CENTRAL COALFIELDS LIMITED Vs. VIJAY KUMAR

JUDGEMENT

(1.) The instant intra-court appeal, preferred under Clause-10 of Letters Patent, is directed against the order/judgment dtd. 14/9/2017 passed by the learned Single Judge of this Court in W.P.(S) No.1078 of 2017, whereby and whereunder the writ petition was allowed and impugned orders as contained in communication dtd. 14/9/2015 and 8/12/2016 were quashed and set aside with direction upon the respondents-Project Officer, Urimari Project, Barka Sayal Area, Central Coalfields Limited to call upon the petitioner to produce necessary documents, if any, required for his appointment on a suitable post.

(2.) The brief facts, as per the pleadings made in the writ petition, read as under:

(3.) Mr. Amit Kumar Das, learned counsel for the appellant-CCL has assailed the impugned order on the ground that the learned Single Judge has failed to appreciate the fact that once the certificate issued by the Hindi Sahitya Sammelan, Allahabad has been held to be inadmissible in view of judgment passed by Hon'ble Apex Court in the case of Rajasthan Pradesh Vaidya Samiti, Sardarshahar and Anr. Vs. Union of India and Ors [(2010) 12 SCC 609], the said certificate for any other purposes also cannot be taken into consideration otherwise there will be chance of commission of forgery by getting the certificate for other purposes i.e., for the purpose of acceptance of date of birth but this aspect of the matter since has not been considered in the order impugned, it requires interference by this Court.