ZAHID ANSARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Ram Chandra Srivastava, the learned counsel for petitioner and the learned Standing Counsel representing respondents-1 to 4.

(2.) Challenge in this writ petition is to the order dtd. 8/12/2021 passed by respondent-4, District Commandant Home Guards, Deoria, whereby services of the petitioner have been terminated.

(3.) Record shows that petitioner was initially appointed as a Home Guard in the year 1989. At the time of appointment, petitioner submitted his marks-sheet of Class-VIIIth Examination issued by Ashok Intermediate College, Barpar Deoria. He also appended a character certificate of himself wherein date of birth of petitioner was mentioned as 1/6/1966. Subsequently the certificates submitted by petitioner at the time of appointment were sent for verification by respondent-4, District Commandant Home Guards to the concerned institution. Upon verification, it was found that petitioners have submitted forged documents at the time of their appointment in the year 1989. Resultantly a show cause notice dtd. 30/10/2021 was issued to the petitioner to show on or before 15/11/2021. However, no reply was submitted by petitioner to the said show-cause notice. Ultimately, respondent-4, the District Commandant Home Guards, Deoria passed an order dtd. 8/12/2021 whereby services of petitioner have been terminated.