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Judgment
Heard Mr Mufti Mehraj ud Din, learned counsel for the petitioner.
Petitioner belongs to a sub-cast (Bajran) of Gojjar and Bakerwal community and falls in the category of Schedule Tribe. He applied for appointment on the post of a Driver in the High Court and he is in the waiting list at sr.no.1 of the ST candidates. According to him, respondent No.7 does not belong to any sub-cast of the Gojjar and Bakerwal community and, therefore, the cast certificate of ST produced by him is a fake document.
The petitioner, therefore, prays that respondents 2 to 4 may not appoint him unless his certificate is got verified from the concerned authority and if his certificate is found fake, the petitioner be appointed in his place.
The notification of the High Court issued by the Registrar General on 26.07.2021 declares the names of the persons selected and recommended for appointment. It specifically states that the appointments are subject to the condition that if anything is found adverse against the appointee during the course of verification of his character, antecedents or the testimonials, appointment of such candidate shall be liable to be cancelled without any notice.
In view of the aforesaid condition imposed in issuing appointments to the selected candidates, it is apparent that all testimonials of appointees have to be verified and appointment is subject to verification of such testimonials.
In view of the aforesaid facts and circumstances, we do not deem it necessary to interfere in the matter at this stage and dispose of the writ petition with the direction to the High Court to specifically get the testimonials of respondent No.7 verified as expeditiously as possible and it is made clear that the appointment of respondent No.7 shall be subject to the above verification.
Writ petition is, accordingly, disposed of.