MEHARBAN SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner was engaged on 21.3.1988. He was regularized on 12.8.2015. His date of birth in the service record was recorded as 26.4.1953. Petitioner submitted a certificate on 17.3.2006 disclosing his age to be 41 years (CA2). Petitioner also submitted copies of Family Register showing his date of birth as 1965. As per the reply, he also submitted the medical certificate on 15.7.2010, wherein his age was shown to be between 42 to 60 years. In the seniority list also, the date of birth of petitioner at Serial No. 339 is recorded as 26.4.1953. Petitioner has also annexed copy of the school leaving certificate to prove his date of birth.

(2.) Petitioner has not placed before the concerned authorities the original school leaving certificate wherein his date of birth was shown as 6.3.1965.

(3.) The State Government has issued the instructions on 12.2002 laying down that the date of birth, except in certain conditions, should not be changed at the fag end of the career.