Patna High Court
Vivek Kumar vs The Union Of India & Ors on 11 January, 2018
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.26 of 2018
===========================================================
Vivek Kumar, S/o Sri Ravindra Kumar, At & P.O.- Chandpur Bhangha, P.S.-
Jankinagar, District- Purnea.
.... .... Petitioner/s
Versus
1. The Union of India through the Chief Postmaster General, Bihar Circle, Patna.
2. The Postmaster General, Northern Region, Muzaffarpur.
3. The Asstt. Director- III, O/o The Postmaster, Northern Region, Muzaffarpur.
4. The Superintendent of Post Offices, Saharsa Division, Saharsa.
5. The Asstt. Superintendent of Post Offices, Madhepura Sub Division, Madhepura.
.... .... Respondent/s
===========================================================
Appearance :
For the Petitioner/s : Mr. Hemant Kumar Karan, Adv.
For the Respondent/s : Mr. S.D Sanjay (Addl. S. G.)
Mr. Rajesh Kumar Verma, C.G.C.
===========================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI) Date: 11-01-2018 Heard learned counsel for the petitioner and learned Additional Solicitor General for the Union of India.
The core issue is that the so called certificate akin to matriculation obtained by this petitioner from the Board of Higher Secondary Education, New Delhi (a fake organization) can form the basis for begetting employment in the Postal Department. Since this is not an educational institution but a fraudulent organization selling fake certificates, therefore, if this fact is not disputed and the educational qualification of the present petitioner is not a matter of Patna High Court CWJC No.26 of 2018 dt.11-01-2018 2/2 argument then any employment obtained by him on the basis of the said certificate cannot beget him the benefit of continuance in service. The Court will advise the petitioner to acquire knowledge instead of buying knowledge from such institutions.
No interference is warranted with the order of the Tribunal. Writ is dismissed.
(Ajay Kumar Tripathi, J)
(Nilu Agrawal, J)
Rajesh/Devendra
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 15.01.2018
Transmission NA
Date