AMRESHWAR Pratap Sahi, J. - (1.) The appellant has come up against the judgment of the learned Single Judge dated 21.07.2010 dismissing the writ petition filed by the appellant in relation to her claim for continuance as an Assistant Teacher in a Primary School having obtained training of B.T.C. Course as a Scheduled Tribe candidate.
(2.) THE facts as unfolded in the records demonstrates that the appellant applied for obtaining training in B.T.C. Course 2007 on the strength of a caste certificate to support her candidature under the Scheduled Tribe category. The said certificate is dated 17th September, 2007. The petitioner obtained admission and succeeded in the examinations, whereafter she was offered appointment as an Assistant Teacher by the Basic Education Officer. Some complaints were received with regard to her caste certificate, whereupon a verification was made by the Principal, DIET from where the appellant had obtained her training in the B.T.C. Course 2007, passed an order on 08.10.2009 cancelling the candidature of the appellant on the ground that she had obtained admission on the basis of a forged caste certificate. As a consequence thereof, the Basic Education Officer passed an order dated 21st October, 2009 cancelling the appointment of the petitioner as an Assistant Teacher.
(3.) ASSAILING the said orders, the petitioner approached this Court and the learned Single Judge after perusing the records came to the conclusion that the petitioner had obtained training and employment on the basis of a forged caste certificate, which is not in dispute and, therefore, the writ petition was being dismissed.;