As per case facts, the Petitioner was appointed on compassionate grounds after his father's death. He submitted an SSLC mark sheet, which was later found to be fabricated by the ... Directorate of Government Examination (fourth respondent). Disciplinary proceedings were initiated, and the petitioner was removed from service. The petitioner challenged this removal, asserting the mark sheet's genuineness and questioning the competency of the disciplinary authority. The question arose whether the SSLC mark sheet presented by the petitioner was genuine, and if the subsequent disciplinary action and removal from service for producing a fraudulent document were legally justified. Finally, the High Court found that the competent authority had confirmed the SSLC certificate was fabricated and not issued to the petitioner. Consequently, securing employment with a forged document constituted misconduct, and the disciplinary proceedings, leading to the petitioner's removal from service, were deemed valid and were not interfered with. The Writ Petition was dismissed with costs.