HARENDRA SINGH Vs. STATE OF UP

JUDGEMENT

(1.) The Petitioner, who was appointed as a Constable in the U.P. Police, has sought the quashing of the order dated 7th September, 2007, passed by the Commandant, 45th Bn. P.A.C., Aligarh by which his selection has been set aside on the ground that he had furnished a forged High School marksheet and, accordingly, his name has also been struck off from the rolls.

(2.) The impugned order mentions that while seeking appointment, the Petitioner had submitted the High School marksheet of the year 2000 with Roll No. 0838447 in which he was shown to have passed with second division and 15th December, 1984 as his date of birth. On verification of the said marksheet, the Deputy Secretary of Madhyamik Shiksha Parishad, Bareilly, which Board had conducted the High School Examination in his report dated 31st August, 2007 informed the Department that the date of birth of the Petitioner entered in the records of the Board is actually 15th December, 1986 and not 15th December, 1984 and that the Petitioner had also passed the Intermediate Examination in 2002 and the date of birth of the Petitioner was also recorded as 15th December, 1986 in the College records. The order further mentions that the Petitioner would only be 17 years and 16 days at the time of selection according to the actual date of birth, i.e., 15th December, 1986 and even if two years relaxation for O.B.C. candidates is provided to the Petitioner, then too he would not be between 18 years and 22 years at the time of selection which was the age requirement for this category. The order further mentions that only in order to secure employment, the Petitioner filed a forged High School marksheet to show that his date of birth is 15th December, 1984. The selection of the Petitioner has, therefore, been found to be void ab-initio and, accordingly, it has been cancelled and his name has been struck off from the rolls of the Police.

(3.) The sole contention advanced by Sri Sanjay Kumar, learned Counsel for the Petitioner is that the impugned order dated 7th September 2007 should be set aside for the reason that it was passed without giving any opportunity to the Petitioner and in support of his contention he has placed reliance upon the decision of this Court in Rajbeer Singh (Constable 618/946) v. State of U.P. and Ors.,2010 6 ADJ 161.