VILAS KASHINATH PARAB Vs. STATE OF GOA

JUDGEMENT

(1.) The challenge in this petition is to the order of dismissal dtd. 10/07/2014 issued by respondent No. 3 i.e. Goa College of Architecture, Government of Goa.

(2.) The petitioner was appointed as a Model Room Assistant vide order dtd. 20/07/1988 on probation for a period of two years. The petitioner's appointment was based on the selection made by a duly constituted selection committee which observed that the petitioner fulfilled all essential qualifications and that the documents produced were duly verified and confirmed, including the birth certificate mentioning the date of birth as 12/04/1958. Accordingly, the date of birth was entered in the service record as 12/04/1958. The petitioner's service was regularised in 1999.

(3.) One Mr. Nashiket Parab filed a private complaint against the petitioner in the Court of Judicial Magistrate First Class at Mapusa, alleging that the petitioner had falsely registered his date of birth as 12/04/1958 and that he was actually born on 12/04/1951. As per the Government Rules, a candidate applying for the Government post has to be below the age of 30 years to be eligible for applying for the post. The petitioner, when applied for the post was overage and thus forged the birth certificate.