STATE OF UTTARANCHAL Vs. PITAMBER DUTT SEMWAL

JUDGEMENT

(1.) Special leave granted.

(2.) In the instant case, the respondent was employed as a class-IV employee by the collector, Uttar Kashi in the year 1964. In the service book which was prepared, the date of birth recorded was 10/04/1936.

(3.) On 30/01/1996, notice was given to him to the effect that he will complete 60 years of age on 30/04/1996 and he would superannuate on that date. It is only thereafter that a representation was made by the respondent to the effect that his date of birth had been wrongly mentioned in the service book and as per the certificate issued by the school, his date of birth was 6/07/1942.