(1.) THE delay in filing the appeal is condoned.
(2.) WHEN the appeal was filed the Court recorded its order of 28 August, 2003. The defence of the State government before the learned Judge considering the writ petition was produced. The case was adjourned at the request of State Counsel to be put up after two weeks. The issues were noticed in the order.
(3.) SUCH cases cannot be judged in a vacuum. The Officer who made the illegal appointment is answerable to the system. If the appointment is forged then consequence of dismissal must visit the Officer who made it upon whatever inquiry the State may institute.