On 12.11.2013, when the matter was called out, the counsel for the petitioner was absent. Today also when the matter is called out, the counsel for the petitioner is absent.
2. The petitioner has approached this Court seeking quashing of order dated 18.09.2009
3. The brief facts of the case are that, the petitioner was appointed as Aanganbari Sevika by order dated 28.09.2007 The petitioner belongs to scheduled caste. By memo dated 26.02.2008, a show-cause notice was issued to the petitioner directing the petitioner to handover the charges to another Sevika as the certificate submitted by her was found forged.
4. The petitioner approached this Court in W.P (S) No. 2785 of 2009 which was disposed of observing as under:
“If the petitioner's contention is correct that upon verification, the complaint against her educational certificate in question has been found to be false, the petitioner is entitled to restoration of status-quo ante. Respondent no. 7 is, therefore, directed to look into the matter and to take appropriate reasoned decision with regard to the restoration of the position of the petitioner or otherwise, within two weeks from the date on which a certified copy of this order is presented before him.”
5. Pursuant to order passed by this Court, the certificate submitted by the petitioner was got verified and the Bihar Sanskrit Education Board, Patna by its letter dated 15.09.2009 intimated the authorities that the said certificate was forged.
6. In view of the aforesaid vide order dated 18.09.2009 the representation of the petitioner was rejected. I find no illegality in the matter and accordingly the writ petition is dismissed.