NARENDRA PRATAP SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) On a pointed query being made by the Court as to whether the Petitioners are in a position to disclose as to in which Halkas he had worked as untrained Lekhpal for a period of 100 days which could entitle them for admission in the Lekhpal Training Institute, counsel for the Petitioners refused to answer the query and stated that the Petitioners had submitted their application form which was verified by the Respondents and therefore it is to be presumed that the Petitioners were eligible for admission of Lekhpal training on the relevant date.

(2.) This petition is directed against an order dated 13.09.2000. Under the order impugned the Prabhari Adhikari Bhoolekh on behalf of the District Magistrate, Varanasi has required the Petitioners to submit such documents as they may be advised for establishing that they had worked as untrained Lekhpal for the required period which could entitle them for admission to the Lekhpal Training Institute and on being successful in the said training to be appointed as Lekhpal.

(3.) The order specifically records that unless such information is disclosed by the Petitioners, they cannot be appointed as Lekhpal although their result of Lekhpal Training Institute has been declared.