- (1.) HEARD the parties.
(2.) THE petitioner was appointed as primary teacher by issue of an appointment letter dated 30th April, 1988 as contained in Annexure -2. The appointment letter contains several conditions particularly clause -4, wherein it is mentioned that the appointment was being made on the basis of the certificates submitted by the applicants and if after enquiry/verification any of the educational certificate is found to be not genuine, in that case the services would be terminated and appropriate action would be taken against the applicants. Pursuant to the appointment made, the petitioner joined the service. Thereafter, the certificates, submitted by the petitioner with regard to Teachers Training alongwith the certificate of all the candidates were sent for verification/enquiry to the Institutions from where it were issued. It appears that the Teachers Training certificate of altogether 38 candidates were sent to St. Mary's Women's Primary Teacher's Training College, Deoghar, the Institutions from where those candidates said to have passed the Teachers Training examination. The petitioner was one of the candidates, who have passed the teachers training examination from the said Institution.
(3.) BY issue of Annexure -5 dated 30th August, 1988, a report was sent by the Principal of the said Institutions, i.e. St. Mary's Women's Primary Teacher's Training College, Deoghar, to the District Superintendent of Education, Dumka after verification of the teachers intimating that out of 38 candidates, the certificate of two candidates namely Geetanjali Kumari, i.e. the petitioner and of one Pushpa Kumari were found to be fake and forged.;