- (1.) M. Katju, J. This writ petition has been filed for mandamus directing the respondents to appoint the petitioner under the dying in harness rules. The petitioner claims to be the adopted son of a person who died in harness.
(2.) THIS is a totally fraudulent case. The alleged adoption deed is Annexure 6 to the writ petition. A perusal of the alleged deed dated 15-2-94 shows that the alleged adoption allegedly took place 14 years earlier i. e. in 1980. Hence it cannot be believed. The petitioner's allegation that while the adoption took place in 1980 the adoption deed was prepared in 1994, which is clearly unbelievable. THIS is a clear case of fraud which has been practised in order to get job by back door and in illegal manner. If there was a genuine adoption the adoption deed would have been prepared at the time of adoption, and not 14 years later. Several cases have come before me of similar nature where fraudulent cases has been set for getting a job. The time has now come that ibis practice must be stopped. The writ petition is dismissed. Appeal dismissed. .;