HC RPF MANOJ KUMAR MEENA Vs. UOI

JUDGEMENT

(1.) THE petitioner being aggrieved by the dismissal order dated 18.07.2008 and appellate order dated 19.01.2009, has challenged the same by the instant writ petition. The petitioner applied for the post of constable in the Railway Protection Force vide application at page No. 138 of the writ petition and in column No.10 he filled up as under:-

(2.) IN addition to the aforesaid application he had filed declaration dated 03.10.1998 as under:-

(3.) SOMEHOW , the petitioner did not submit his Scheduled Tribe certificate. On checking his documents, the respondent came to know of the defect of the petitioner of not submitting his Scheduled Tribe certificate issued by the competent authority.