ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the matter is disposed of by a short order which is as follows:

(2.) ADMITTEDLY , the petition has been filed impugning the decision of the respondents dated 10th August 2010 issued by the Staff Selection Commission (SSC) cancelling his candidature on the ground that the petitioner was overage.

(3.) HE further submits that although the petition deserves to be allowed to that extent, however, a separate investigation is under way with regard to the candidature of the petitioner on suspicion of impersonation because some prima facie discrepancy has been noticed in the signatures of the petitioner. Similar discrepancies were also noticed in the signatures of some other candidates. In that connection, the specimen signatures furnished by the petitioner along with his purported signatures on the Admit Card and the Application Form etc. have since been forwarded to the Government Examiner of Questioned Documents (GEQD), Shimla, whose opinion in the matter is awaited; and obviously, it would be open to the respondents to take such action as may be available to them in law in case opinion were to come against the petitioner.