TARA CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by order dated 06.05.2019 passed by the Central Administrative Tribunal ('Tribunal').

(2.) In this case, the petitioner joined the services of the respondent as a peon on 27.09.1982. Just prior to his date of superannuation i.e. 30.04.2019, the petitioner made a representation on 12.03.2019 for issuance of necessary directions for rectification of date of birth in the service records. Rectification was declined ; the O.A. moved before the Tribunal was also rejected.

(3.) At the outset, we are constrained to observe that this is yet another matter which needlessly adds to the burden of pending cases before the judiciary. We have cautioned the petitioner that in case judicial time is wasted on a meritless case, the petition will be dismissed with costs. Learned counsel for the petitioner however insists that the petitioner wants the matter argued; and the petitioner considers his grievance bona-fide since he only came to know of his incorrect date of birth in the records in the year 2019.