JYOTI SHWAROOP TRIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition has been filed for quashing the order dated 22.12.2008 by which appointment of the petitioner had been cancelled on the ground that during completion of the formalities, certain serious discrepancies were observed in the papers submitted by him.

(3.) Brief facts of the case are that petitioner being a student of M. Sc. (Agriculture) of Baba Sahab Bhim Rao Ambedkar University, Faizabad had appeared in Campus Selection for the post of Village/Rural Development Officer in the Union Bank of India. He had filled up the necessary form allegedly with the help of his friend as his hand was put in a plaster due to an accident.