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Judgment
The order under appeal is dated 20th August, 2013
passed in C.W.J.C. No. 4160 of 2013. The writ application came to
be filed by the petitioner, who is the appellant here, when the Deputy
General Manager of Indian Oil Corporation cancelled the
candidature of the appellant vide order dated 28.01.2013, which was
challenged in the writ application.
The appellant was one of the applicants against
advertisement dated 19.08.2011 for setting up of a retail petrol pump
outlet under Kishan Seva Kendra. Appellant was short listed and
placed at number one position, but when the actual verification of the
declarations made in the application was carried out in the field, two
facts was held out against him. One that the land, which was
shown and offered by the appellant, was not of the required size in
terms of the advertisement and that the certificate of graduation,
which was used by the appellant, which was a marks sheet
supposedly issued by the J.P. University, was found to be forged and
fabricated.
On these two grounds, the candidature of the appellant
was cancelled. The learned single Judge heard the arguments of the
parties and did not find anything irrational with regard to the
cancellation of the candidature of the appellant. The effort on the
part of the appellant to shake off the onus of using a forged
document did not succeed because those documents are self-attested
documents and are part and parcel of the application which was filed
by the appellant and use of such documents was beneficial to the
appellant because marks were required to be awarded for higher
qualification.
The order of the learned single Judge does not suffer
from any infirmity which is required to be rectified in appeal.
Appeal has no merit. It is dismissed.