R K JANGRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Chandigarh in Civil Writ Petition No. 1333 of 2007 dated 29.1.2007. By the impugned order, the High Court has directed the appellant to approach the civil court for correction of his date of birth in the service records.

(2.) The facts in brief are:- the appellant, R. K. Jangra, when he joined service as Additional Design Engineer with respondent No. 2 on 11.1.1980, he had produced his Higher Secondary Part-I examination certificate dated 19.7.1969 as the proof for his date of birth. In the said certificate his date of birth was shown as 4.1.1952. The appellant within two years of his joining service, had made an application for change of his date of birth from 4.1.1952 to 3.1.1953 before the Additional District Registrar, Births & Deaths, Jalandhar, by stating that his mother was illiterate and she had given the wrong date of birth while seeking his admission in the Primary School. The Additional Registrar had obliged the appellant by issuing a birth certificate showing the date of birth as 3.1.1953 vide his order dated 19.5.1981. The appellant armed with the said certificate had made a representation before his employer for correction of his date of birth in his service record.

(3.) Since the request in the representation did not yield any result, the appellant once again made a detailed representation to respondent No. 2 for the same relief. This representation was answered by respondent No. 2, by directing the appellant to get the correction of date of birth done in the Matriculation Certificate from the Registrar of Punjab University. The request made in this regard is rejected by the Registrar of Punjab University by informing the appellant, that, the application filed is beyond the time limit prescribed in the regulations of the University.