MP HC: Employment Secured Through Forged Records Gives No Right to Hold Public Office - (24 Aug 2026)
SERVICE
Madhya Pradesh High Court upheld cancellation of a Gram Rojgar Sahayak’s appointment, holding that public employment obtained through forged records creates no right to hold public office. Manipulation of records to bypass the cut-off date rendered the appointment void ab initio.
Tags : RIGHT TO HOLD PUBLIC OFFICE; EMPLOYMENT; FORGED RECORDS
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