PUNEET KUMAR MISHRA Vs. STATE OF U P
LAWS(ALL)-2013-2-321
HIGH COURT OF ALLAHABAD
Decided on February 21,2013

Puneet Kumar Mishra Appellant
VERSUS
STATE OF U P Respondents




JUDGEMENT

- (1.)We have heard Shri Shesh Kumar, learned counsel appearing for the petitioner. Learned Standing Counsel appears for respondent nos. 1 and 2. Shri Neeraj Tiwari has accepted notice on behalf of respondent no.3.
(2.)The petitioner was provisionally admitted in MBBS Course 23.7.2011 on the basis of results of Combined Pre-Medical Test examination. It is stated that he has secured 141 marks in the examination as a general category candidate. He was admitted to Lala Lajpat Rai Memorial Medical College, Meerut (in short the Medical College), and is likely to appear in the second professional course in the year 2013.
(3.)By the impugned order the Principal of the Medical College has cancelled the admission on the ground that the petitioner had produced the forged NCC certificate for seeking admission and on the basis of which he was given one additional mark without which he could not have admitted. The Medical College sent the certificate for verification, on which Shri Girish Dubey, Major, A.D.O. (Trg) for Off.A.D.G. N.C.C (UP) verified that the certificate No. UPS/C Cert/Army/2010/3042 was issued to Shri Brajendra Kumar son of Shri Hari Lal Kojari. The petitioner has produced a forged certificate, which was never issued in his name and also changed the category "BEE" to "CEE". The Medical College informed this fact to the Director General, Medical Education and Training, who has, by his order dated 29.11.2012 directed, that in accordance with clause-2 on point no.9 of the Government Order dated 17.2.2012, if the admission is obtained on false, incorrect facts or information, the admission may be cancelled.


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