SONAULLAH WANI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner has challenged order dtd. 17/3/2016, passed by learned Special Judge, Anticorruption, Pulwama, whereby application of the petitioner for producing original authentication certificate issued by the Jammu and Kashmir State Board of School Education, has been rejected.

(2.) Before coming to the instant petition, it would be profitable to give a brief background of the facts leading to the filing of the instant petition.

(3.) Perusal of the trial court record reveals that the petitioner has been charged for offences under Sec. 5(1)(d) read with Sec. 5(2) of Prevention of Corruption Act, 2006 and Sec. 420, 467, 120-B RPC. As per the prosecution case, the date of birth of the petitioner/accused is 8/6/1940 but he has tampered with the same and made it as 8/6/1945, thereby overstaying in the service beyond the age of superannuation by 21 months and drawn a salary of Rs.2,62,760.00.