BANS BAHADUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shiv Prakash Shukla learned counsel for petitioner and the learned State Counsel appearing on behalf of opposite parties.

(2.) Petitioner has challenged order dated 9th December, 2008 whereby he was removed from service on the post of Head Constable in police department on the ground that appointment had been obtained by him on the basis of a forged caste certificate.

(3.) As per averments made in the petition, petitioner was selected on the post of Constable on 16th August, 1997 on the basis of caste certificate dated 26th June 1994 indicating him to be a person belonging to scheduled tribes granting benefit of exemption from minimum height required for entering into service.