KANTI DEVI RAWAT Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Brief facts of the case are, that the petitioner contends, that she was inducted into the service of respondent/bank, as a Sub-Messenger (Female), in the S.B.I. Main Branch, Roorkee, district Haridwar, as a consequence of the judicial declaration of her husband, having met with the civil death, she was given an appointed on compassionate grounds, as the whereabouts of her husband was not known for last over seven years.

(2.) After having been inducted into the service on 24/1/1986, the petitioner was given a regular appointment as a sub-staff on 22/1/1986, even prior to her appointment she was called upon by the respondents on 15/10/1985, to verify the fact about her date of birth as recorded in the service records, and in support thereto, it is admitted case of the petitioner, that she did submitted an affidavit, pertaining to her date of birth, and accordingly, her date of birth was entered into the service records as 4/11/1955.

(3.) Based on the said recorded date of birth, as it was then recorded in the service records of petitioner, the petitioner continued to serve with the respondent till she preferred the present writ petition at a highly belated stage i.e. on 10/3/2016, praying for that her service records may be corrected and the date of birth, as it has been recorded, as 4/11/1955, that may be directed to be corrected to be read as 10/8/1957.