SADHU SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Vide order dated June 16, 1989 (Annexure P-2) the petitioner was offered appointment as Foreman Grade I, by the Chief Engineer, Panipat Thermal Plant, Haryana State Electricity Board, Panipat. However, when the petitioner reported for duty, he was not allowed to join as he was stated to be overage. He submitted a representation dated July 5, 1989. After consideration of the matter, vide order dated July 28, 1989 the offer made to the petitioner was cancelled. It has been inter alia mentioned that according to the matriculation examination certificate issued in the name of Sadhu Ram, the date of birth was recorded as June 30, 1944. Consequently, the petitioner was overage even after including his military service by 10 years, one month and 5 days. It was further pointed out that you applied for the post of Foreman I in the name of Shri Sadhu Singh Lambra but as for certificate of matriculation and ITI Certificate Electrician Trade produced by you, your name is Sadhu Ram s/o Karta Ram. In addition to above your name in the discharge certificate as per copy produced by you, your name has been mentioned Sadhu Singh s/o Karta Ram whereas you have submitted an affidavit dated 3.7.1989 mentioning your father's name as Kartar Singh. Aggrieved by this order, the petitioner submitted various representations. Having failed to get a favourable decision he has approached this Court through the present petition.

(2.) In the petition, an effort has been made to show that initially the petitioner's father was a clean shaven person and the petitioner used to be called as Sadhu Ram. Thereafter, the petitioner's father decided to adopt Sikhism and changed his name from Karta Ram to Kartar Singh. On his directions, the petitioner changed his name from Sadhu Ram to Sadhu Singh.

(3.) In the written statement filed on behalf of the respondents, it has been pointed out that the offer issued in favour of the petitioner was cancelled as the original matriculation certificate produced by him was in the name of Sadhu Ram. The petitioner had failed to produce any authentic proof of having changed his name from Sadhu Ram to Sadhu Singh Lambra son of Kartar Singh nor supplied the correct/amended certificate from the University or from I.T.I. Institution. In this situation, it appears that the respondents were not satisfied about the identity of the petitioner or authenticity of the certificate and thus cancelled the offer of appointment made to him.