PATI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) IT is not in dispute that the petitioner was appointed as a Sepoy in Bihar Military Police on September 15, 1968. The Unit of Bihar Military Police with which petitioner was attached being merged with CRPF on April 01, 1969, the petitioner became an employee of CRPF.

(2.) WHILE joining service under Bihar Military Police, no proof of age of the petitioner was taken and thus whatever age was disclosed by the petitioner was accepted. Petitioner stated that he was 20 years old when he joined Bihar Military Police service and this fact was noted in the service record.

(3.) PRELIMINARY inquiry revealed that there was an interpolation in the school leaving certificate. The year Rs.1954' was altered to Rs.1948'.