KALIAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(2.) The arguments of the learned counsel for the petitioner is that the petitioner was appointed as a driver after trial by the competent authority of the State Roadways. He further submits that his arrest is not required for the purpose of investigation and that his service has already been terminated on the ground of submitting false certificate.

(3.) Contrary to this, the learned public prosecutor submits that the original certificate has to be recovered from the petitioner as only a photo-copy was submitted by him in the department at the time of seeking employment.