SURENDRA PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The short controversy involved in this writ petition is, as to whether the date of birth of the petitioner is 21.1.1939 or 21.1.1941 ?

(2.) The minimum facts which are necessary to dispose of this writ petition are recapitulated as under:-

(3.) The petitioner, who is a Railway employee has prayed in this petition that the order dated 16.1.97 be quashed. The order reads as under:- "Shri S.P. Singh, ASC/Prosecution is retiring from Railway service on 31.1.97 on attaining the age of superannuation. In order to arrange his settlement dues, no demand certificate in favour of the above named officer may please be sent to this office urgently."