ADEEP SINGH Vs. STATE

JUDGEMENT

(1.) By the medium of the writ petition on hand, the petitioner has sought writ of mandamus commanding the official respondents to appoint the petitioner as Rehbar-e-Taleem teacher. Learned counsel for the petitioner has further made a prayer to quash the order dated 28.04.2011, which has not been made part of the record. At the outset, it needs to be mentioned that the Court cannot display indulgence in absence of the order sought to be quashed, when the same has not been placed on record by the petitioner. It is the cardinal principle of law that while seeking writ of certiorari the document/order that is sought by the petitioner to be quashed should be placed before the Court. In the instant case, the same is wanting. Therefore, the writ of certiorari in the circumstances cannot be issued.

(2.) Apart from the above, precisely, the case of the petitioner is that being meritorious, he was figuring as per the first panel at serial No. 1. It is contended that thereafter the panel was changed and the name of respondent No. 6 was recommended.

(3.) Respondents have filed the reply and have resisted averments made in the writ petition. Respondents 1 to 5 in their reply have specifically averred that the certificate obtained by the petitioner from Board of Senior Secondary Education Delhi, is a fake one. It is also averred in the reply that the petitioner was asked to produce the proof of genuineness of the certificate and was also required to provide the information as to whether the certificate has been obtained by him from campus or outside the campus, which he failed to respond.