UMESH KUMAR RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) According to the petitioner, an advertisement was issued by Janpad Panchayat, Dindori for appointment of Gram Rojgar Sahayak. As per the eligibility criteria, the aspirant was required to have passed Computer Certificate from Universities Recognized by the State Government as well as UGC and the details of the Universities were also mentioned i.e. A.P. Singh University, Barkatullah University, Devi Ahilya Bai University, Dr. Harisingh Gour University, Jiwaji University, Rani Durgawati University and Vikram University and it was specifically mentioned that only the certificate issued by the aforesaid universities shall be accepted and the certificate issued by any other institution shall not be accepted. However, it was clarified that the application form will not be rejected but the aspirant will not be given Computer related marks.

(3.) It is submitted by the counsel for the petitioner that apart from the other aspirant, the petitioner as well as the respondent No. 6 applied for the post of Gram Rojgar Sahayak. The respondent No. 6 had annexed the certificate of Diploma in Computer Applications purportedly issued by the Global Open University, Nagaland. According to which, the said certificate was issued on 22/2/2010. It is further submitted that the said certificate appears to be forged because the mark- sheet of First Semester of the respondent No. 6 is at page 38, according to which, the examination of First Semester was held in December, 2009. It is submitted that when the examination of First Semester held in December, 2009, then it was not possible for the University to issue the certificate of Diploma in Computer Applications on 22nd of February, 2010 i.e. just two months after holding the examination of First Semester.