STATE OF U P Vs. RAJVIR SINGH

JUDGEMENT

(1.) This intra court appeal arises out of the order of the learned single Judge dated 1.4.2010 passed in Civil Misc. Writ Petition No. 25129 of 2008.

(2.) We have heard Sri M. S. Pipersenia, learned Standing Counsel appearing on behalf of the appellants.

(3.) Facts are that the petitioner-respondent, herein, was selected and recruited as Constable in Uttar Pradesh Police Force on 1.1.1989. At the time of recruitment, he submitted his High School Certificate and mark-sheet wherein his date of birth was recorded as 15.11.1969. A complaint was made some time in 2008 that the actual date of birth of the petitioner-respondent is 15.11.1965 and thus on the date of recruitment, he was aged 24 years and was over-age. A preliminary enquiry was instituted and the Circle Officer, (Lines), Aligarh was appointed to conduct the same. He submitted a report that the petitioner misrepresented his date of birth at the time of recruitment and obtained the appointment on the basis of forged date of birth. On the basis of the said report, Senior Superintendent of Police, Aligarh passed an order dismissing the petitioner from service.