BAMBAM PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for the following reliefs:--

(2.) Learned counsel for the petitioner submitted that the petitioner received offer of appointment from the office of Collector, West Champaran and he reported for duty within the stipulated time, but the said letter of offer was taken back by the authority in the collectorate office and he was not allowed to join duty despite waiting for some days and he came home informing the authority concerned.

(3.) Learned counsel for the petitioner asserted that he subsequently learnt that an F.I.R. bearing no. 120 dated 5.4.2005 was registered at Bettiah Town Police Station for offences punishable under sections 420, 468, 469 and 471 of the Indian Penal Code on the basis of letter dated 4.4.2005 issued by the Deputy Collector (Establishment), West Champaran alleging that on verification of petitioner's documents it was found that there were deference between photographs affixed on the original application of the petitioner arid Identity Card issued by the B.D.O., Hasanpur (District-Samastipur) and his face differed and signature also differed from his photo and signature on the application form and hence it was claimed that the petitioner had made an attempt to get the government job on the basis of forged documents and identity.