Abhinava Upadhya, J. - (1.) The Petitioner claims himself to have been selected as Constable in the selection held in the year 2006 and the chest number allotted to him was 22138. However, vide impugned order dated 18.8.2007 it has been indicated that his recruitment has been cancelled on account of the fact that he had submitted forged High School Certificate indicating his date of birth as 23.3.1985 instead of 23.3.1983.
(2.) Learned Counsel for the Petitioner submits that the case of the Petitioner is covered by a judgment of this Court dated 16.12.2008 passed in Civil Misc. Writ Petition No. 57291 of 2007 (Adesh Kumar v/s. State of U.P. and Ors.) by which bunch of writ petitions regarding the aforesaid recruitment have been allowed. Learned Counsel further submits that various Government Orders cancelling the recruitment by various Recruitment Boards and the consequential orders terminating the services of the candidates have been quashed by the aforesaid judgment and, therefore, the Petitioner must also be given the same benefit of the aforesaid judgment.
(3.) In my opinion, it would be appropriate for the Petitioner to file representation before the Senior Superintendent of Police, Ghaziabad who will verify whether the case of the Petitioner is covered by the aforesaid judgment dated 16.12.2008 passed in the aforesaid Civil Misc. Writ Petition No. 57291 of 2007 (Adesh Kumar v/s. State of U.P. and Ors.) and if yes, then he shall also be given the same benefit. The aforesaid representation of the Petitioner shall be decided by a reasoned order within a period of one month from the date of filing of such representation along with the certified copy of this order.;