DULAR RAM YADAV Vs. STATE OF C G

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Recommendation or report of the Medical Board is not conclusive proof for deciding the age or date of birth of a person. For recording date of birth in the service book or effecting any change therein the person has to place reliance on some clinching piece of evidence like the certificate of matriculation examination.

(3.) Admittedly, the petitioner is an illiterate person and is not in possession of any certificate proving his date of birth otherwise than what is mentioned in his service book. Even otherwise, the petitioner has not mentioned what is his true date of birth.