Allahabad High Court: The Single Judge Bench comprising of B. Amit Sthalekar, J., addressed a writ petition seeking the quashing of order in which the contractual services of the petitioner were terminated.
The petitioner was an instructor i.e. a Shiksha Mitra. She was paid an honorarium of Rs. 6000/- per month, according to an application that the petitioner had submitted she was an intermediate pass. It has been stated by the petitioner that she was appointed as a Shiksha Mitra and completed her training in the Primary School, Dhram Vikas Kshetra Arawn, district Firozabad. Further, it has been stated that few individuals had some grudges against her complained before the authorities about her certificates being forged and fabricated. The enquiry in this regard was held in which it was established that the certificate of Anaupcharik Shiksha Anudeshak was a forged and fabricated one, on that note the services of the petitioner were terminated by the District Magistrate.
The Hon’ble High Court, by focussing on the point whether the certificates of the petitioner were forged and fabricated or not and recording the facts of the case, where it has been stated by the Principal, Prathmik Vidyalaya that he does not even recognize the petitioner and the signatures on the alleged certificate issued are absolutely forged. Therefore, the said certificate clearly is a forged one and the impugned order does not contain any illegality or infirmity in it, which leaves the petition being dismissed. [Neeraj Kumari v. State of U.P; 2018 SCC OnLine All 549; dated 11-05-2018]
