AJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In the present case, petitioner appeared for appointment on the post of Agniveer (GD) and according to procedure of recruitment, participated in Army Recruitment Rally under the Agniveer Scheme, held from 5/9/2022 to 23/9/2022. Petitioner cleared Physical Fitness Test (PFT) on 6/9/2022 and then the Medical Test on 16/9/2022. Thereafter, petitioner was permitted to appear in written examination and has also declared pass in the written Common Entrance Exam (CEE) on 13/11/2022 and finally came to be shortlisted in the merit list. However, at the stage of documents verification, candidature of the petitioner has been rejected by issuing a rejection certificate dtd. 30/12/2022 (Ann.10) issued by the Army Recruitment Officer, District Jhunjhunu, for the reason "Incorrect document produced ". Petitioner, by way of instant writ petition, has assailed the rejection certificate dtd. 30/12/2022 and since the petitioner has already come in merit, prayed to direct the recruitment agencyrespondents to grant appointment to the petitioner on the post of Agniveer (GD).

(2.) Heard learned counsels for both parties and perused the material placed on record.

(3.) As a matter of fact, the issue in this writ petition, is in respect of production of a copy of Scholar Register (SR) of petitioner of Class 3rd from Bharti Balmandir Upper Primary School, Pilod, Jhunjhunu, wherein date of birth of the petitioner dtd. 10/7/2001 has been altered/corrected as 10/7/2002. The respondent No.3-recruitment agency observed that such correction in date of birth in the Scholar Register of Class 3rd of the petitioner, was done without prior sanction to the concerned District Education Officer and in violation to directions issued by the Director, Secondary Education, Bikaner vide order dtd. 22/11/2021 (Ann.R/5). In addition, it was also observed that the petitioner got carried out such correction in the date of birth in the Scholar Register, on 20/12/2022, it means post dated to the date of his participation in the Army Recruitment Rally on 6/9/2022 and further the petitioner also produced false self declaration certificate of back dated of 14/7/2008 as well as prepared false affidavit of his father under his own signatures, in order to justify the correction in the date of birth in Scholar Register of Class 3rd from 10/7/2001 to 10/7/2002. Respondent No.3-recruitment agency further observed that the petitioner himself has accepted all such misdeeds on his part as also for preparing his selfdeclaration in back date and affidavit of his father fraudulently, in writing, vide a letter dtd. 20/12/2022 (Ann. R/11).