AYNAL HAQUE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appeal appears to be founded on forged and fabricated documents that no respectable person of ordinary intelligence could have presented before a Court of law.

(2.) The appeal is directed against an order of March 26, 2021 by which the appellant's writ petition was dismissed upon it being held that the appellant had neither acquired any right nor had the appellant pursued the claim with any degree of diligence, particularly since the fifth and sixth respondents to the writ petition were selected ahead of the appellant to the two sanctioned posts of teachers in the year 2007, which appears to be a fairly admitted position as far as the appellant is concerned.

(3.) What is alarming in this matter is that an apparently false case has been presented in Court and it is the perception of the Court that it was known to the writ petitioner that the case was false and the same should have also been known to Advocates appearing for the writ petitioner both before the Court of the first instance and in the present appeal.