MANOJ CHARPOTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner was appointed as Lower Division Clerk (LDC) in pursuance of the selection process held by the respondent -Panchayati Raj Department vide the Advertisement dated 14.02.2013. The petitioner was appointed vide the order (Annex. 6) dated 01.07.2013 issued by the Development Officer, Panchayat Samiti -Banswara.

(2.) THE petitioner was served with a notice (Annex. 10) dated 02.12.2013 alleging therein that at the time of seeking appointment in the on -line application form submitted by the petitioner, the qualification shown by him was different from the documents produced before the respondents authority, namely, the Development Officer, Panchayat Samiti -Banswara. The petitioner gave his explanation and representation in pursuance of said show cause notice vide Annex. 11 dated 06.12.2013, in which he explained that the educational qualification of senior secondary obtained by him was from National Open School, New Delhi, which is recognized by the respondents, but inadvertently due the typing error, in the on -line application form submitted by him, instead of National Open School, New Delhi, 'Board of Secondary Education, Rajasthan, was mentioned inadvertently.

(3.) WHILE issuing notices to the respondents, a coordinate bench of this Court by an interim order dated 18.12.2013 stayed the effect and operation of the order dated 11.12.2013 terminating the services of the petitioner on the post of LDC and thus the petitioner is still continuing in the said services.