STATE OF HARYANA AND OTHERS Vs. SATISH RATHI

JUDGEMENT

(1.) The question which falls for consideration in this intra-court appeal is whether the driving licence obtained by the respondent from Regional Transport Authority at Mathura is fake and bogus and if so, whether his selection as a Constable Driver HTV/LTV has rightly been cancelled?

(2.) The facts are like this. The Police Department, Haryana vide advertisement dated 20.07.2008 invited applications for filling up 500 posts of Constable Drivers. The requisite qualification as prescribed in the advertisement was that the candidate must have a valid driving licence to drive heavy/light vehicles which should be minimum two years old from the last date of submission of application form.

(3.) The respondent who is a permanent resident of district Sonepat (Haryana) also applied for the advertised posts and claimed eligibility on the basis of a driving licence bearing DL No. 27387/MTR/02 dated 21.09.2002 said to have been issued by the Licensing Authority, Motor Vehicle Department, Mathura (U.P.). It was claimed that the said driving licence was subsequently renewed by the Licensing Authority, Gurgaon (Haryana) vide endorsement dated 04.02.2011 and it was valid upto 002.2014.