SANJOY SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order of dismissal passed by the disciplinary authority as upheld by the appellate authority.

(2.) Brief facts are as under :

(3.) According to the statement of the imputation of misconduct, the petitioner had appeared in the recruitment rally held on 13th May, 2005 at Kumarghat for selection to the post of Riflemen in TSR. His name was initially entered at Sl. No.23 in unreserved category. After qualifying in physical test he appeared in the oral test, during which he claimed that he belonged to SC category and in support of which he had produced a Panchayat Family Registration Certificate from the concerned Block which was signed by the Panchayat Secretary. He also assured the Chairman of the Recruitment Board that he would produce the valid SC certificate before the competent authority soon if he is selected. His request was considered and he was offered appointment to the post of Riflemen(GD) on SC vacancy but the petitioner failed to produce the SC certificate. It is further alleged that the petitioner had produced some photocopy of the Family Registration Certificate claiming that his parents belonged to SC category, however, from the inquiry it was learnt by the department that though the name of the father of the petitioner was recorded as SC category in family registration of the Block Development Officer's records, no documents in support of such recording were found.