NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 26/12/2024 (Annexure P-4) whereby respondent has cancelled his provisional appointment as Constable.

(2.) The petitioner, pursuant to Advertisement No.4/2020, applied for the post of Constable. He was issued provisional appointment letter on 13/8/2023. He submitted his mark sheet of graduation. Himalayan University confirmed his 3rd year mark sheet, however, Directorate of Higher Education, Sikkim vide communication dtd. 30/11/2024 clarified that BA 1st and 2nd year mark sheet submitted by petitioner is fake. On account of aforesaid report, the respondent cancelled petitioner's appointment letter.

(3.) Learned counsel for the petitioner submits that respondent has year & 2nd year mark sheets are not valid. The mark sheets of 1st and 2nd year were issued by EIILM University, Sikkim i.e. respondent No.4. The respondent has not conducted inquiry from said University and declared mark sheets invalid. The impugned order has been passed without granting opportunity of hearing to the petitioner. On the basis of one-sided inquiry, impugned order could not be passed.