Rajasthan High Court - Jaipur
Ram Niwas vs State (Panchayati Raj Dep )Ors on 6 December, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.14298/2013 (Anita Kumari VS. State of Rajasthan & Ors.) AND S.B. CIVIL WRIT PETITION NO.14629/2013 (Ram Niwas VS. State of Rajasthan & Ors.) Date of Order : 06th December, 2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Sanjay Mehla, for the petitioner/s. BY THE COURT:
Pursuant to the direction of this Court, an enquiry was made by the Superintendent of Police, District Jhunjhunu. A report has been submitted to show that degrees given to the petitioners are by fraudulent means. The record of CMJ University of Meghalaya has already been seized as as per the information given by the police officials at Shilong, Meghalaya. When the degrees obtained by the petitioners are not genuine, rather fraudulent and even criminal case has been registered for an offence under Section 420, 461, 467 & 441 of IPC, the claim for appointment cannot be accepted. The writ petitions are accordingly dismissed so as the stay applications.
The Superintendent of Police, Jhunjhunu is directed to submit progress of investigation to this Court pursuant to registration of FIR. It may be every month, thus while dismissing the writ petition, it is ordered to be listed to find out progress of investigation. List this case again on 30th January, 2014.
(M.N. BHANDARI), J.
S/No.370-371 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.