SUNITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondent-State.

(2.) Pursuant to an Advertisement issued inviting applications for contractual appointment as Auxiliary Nurse Midwifery (for brevity, ANM), petitioners have made their applications. Petitioners were given contractual appointment. During verification of the registration certificates submitted by the petitioners, it came to surface that the certificates were forged and fabricated. On the basis of the said finding, total 68 registration certificates of ANMs including the petitioners were found to be forged and fabricated. Petitioners had obtained contractual engagement on the basis of such forged registration certificates.

(3.) Writ petition has been filed raising a grievance that the certificates have been accepted with open eyes. The cancellation of petitioners' contractual appointment on the basis of finding that the certificates are fake is not sustainable as the same has been done without giving any opportunity of hearing to the petitioners.