NATIONAL AIRPORT AUTHORITY Vs. M A WAHAB

JUDGEMENT

(1.) Special leave granted.

(2.) In these appeals, the appellant assails the decision of the central Administrative tribunal, ('tribunal' for short) Gauhati bench, whereby the respondent's application for alteration of his date of birth from 1/1/1934, as appearing in his service record, to 1/3/1939 has been allowed.

(3.) The respondent joined the service of the appellant as a peon on 15/10/1957. At the time of his entry into the service his service-book wasprepared with his date of birth recorded as 1/1/1934 and educational qualification as read up to Class IX. Later on in 1962 the respondent passed the matriculation examination of the Gauhati University and on the basis of certificate dated 27/8/1962 issued by H. M. Thanga, H. E. School, Gauhati an entry regarding this qualification was made in his service-book. Consequent upon his success in the matriculation examination the respondent got the job of a clerk and in due course he was promoted to the post of Senior Assistant in the Office of the Senior Aerodrome Officer, Civil Aerodrome, Imphal. While so employed he sent an application to the appellant on 4/6/1990 along with a photostat copy of his matriculation certificate with a request to remove the wrong entry of his date of birth as appearing in the service-book and correct it as 1/3/1939, as appearing in the certificate. The appellant did not heed to his request and, on the contrary, relying upon the date of birth as appearing in the service-book asked him to retire on 31/12/1991 by its memorandum dated 12/9/1991. On receipt of that memorandum the respondent made yet another representation which was also turned down. He then filed an application before the tribunal in accordance with Section 19 of the central Administrative tribunal Act, 1985 which culminated in the impugned order dated 20/5/1992. An application preferred by the appellant for review of the above order was rejected.