ASHOK JAYANT Vs. STATE OF M P

JUDGEMENT

(1.) BY this petition, petitioner has called in question the order (Annexure P-1), dated 14-9-2000 passed by the State Government by which the claim of respondent No. 4 for reconsideration of the orders of punishment issued against him and the consequential orders rejecting his appeal have been reviewed by the State Government and the respondent No. 4 has been taken back in service.

(2.) THE petitioner claiming himself to be a Member of the District Level Vigilance and Monitoring Committee, Gwalior has filed the present petition challenging the aforesaid order inter alia on the ground that the respondent No. 4 while seeking appointment in the service of the State had produced fake and false certificate dated 19-12-1991 by which it was indicated that he is a person belonging to the reserved community and because of the atrocity suffered by him, he is entitled to be granted benefit of appointment in Government service. It is the case of the petitioner that on compassionate grounds appointment was granted to the respondent No. 4 to the post of Assistant Teacher/superintendent in the Adim Jati Harijan Kalyan Vibhag.

(3.) THE petitioner contends that the said respondent No. 4 had not suffered atrocities and he has obtained the appointment by producing the false and fake certificate, therefore, complaints were made against him. It is contended that the respondent No. 4 was not entitled to compassionate appointment on the basis of the certificates allegedly submitted by him in view of the circular of the State Government as contained in Annexure P-4, dated 24-7-1980.