K LALBIAKMAWIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. C. Lalramzauva, learned Sr. Advocate, assisted by Mr. A.R. Malhotra, learned counsel for the petitioner as well as Mr. A. Lallawmzuala, learned Addl. A.G., Mizoram.

(2.) THIS writ petition is directed against the Annexure -13 and 15 communications made to the petitioner dated 10.8.2012 and 19.3.2013 respectively. By the first communication dated 10.8.2012, the petitioner was informed that the mark sheet and certificate, which the petitioner hadsubmitted to the authority were found to be fake and accordingly his appointment as Deputy Ranger would automatically stand cancelled with effect from 16.8.2012. By the second communication, the petitioner was informed that his request for continuation in service as Deputy Ranger could not be acceded to.

(3.) THE petitioner was appointed as Deputy Ranger on compassionate ground subject to the condition that within two years of appointment, he would obtain the requisite qualification i.e. P.U. (Sc.). Admittedly, the petitioner could not acquire the requisite qualification within the stipulated period. Although the petitioner is a Graduate in Arts, but for appointment as Deputy Ranger, the required qualification is P.U. (Sc.). This is precisely the reason as to why while appointing him, the same was made a condition precedent for continuance in service. He was asked to acquire P.U. (Sc.) qualification within two years of appointment. As admitted by the petitioner himself in paragraph 11 and 12 of the writ petition, although, he had tried to acquire the P.U. (Sc.) qualification, but could not do so within the stipulated period of time and consequently had produced fake mark sheet and certificate pertaining to the said qualification under threat of losing the job.