Devendra Pratap Singh, J. - (1.) Heard learned counsel for the petitioner and the learned Standing counsel and with their consent, this petition is being finally disposed off at the admission stage.
(2.) This petition is directed against an order dated 4/1/2008 by which the selection and recruitment of the petitioner as Constable in the Civil Police has been cancelled.
(3.) In pursuance of an advertisement dated 1/9/2006 the petitioner applied for selection for recruitment as a Constable. After heaving cleared the three stage examination, he was selected and recruited as a Constable on 6.9.2006. He completed his J.T.C. And R.T.C. Course and while undergoing training in the 15 Battalion P.A.C., Agra, he was served with the impugned order cancelling his recruitment. It appears that in pursuance of an order of the Director General of Police dated 29.6.2007, the certificates submitted by the recruitments were reverified and the Tehsildar Bhongoan vide his report dated 29.9.2007 informed the authorities that the caste certificate of the petitioner on the basis of which he was selected, was hot issued from his office and therefore, the present impugned order has been passed.;