MAN SINGH Vs. DR. Y.S. PARMAR UNIVERSITY

JUDGEMENT

(1.) BY means of this petition, the Petitioner has prayed that the Respondent University be directed to grant him employment under the kith and kin policy.

(2.) THE undisputed facts of the case are that the wife of the Petitioner was working with the Respondent University. She expired and thereafter the Petitioner applied for compassionate appointment.

(3.) THE case of the University also is that the Petitioner has managed a false birth certificate only on the basis of the affidavits filed by him. The Gram Panchayat Oachghat has clarified that it has no record with regard to the birth of Man Singh at village Nandal and the birth certificate has been issued only on the basis of the affidavits filed by the Petitioner. There are two affidavits filed by Man Singh. In the first affidavit he states that his date of birth is 1st July, 1957 and in the second affidavit he states that he is residing at village Nandal for the last 20 years. These affidavits were filed on 7th August, 2000 and in the affidavits the age of the Petitioner is shown to be 43 years. Therefore, at best these affidavits show that the Petitioner has been residing at village Nandal since 1980, when he was 23 years old. There is no affidavit that the Petitioner was born at Nandal. As such the Petitioner has failed to place on record any evidence to show that he was born in India.