AMAR SINGH RANAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE instant writ petition has been filed challenging the order of the Government dated 8.6.2000 and the consequential order passed by the Vikas Adhikari calling upon the petitioner to verify/prove the genuinenes of B.Ed, degree within fifteen days, failing which his services shall stand terminated.

(2.) ACCORDING to the petitioner, vacancies were advertised for the post of Teacher Grade III and in response thereto, he applied for and he was selected and given appointment vide order dated 22.5.1999. Petitioner has further alleged that vide Office Order dated 6.7.2000, he was asked and called upon to produce proof of genuineness of the degree within a period of fifteen days and if, the same' is not done, necessary action shall be taken against him. The above referred order has been issued in pursuance to the order dated 8.6.2000. The Government has issued order directing all those candidates/employees who has passed B.Ed, examination from out -side the State of Rajasthan to produce the proof of genuineness of their degree within fifteen days, failing which their services shall stand terminated. The State has filed counter -affidavit and placed on record copy of the notice given to the petitioner on 24.7.2000 calling upon him to produce documents mentioned therein. The above referred notice was replied by petitioner vide his reply dated 25.7.2000 that he was not in a position to produce all the documents but he would be able to produce the same at a later stage.

(3.) MR . M.R. Singhvi, learned Counsel for the respondents has contended that as a matter of fact, no candidate should be given appointment unless and until the degree produced by him was verified. This contention is unsustainable as in the present case, appointment had already been given by the State Government, therefore, now the State Government cannot take this step. However, looking to the nature of the cases and the number of degrees, in the interest of justice, it may be just and proper to direct respondents to review the appointment orders by way of verifying the genuineness of the degrees and in this regard the respondents shall be at liberty to give notice to the appointees to produce original degree and proof in support of its genuineness and if respondents are not satisfied with the proof produced by the petitioner, it will be open for them to investigate the matter further.