RAM VEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner applied for consideration of his claim for being appointed on the post of Shiksha Mitra and alongwith with the said application form petitioner has appended certificate issued by the Headmaster of Primary School Aunchha First Ghiror, District Mainpuri. Petitioner was selected and thereafter complaint was made in respect of certificate which has been appended by the petitioner at the point of time when he has moved an application for getting appointment on the post of Shiksha Mitra, same was forged and based on the same on 16.10.2006 selection of petitioner on the post of Shiksha Mitra was cancelled. Petitioner filed Civil Misc. Writ Petition No. 371 of 2007 before this Court and this Court gave liberty to petitioner to approach District Magistrate, concerned and thereafter District Magistrate, was directed to call for record and pass appropriate order strictly in accordance with law. Petitioner submits that thereafter he represented the matter and thereafter Specialist District Basic Education Officer Manpuri asked the petitioner to appear with all documents. Petitioner has contended that Pradhan of the village certified that fact the he has functioned as Anudeshka (***********) .

(2.) Thereafter District Magistrate has passed order dated 24.02.2007. At this juncture present writ petition has been filed.

(3.) Sri S.K. Vidhrathi, learned counsel for the petitioner contended with vehemence that in the present case competent authority to certify that petitioner has functioned as Anudeshka (***********) was the Pradhan of the village and he has certified this fact, in this background it has been contended that merely on the contention of the Headmaster his candidature cannot be cancelled, as such order which has been passed by the District Magistrate, is clearly vitiated in law and writ petition deserves to be allowed.