THE allegation against the petitioner was that he had obtained government employment by furnishing a forged mark -sheet showing that he had obtained 738/900 marks in I.A. Exam. 1990, whereas the actual marks obtained by him at the said examination were only 407/900. On that allegation the services of the petitioner were dispensed with. The petitioner filed a claim petition, which was remanded with the direction that an enquiry should be conducted. Thereafter a show cause notice was given to the petitioner with regard to the aforesaid allegation.
(3.) IN response to the show cause notice, the petitioner did not factually rebut the allegation but merely kept adopting dilatory tactics saying that his matter was pending before the High Court.;