STATE OF HARYANA Vs. SATISH KUMAR MITTAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal seeks to challenge the order passed by the High Court of Punjab and Haryana in Regular Second Appeal No. 3013/2007 dated 18.9.2010 whereby the learned single judge has confirmed the judgment of the Additional District Judge and that of the Civil Judge, Senior Division, whereby he had granted a decree in favour of the Ist respondent herein. The short facts leading to this appeal are as follows:

(3.) Respondent No. 1 joined the office of the Director of Prosecution, Haryana, as an Assistant District Attorney on 2.4.1992. At that time, he got the date of his birth recorded in the service book on the basis of the Matriculation Certificate in which the date was mentioned as 25.3.1962. It is the case of the first respondent that there was a family function in June 2001 where his relatives gathered, and wherein during the discussion he came to know that his date of birth was actually 25.11.1962, and that the one recorded in the matriculation certificate was erroneous.