PANKAJ KUMAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Combined Competitive Examination Board (hereinafter referred to as the 'Board').

(2.) The petitioner appeared at the written test conducted by the Board in the year 2008 for the three years diploma course in Polytechnic Engineering for the Session 2008-2009. He was successful and was called for counselling on 27.7.2008. A handwriting sample taken at the time of counselling, on comparison with that in the answer-sheet alongwith the photograph, led to doubts about his candidature. The handwriting samples were sent for an expert opinion to the Forensic Science Laboratory, C.I.D., Bihar (hereinafter referred to as "F.S.L."). Provisional admission was granted to him in the meantime. The report of the F.S.L., by the State Examiner of questioned documents, Police Laboratory, C.I.D. opined that they were not of the same person as follows:

(3.) A show cause notice was issued to the petitioner based on the F.S.L. report. The petitioner submitted his reply taking a defence of illness during the examination to explain the difference in the handwriting. His provisional admission has then been cancelled on 18.4.2011 for having obtained admission based on impersonation.