GIRJA SHANKAR GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for the following reliefs.

(2.) The facts necessary for decision of this case are that the petitioner was appointed as Superintendent (Adhikshak) in Super Speciality Hospital namely- Gajara Raje Medical College (GRMC), Gwalior- respondent no.3 (hereinafter referred as 'College') on 6/8/2019, (Annexure P/1). He has been working as such on the said post.

(3.) It appears that some complaint was received with regard to the petitioner securing appointment based upon false documents. For the purposes of decision of this case, it is sufficient to mention that initially a show-cause notice was issued to the petitioner on 31/7/2025 asking him to submit his explanation within 10 days in respect of aforesaid allegation regarding his appointment. The petitioner submitted his response. He made an application under the Right to Information Act, 2005, whereby he sought documents relating to his recruitment vide application dtd. 30/7/2025. As per the petitioner's submission, he made repeated applications to the Dean of the College as also to the Enquiry Officer asking for documents regarding his recruitment which are questioned in the show-cause notice. However, the documents are not yet supplied to him.