MURARI S/O HET RAM Vs. VICE CHANCELLOR; SANSTHAOANA ADHIKARI; ASSISTANT DIRECTOR (KRISHI KARYA); CHIEF GENERAL MANAGER FARM; BLOCK SUPERINTENDENT J KHAND; OFFICER INCHARGE

JUDGEMENT

(1.) By means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought writ in the nature of certiorari, quashing the impugned order dated 02.09.1997, passed by the respondent University, relieving the petitioner treating him to have been superannuated w.e.f. 31.10.1992.

(2.) Heard learned counsel for the parties.

(3.) Brief facts of the case are that the petitioner is a Class IV employee, who is working as agricultural labour with the respondent University. It is stated in the writ petition that he is an illiterate person. It is stated that the petitioner was engaged as daily wage labour in the year 1970, and in the year 1987, his services were regularized. It is further stated that petitioner "™s year of birth is 1942. On being asked by the University, the petitioner produced the certificate from a Medical Officer, who assessed his age to be 45 years, on 18.05.1987 i.e. the date of regularization, but the respondents treated his date of birth as 01.11.1932, which is alleged to be a wrong date.