VIKAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a MMBS graduate and after passing NEET exam, he has joined Indira Gandhi Institute of Child Health, Bengaluru, for post graduation. Such being the case, an unknown person by misusing the documents of the petitioner secured appointment on contract basis in Primary Health Center at Gadag and Primary Health Center at Chitradurga. The appointment of the said unknown person on contract basis was cancelled on the ground that the same was obtained by furnishing the forged documents and also FIR has been registered against the said unknown person for the offences punishable under Ss. 420 , 465 , 468 , 469 , 474 , 471 of IPC. The petitioner's apprehension is that the said unknown person by making use of the forged documents is likely to cause harm to the society and also damage the reputation of the petitioner and as such the police may be directed to take appropriate steps against the unknown person from indulging in illegal activities.

(2.) The learned High Court Government Pleader appearing for the State submits that the police will take appropriate steps ensuring that the said unknown person shall not carry out any illegal activities in the name of the petitioner.

(3.) Therefore it is expedient to dispose of the writ petition directing the respondents to take appropriate steps ensuring that the said unknown person shall not carryout any illegal activities in the name of the petitioner.