RAMASWAMI NAIDU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The correction of date of birth is what is the relief sought for by the petitioner in the instant writ petition.

(2.) The brief facts relevant for disposal of the present writ petition is that the petitioner was appointed as an Assistant Engineer under the respondents Water Resources Department in the year 1982. The petitioner at the time of filing of the writ petition was discharging the duties that of a Superintendent Engineer. The petitioner claims to have come to know about his actual date of birth to be 16/11/1960 on the basis of Annexure P/3, birth certificate that was issued from the office of Registrar Birth and Death. The certificate is dtd. 6/8/1992.

(3.) From the perusal of records and there is an admission by the counsel for the petitioner himself that the entire educational records of the petitioner reflects the date of birth of the petitioner to be 30/12/1959 which includes the higher secondary certificate issued in favour of the petitioner from the competent Board of Secondary Education. There has been no efforts made by the petitioner for getting the date of birth in the school records corrected at any point of time. The school certificates still reflects the date of birth as 30/12/1959.