MANOJ KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted. Heard the counsel.

(2.) The appellant claims that his date of birth is 8.9.1988. He passed the matriculation examination in the year 2004. The matriculation certificate dated 12.5.2004 issued by the Haryana Board of School Education showed his date of birth as 8.11.1989 thereby making him one year and two months younger. According to appellant, the date of birth entered in the matriculation certification was erroneous and therefore he approached the school authorities for correction of his date of birth. When his request was pending, vacancies in respect of the post of Constables (Executive) in Delhi Police were advertised in May, 2007. The appellant applied for the said post mentioning the correct date of birth, that is, 8.9.1988 in the application hoping that by the time he was appointed, the date of birth in the matriculation certificate could be got amended. In pursuance of his application, he was selected and appointed on 21.5.2008 and sent for training.

(3.) In the meanwhile on 17.12.2007, the appellant also made an application to the Haryana Board of School Education for correction of his date of birth. In the said application, he gave the particulars of the schools where he studied and the date of birth entered in the school records. He stated that when he was admitted to MAGSS School in 1999 for 6th standard, his date of birth was rightly shown as 8.9.1988, but when he was shifted to another school, the date of birth was wrongly entered as 8.11.1989 which was reflected in the matriculation certificate. He relied upon the School Leaving Certificate dated 30.4.2000, issued by MAGSS School, Jind, wherein his date of birth was shown as 8.9.1988. As there was no response from the Board, he filed a suit on 26.5.2008 for correcting his date of birth.