Allahabad High Court
Himani Singh vs State Of U.P. Through Secretary Up ... on 1 August, 2019
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 11803 of 2019 Petitioner :- Himani Singh Respondent :- State Of U.P. Through Secretary Up Cooperative Society Lucknow And 3 Others Counsel for Petitioner :- Rajiv Kumar Mishra,Anand Kumar Mishra Counsel for Respondent :- C.S.C.,Manoj Nigam Hon'ble Mrs. Sunita Agarwal,J.
Heard learned counsel for the parties.
The claim of the petitioner for grant of compassionate appointment has been rejected vide order dated 18.3.2019 by the Managing Director, U.P. Cooperative Village Development Bank Ltd., Lucknow namely the respondent no. 2.
The categorical findings recorded in the order impugned are that the petitioner had failed in the Intermediate examination in the year 2003. By making interpolation in her mark-sheet, she got admission in B.A. examination in the year 2004. From the years 2004 to 2006, the petitioner remained student of Dr. Bhimrao Ambedkar University, Agra. She, thereafter, appeared as a regular student in the Intermediate Examination-2006 and had passed B.A. and Intermediate examinations both in the year 2006 as a regular student, which is not possible.
It was, thus, rightly concluded that all the mark sheets and certificates allegedly issued for qualification of Intermediate and B.A. examination by the concerned Board and University, are forged documents.
No dispute could be raised by the learned counsel for the petitioner to the said facts recorded in the order impugned.
No infirmity is, thus, found. The writ petition is dismissed being devoid of merits.
Order Date :- 1.8.2019 Brijesh