SUSHIL SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner-Sushil Singh has approached this Court seeking quashing of Jublee Singh-respondent No.7's selection as Rehbar-e-Taleem in Government Middle School, Garh of Tehsil Akhnoor on the ground that the B.Sc Degree on the basis whereof he was selected was fake, And being next in merit, it was he who was entitled to selection as Rehbar-e-Taleem in place of Jublee Singh.

(2.) He places reliance on Registrar Bundelkhand University, Jhansi's communication of June 15,2009 addressed to the Zonal Education Officer, Block Akhnoor, which indicates Jubilee Singh's Degree fake.

(3.) In his Response to the Writ Petition, Jublee Singh says that the petitioner's allegation against him of having secured selection on the basis of a fake Degree, was false, frivolous and baseless and his selection did not suffer from any illegality. He relies on Deputy Registrar Bundelkhand University's communication of March 29, 2010 to the Zonal Education Officer, Block Akhnoor wherein he is indica ted to have appeared in the Bachelor of Science examination from Bipin Bihari Degree College, Jhansi (UP) and declared passed in the First Division by the University.