Punjab and Haryana High Court: This petition was filed before the Bench of Rajiv Narain Raina, J., where allegation of submission of false certificates were made.

Facts of the case were such that petitioner and respondent both were selected on the post of Anganwadi Worker. Petitioner had alleged respondent of furnishing a false education certificate showing her to be 8th class pass. Respondent contended that petitioner herself had procured a false resident certificate of Haryana according to which she was not qualified to lay claim to the post of Anganwadi Worker.

High Court was of the view that on these recent developments in the case petitioner had no relief since her claim is based on falsehood. Court is not to exercise its discretionary writ jurisdiction in favour of a party who had relied on false documents, thereby misleading the authorities to obtain resident status. The Court, therefore, dismissed this petition with a view that it is for the State Government to consider if the respondent can be continued on the post of Anganwadi Worker. [Jeenat v. State of Haryana, 2019 SCC OnLine P&H 233, dated 08-03-2019]

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