N D DAWDA Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has approached this Court by way of the present petition under Article 226 of the Constitution of India for the protection of his fundamental rights under Articles 14 and 16 of the Constitution of India.

(2.) The petitioner first entered into service with the respondent Board as Lineman on 18/07/1959. In course of time he was promoted from time to time and was last holding the post of Junior Engineer.

(3.) There is no controversy that at the time of appointment of the petitioner the date of birth recorded in the service book was 3/12/1936. However, the petitioner gave an application to the Superintending Engineer on 24/08/1963 for correction of his birth date as entered in his service book, and to alter the same from 3/12/1936 to 8/10/1938.