AJAY KUMAR Vs. GAS AUTHORITY OF INDIA
LAWS(DLH)-2013-3-122
HIGH COURT OF DELHI
Decided on March 15,2013

AJAY KUMAR Appellant
VERSUS
GAS AUTHORITY OF INDIA Respondents




JUDGEMENT

- (1.)Vide the instant petition, the petitioner is seeking quashing of the order dated 24.09.2011 passed by the respondent No.1/Disciplinary Authority, whereby the penalty of dismissal from service was imposed upon the petitioner. Also seeking quashing of the order dated 13.01.2012, whereby the appeal of the petitioner was dismissed by the Appellate Authority. The petitioner is seeking relief in the instant petition to reinstate him in service with all back wages.
(2.)Case of the petitioner is that on 13.07.2006, the petitioner initially had applied for registration slip in respect of the examination for the post of Executive Trainee. The said registration slip was downloaded from the official website of the respondent No.1. After affixing the photograph duly attested by a Gazetted Officer, the same was sent to the respondent No.1. On the basis of the admit card, the petitioner appeared in the written examination held on 03.09.2006, and the petitioner qualified the same.
(3.)Thereafter, on the basis of certain complaint received from an untraceable person, namely, Umesh Kumar regarding impersonation on the part of the petitioner. On receipt of said complaint, the respondent No.1/Gas Authority of India Limited (GAIL) obtained the sample handwriting of the petitioner on 09.02.2009 and sent to the Government Examiner, of questioned documents, along with certain other documents.


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