Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties. Petitioner's provisional selection on the post of Anganbari Sevika for Centre Ravidas, Pratappur. Block -Jainagar District -Koderma by order at Annexure -1 dated 29th November, 2004 issued by respondent No. 4, Child Development Project Officer, Jai Nagar, Koderma, has been terminated by the impugned order at Annexure -2 dated 22nd November, 2012, as the Educational Certificate submitted by her was found to be forged. The certificate of matriculation issued by Bihar School Examination Board, Patna for Annual Exam., 1989 from D.A.V. High School, Tasra, was verified and both the Headmaster of the School vide letter dated 10th January, 2012 (Annexure -C) as also the Deputy Secretary (Vigilance), Bihar School Examination Board vide Annexure -G dated 13th September, 2012 addressed to respondent No. 4 reported to be false and forged. An F.I.R. has also been instituted against the petitioner.
(2.) Learned counsel for the petitioner has sought to challenge the order on the grounds that no notice or show cause was issued prior to such cancellation as per the condition No. 1 incorporated in her provisional selection letter.
(3.) Perusal of the selection letter itself shows that it was temporary and subject to fulfillment of conditions including verification of all certificates produced. Clause -5 clearly indicates that in case on verification the certificates are found to be suffering from any irregularity, the selection would be cancelled. The selection therefore, was provisional in nature and in the wake of matriculation certificate of the petitioner being found to be forged on verification the selection itself was nullity in the eye of law. In such circumstance, the impugned order does not suffer from any legal or factual error warranting interference. Accordingly, the writ petition is dismissed.;