SHASHI SHEKHAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was a probationer and was appointed on the post of constable. He came in through the quota fixed for Home Guard as he claimed himself to be a trained home guard and produced certain certificates in support thereof. While the petitioner was still undergoing training verification of his certificate was made and it was found that he had produced a forged certificate because training was obtained by yet another home guard having number 2909 but the document and the certificate of the said home guard was utilized by the petitioner in obtaining appointment. When this fact came to the notice of the respondents, they took action against him by holding an enquiry.

(3.) Submission of learned counsel is that no prosecution witness was examined. The enquiry was not conducted properly and he was not given opportunity to defend himself.