RAJESH BALIA, J. - (1.) Mr, K.R. Choudhary appears for respondent No. 3. Thus, the service is complete.
(2.) Heard learned counsel for the parties.
(3.) Mr. Rajesh Joshi, counsel appearing for the appellants has contended that the order passed by the learned single Judge dismissing the writ petition is erroneous because it has not taken into consideration the fact that an officer was not supposed to know the identity of the person, only for the purpose of putting his signature on the document alleged to be forged and not issued by the Department.;