AMAR SINGH Vs. SUB ARIA MANAGER

JUDGEMENT

(1.) BY this petition, the petitioner seeks correction of his date of birth in the service record on the basis of his Higher Secondary School Certificate,1965 vide Annexure P-1, National Trade Certificate and mark sheet issued in April, 1967 vide Annexures P- 3 respectively.

(2.) THE undisputed facts in nutshell are that the petitioner was appointed as Trainee Electrician and the relevant posting order dated 31.05.1967 is Annexure P-4. In the year 1988, the respondents prepared service excerpt Annexure P-5 giving details of the employees such as name, father's name, permanent address, marital status, date of birth, date of appointment, education qualification etc. According to the petitioner, as in the service excerpt, his date of birth was correctly shown as 12.09.1945, he accepted the same and did not furnish any document including that of matriculation mark sheet.

(3.) CONTENTION of learned counsel for the petitioner is that as on26.12.2003, nothing was done by the Age Determination Committee, the petitioner was again asked to appear before the said Committee on 27.12.2003. On 27.12.2003, on the basis of radiological test of the petitioner, his age has been determined between 55 and 60 years and based on that, the petitioner was retired on 31.12.2003. Further contention of the petitioner is that as he was not allowed to join his duties after 31.12.2003 vide Annexure P-11, Which is a copy of letter, he filed the present petition before this Court on 07.01.2004