Delhi High Court
Chape Prajwal Laxmanrao vs Union Of India & Ors. on 9 August, 2023
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 09.08.2023
+ W.P.(C) 9452/2023 & CM APPL. 36067/2023
CHAPE PRAJWAL LAXMANRAO ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Advocates who appeared in this case:
For the Appellant: Mr. R.K. Ojha, Advocates.
For the Respondents: Ms. Uma Prasuna Bachu, Senior Panel Counsel with Mr.
Ratan Negi from Coast Guard.
Mr. Hilal Haider, GP.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondents to allow petitioner to
clear Stage II Examination Navik (GD) 01/2023.
2. Respondents had issued an advertisement for the recruitment, inter-
alia, to the post of Navik (GD). Petitioner had applied for the said post and
appeared in the examination and cleared the stage-I examination. When
petitioner was called for Stage II of the examination i.e., document
verification, the candidature of the petitioner was rejected on the ground
that he had furnished false information and that the information furnished
Signature Not Verified
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Signing Date:11.08.2023
14:18:57
in the application form did not match the documents.
3. Learned counsel for the petitioner submits that petitioner has
been failed in document verification on the ground that the certificate
number mentioned in his class X certificate is wrong.
4. Learned counsel submits that the purpose of document
verification is to ensure that forged and fabricated documents are not
utilized for the purposes of enlisting. He submits that at time of filing
of application form, on account of an error the certificate number of
class XII mark sheet has been entered in class X mark sheet.
5. He submits that petitioner has been issued two mark sheets each
of both class X and class XII, one immediately after the result was
declared and second after all the documentation was issued to the
petitioner and in a confusion, petitioner entered the certificate number
of class XII mark sheet for class X.
6. Petitioner produced the original mark sheets of class X and
Class XII for perusal of the Court on 18.07.2023. Copies of the
original produced in Court were furnished to learned counsel for
respondent for the purposes of verification.
7. The documents have been verified and found to be correct.
8. We may note that in the application the petitioner had filled up
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Signing Date:11.08.2023
14:18:57
the class X certificate number as 040966 and the class XII certificate
number as 040765. The number 040966, filled up as the number of
class X marksheet is in fact the number of class XII marksheet.
9. It is stated by the petitioner that the online application form was
filled up in a cyber café and inadvertently the mistake happened.
10. Petitioner is otherwise a meritorious candidate and the detailed
marks obtained in class X as well as obtained in class XII were filled
up in the application form which tallies with the original marksheet of
class X and class XII, respectively.
11. We are of the view that on account of an inadvertent error,
petitioner should not suffer, when petitioner is otherwise meritorious.
Further, in view of the fact that the original documents produced by
the petitioner have also been verified and the marks obtained in class
X and class XII tally with the marks filled up by the petitioner in his
application form and the only error is with regard to entering an
incorrect number for the class X marksheet. The error has also been
explained by the petitioner and the number tallies with the second
class XII marksheet issued to the petitioner by the Board.
12. In view of the above, we are of the view that the rejection of the
petitioner from further participation in the selection process is not
sustainable. Accordingly, the same is set aside. Respondents shall
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Digitally Signed
Signing Date:11.08.2023
14:18:57
permit the petitioner to participate in the Stage III process and
onwards for 02/2023 batch. For completion of record, it may be
noticed that the annual recruitment process is done in two batches i.e.
01 of that year and 02 batch of the year. The process for 01 batch is
already complete and training is already underway. As such, petitioner
is permitted to participate in Stage III onwards of 02 batch of the year,
2023.
13. Petition is accordingly allowed in the above terms.
Respondents shall duly inform the petitioner the date and time, when
he has to report for his medical and further process.
14. Order dasti under signature of the Court Master.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
AUGUST 9, 2023/NA
Signature Not Verified
Digitally Signed
Signing Date:11.08.2023
14:18:57
