Allahabad High Court
Vishambhar Singh vs State Of U.P. And Ors. on 17 February, 2004
Equivalent citations: (2004)2UPLBEC1213
Author: Rakesh Tiwari
Bench: Rakesh Tiwari
JUDGMENT Rakesh Tiwari, J.
1. The petitioner was appointed on the post of Collection Amin on 29.1.1965 in Tahsil Sadar, District Varanasi. The petitioner passed his Junior High School in year 1985. In the School Leaving Certificate his date of birth is noted as 6.6.1946 which was also mentioned in the Service Book of the petitioner. On 6.1.2004 respondent No. 2 removed the petitioner from service with the allegations that the petitioner has tampered the Service Book and fabricated his date of birth 6.6.1946 instead of 6.7.1943. On 5.1.2004 respondent No. 2 passed an order directing the respondent No. 4 for lodging F.I.R. against the petitioner and to recover the amount of salary paid to the petitioner.
2. From the perusal of Annexure-3 it appears that the petitioner has made interpolation in the Service Book and taken benefits of 2 years service. He is said to have also embezzled huge amount of money recovered from the creditors by loan. By the aforesaid order dated 5.1.2004 the District Judge has directed for lodging of an FIR and for taking disciplinary action against the petitioner. Annexure-3 is as under :
^^Ñi;k Jh fo'kEHkj flag] laxzzg vehu] rglhy lnj] okjk.klh ds fo:) izsf"kr viuh xksiuh; vk[;k fnukad 24-12-2003 dk lnHkZ xzg.k djsaa ftlds }kjk vkius voxr djk;k gS fd Jh fo'kEHkj falag] laxzg vehu }kjk viuh lsok iqfLrdk esa ewV jpuk djds vafdr tUe frfFk 5 tqykbZ] 1943 ds LFkku ij 6 twu] 1946 bad fjewoj ls feVk dj cuk fn;k x;k gS A bl lEcU/k esa vij ftykf/kdkjh] fo-
,oa jk-] okjk.klh ls vk[;k izkIr dh xbZ A vij ftykf/kdkjh fo- ,oa jk-] okjk.klh us viuh vk[;k fnukad 2&1&2004 esa mDr rF;ksa dh iqf"V dh gS A pwWfd Jh fo'kEHkj flag us iqfLrdk esa Ny diV iw.kZ dwV jpuk djds tUe frfFk ifjofrZr dj 2 o"kZ ls vf/kd vof/k dk osru ,oa in dk YkkHk fy;k gS rFkk Hkkjh /kujkf'k cdk,nkjksa ls ysdj ml /kujkf'k dk xcu fd;k gS ,slh fLFkfr esa fo- flg ds fo:) fuEufyf[kr dk;Zokgh izkjEHk dh tk;&& 1- Jh fo'kEHkj flag] laxzg vehu dks lsok ls rRdky izHkko ls lsok fuo`Rr fd, tkus lEcU/kh vkns'k i`Fkd~ ls ikfjr fd;k tk jgk gS A 2- Jh flag dks in ls gVk;s tkus dh frfFk rd muds }kjk 1 tqqykbZ] 2001 ls gVk, tkus dh frfFk rd A fn, x;s osru vkfn dh olwyh fo- flag ds ns;ksa ls dh tk; A 3- Jh flag }kjk cdk,nkjksa }kjk nh xbZ /kujkf'k dk xcu fd;k tkuk izrhr ds lEcU/k esa lqLi"V vk[;k miyC/k djk;sa A 4- Jh flag laxzg vehu ls jlhn cqd ,oa vU; vfHkys[k rRdky viuh vfHkj{kk esa ys ysa A 5- lsok iqfLrdk esa Ny diV iw.kZ dwV jpuk djus ds lEcU/k esa Jh fo'kEHkj flag] laxzg vehu ds fo:) LFkkuh; Fkkus esa lwpuk fjiksVZ vafdr djkbZ tk; A g- vLi"V] fgeka'kq dqekj] ftykf/kdkjh] okjk.klh A**
3. A criminal case of forgery and embezzlement has been filed and petitioner has been removed from service for forging his date of birth. This is a serious matter. It is not a fit case for interference under Article 226 of the Constitution of India. The Petition is dismissed. No order as to costs.