Devendra Kumar Arora, J. - (1.) HEARD Sri Suresh Chandra Verma, Learned Counsel for petitioner and the learned Standing Counsel appearing on behalf of respondents.
(2.) BY means of this writ petition, the petitioner has prayed for a writ in the nature of certiorari for quashing of the impugned order dated 04.1.2008 (Annexure No. 1), passed by Senior Superintendent of Police, Agra by which his selection as Constable has been cancelled on the ground that on inquiry his caste certificate was found forged as the same was reported not to be issued by the Tehsildar, Bhogaon, district Mainpuri. Submission of Learned Counsel for petitioner is that the petitioner belongs to Scheduled Caste i.e. 'Jatav' and in support of his claim he has also filed Caste Certificate (Annexure No. 2), issued by the Tehsildar, Bhogaon, district Mainpuri indicating his caste. But, by means of the impugned order petitioner's selection has been cancelled on the basis of the report of the Tehsildar, Bhogaon, district Mainpuri on the ground that the said caste certificate was forged and the same was not issued by the Tehsildar, Bhogaon, district Mainpuri. As per local inspection report of Revenue Inspector the caste of petitioner Dharmendra is 'Aheer' and not 'Jatav'. i.e. Scheduled Caste.
(3.) FURTHER submission of Learned Counsel for petitioner is that he has not been afforded any opportunity to explain the correct position. Moreover, impugned order is of stigmatic in nature.;