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Allahabad HC: Appointments Secured on Forged Documents Void Ab Initio - (27 Aug 2025)

SERVICE

Allahabad HC has held that appointments obtained using forged documents are void ab initio and can be cancelled without disciplinary proceedings under Article 311 of the COI. It further observed that fraud vitiates the process, confers no service rights, and salary recovery is permissible.

Tags : ALLAHABAD HC   FORGED DOCUMENTS   VOID AB INITIO   SERVICE LAW  

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