Calcutta High Court (Appellete Side)
Md. Abdul Monayem vs The State Of West Bengal & Ors on 11 September, 2025
Author: Debangsu Basak
Bench: Debangsu Basak
DL-10
11.09.2025
FMA 1456 of 2025
Court No.26
(AD)
Md. Abdul Monayem
Vs.
The State of West Bengal & Ors.
Mr. Ashrafur Rahman, Advocate
... for the appellant
Mr. Surajit Samanta, Advocate
... for the private respondent
1. Appeal is at the behest of the writ petitioner and is directed against the judgment and order dated July 25, 2025 passed in WPA 2771 of 2024 and the two connected applications.
2. Appellant was appointed as Muslim Marriage Registrar in the year 2009 for Beldanga Police Station area following a selection process.
3. Subsequent to the appointment, the authorities found that, the appellant gave a false date of birth.
4. The falsity of the date of birth was established in the proceedings initiated for such purpose. Two dates of birth transpired from the records.
5. Learned Single Judge considered such aspect and found no merit in the writ petition.
6. Before us, there is no material to suggest that, the appellant did not falsify his date of birth while participating in the selection process.
7. In such circumstances, we find no merit in the present appeal.
2
8. FMA 1456 of 2025 is dismissed without any order as to costs.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)