TARUNA Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) THE present petition has been filed challenging the order dated 04.07.2009 whereby the petitioner has been informed that since the SC certificate submitted by her was found to be forged, her candidature for being appointed to the post of Constable/GD (female) in Central Industrial Security Force was rejected.

(2.) IN response to an advertisement inviting applications for being appointed as a Constable/GD (Female) under CISF, the petitioner applied under the quota 'reserved for members belonging to Schedule Castes '. The petitioner cleared the written test as also the physical test. She cleared the interview.

(3.) WHAT had happened in the interregnum was that as per procedure, in between the selection process and the medical examination, CISF authorities sent for verification to the Executive Magistrate, Vivek Vihar, the original certificate dated 28.9.1998 which was submitted by the petitioner, for the reason the same was purportedly issued by the Executive Magistrate, Vivek Vihar and a communication was received by CISF from the office of the Executive Magistrate, Vivek Vihar, that the certificate in question was not issued from the office of the Executive Magistrate, Vivek Vihar.