JAGAT SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the counter-affidavit filed on behalf of the respondents.

(2.) By the impugned order dated 28th August, 2007 the petitioner's candidature has been cancelled on the ground that the petitioner had mentioned the wrong date of birth in his certificate as a result whereof during verification his selection has been cancelled. This Court had called the respondents to file a counter- affidavit. A counter-affidavit has been filed by the Mr. Jay Narain Singh, Dy S.P., Agra who states that the matter was enquired into from the Board of High School, U.P. Examinations and the report which was received indicates that the date of birth of the petitioner was 15.7.1986 and not 15.7.1985.

(3.) Learned counsel for the petitioner contends that firstly, either way even if the date of birth is 15.7.1986 and not 15.7.1985, the petitioner is eligible as the eligibility criteria under the advertisement is that the candidates should be between 18 to 20 years of age as on 1 st of January, 2005.