LAWS(MEGH)-2025-12-19

BNC/534 DHONONJOY HAJONG Vs. STATE OF MEGHALAYA

Decided On December 01, 2025
Bnc/534 Dhononjoy Hajong Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) This appeal arises out of a judgment and order passed on 22/10/2024 in a writ petition in which a challenge is thrown to the decision of the respondent authorities in discharging the writ petitioner from the post of Constable.

(2.) Briefly stated, the writ petitioner claims himself to be a Constable posted in the year 2010 and he was issued with a provisional appointment letter on 16/11/2021 after he brought to the notice of the respondent authorities that his name had been misspelt. The authorities concerned issued a provisional appointment letter and required the writ petitioner to produce relevant documents in support of his claim. The writ petitioner had claimed to have lost the Admit Card and also could not verify the Roll Number to ascertain the correctness of his name, as appearing in the Admit Card vis-a-vis the person, namely 'Dhananjoy' instead of 'Dhononjoy' which appears to be the basis for the claim of the State respondents of impersonation by the writ petitioner.

(3.) Curiously, the writ petitioner was unable to produce the Admit Card and he claimed that the said Admit Card was lost, for which he could not verify the Roll Number to ascertain the correctness of the name. The writ petitioner has not lodged any general diary or brought it to the notice of the authorities concerned contemporaneously when the said discrepancy surfaced or even thereafter. Two show cause notices were issued and it appears that enough opportunity was given to the writ petitioner to defend himself and produce materials in his defence. One of the most glaring facts is that the selected candidate's Roll Number was 8584, whereas the writ petitioner's Roll Number was 33003. The learned single judge has ascertained and verified such facts from the documents annexed to the affidavit filed by the State and has specifically referred to Annexure-4 at relevant page 32, Sl. No.68 of the affidavit, which disclosed the name of the writ petitioner as 'Dhananjoy Hajong' instead of 'Dhononjoy Hajong'.