PRAMOD KUMAR Vs. STATE OF U P
LAWS(ALL)-2012-1-265
HIGH COURT OF ALLAHABAD
Decided on January 19,2012

PRAMOD KUMAR Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) THE petitioner, through this writ petition has prayed for issuing a writ of certiorari quashing the order dated 25.09.2007 passed by Superintendent of Police Baghpat by which he has cancelled the selection of the petitioner as recruit constable.
(2.) FROM the perusal of the impugned order, it transpires that the selection has been cancelled on the ground that the petitioner has shown his date of birth while entering into the service as 05.07.1986, which later on, after verification from the college was found as 02.08.1977 and therefore, in view of the declaration made to the effect that if during the verification any false declaration is found, the service shall be terminated without any notice. The aforesaid order has been challenged on the ground that before passing the said order, no opportunity of hearing was given to the petitioner and had the opportunity was given, the petitioner would have been able to explain the situation. The petitioner is still pressing that his real date of birth is 05.07.1986 and not 02.08.1977.
(3.) A counter affidavit has been filed in which it is stated that the petitioner namely Pramod Kumar S/o Sri Amar Singh has passed High School some where in between 1990-1992 from Sri Kisan Vidyapeeth Inter College Dalipur, Auraiya and passed Intermediate examination in the year 1998 from Rastriya Inter College Udarkot and again in the year 2005 has passed the High School examination after reducing the date of birth from Sant M.S.Madhyamik Vidyalaya, Phool Sahai Nagar (Barauni Kalan) District Auraiya which fact has been revealed during the verification.;


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