OMKAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 29.8.2007 passed by the Senior Superintendent of Police Ghaziabad by which his selection on the post of Constable in Civil Police has been cancelled and his name has been strucked of from the police roll on the ground that the petitioner has got his selection on the basis of forged High School certificate.

(2.) Sri Vijay Gautam, learned counsel for the petitioner submits that before passing the impugned order, no opportunity of hearing was given to the petitioner, therefore, the impugned order is unsustainable and deserves to be quashed, Sri Gautam has further submitted that the High School certificate issued by Gurukul Vishvavidyalaya Brindavan, Mathura bearing Roll No. 9766 is genuine one and if the opportunity was offered to the petitioner before passing the impugned order the same could be brought in the notice of concerned respondents and the result would have been different. Whereas in the submissions of learned standing counsel, the opportunity of hearing was not required as the petitioner has obtained his selection on the basis of forged High School Certificate alleged to have been issued by Gurukul Vishvavidyalaya Brindavan, Mathura which later, on verification was found to be forged.

(3.) I have heard learned counsel for the petitioner and learned standing counsel and perused the record.