MUNICIPAL COUNCIL Vs. PRADEEP KUMAR SAKET

JUDGEMENT

(1.) Appellant impugns order dtd. 13/3/2024, whereby the petition filed by respondent No.1 impugning the appointment given to respondent No.5 was allowed and a direction was issued to the appellant to grant appointment to more meritorious candidates after removing the name of respondent No.5, whose mark sheet was found to be forged.

(2.) Learned counsel for the appellant submits that a direction to appoint the candidate from the same selection process could not have been issued for the reason that the competent authority opined that none of the other candidates fulfill the requisite qualification and as such the selection process was cancelled.

(3.) Learned counsel appearing for respondent No.1 contends that respondent No.1 does fulfill the requisite qualification and a general observation that none of the candidates in the process satisfies the eligibility conditions, could not have been issued and process should have been completed.