GIRDHARLAL PARBHAT MAKWANA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard Mr. Rituraj M. Meena, learned advocate for the petitioner and Mr. Swapneshwar Goutam, learned AGP for the respondent.

(2.) The petitioner has taken out present petition upon being aggrieved by the respondent authority's order rejecting petitioner's application - request to alter the entry in official record of employees' personal and service details e.g. date of appointment, date of birth, age, qualification experience etc. which was submitted just 3 months before the date of superannuation i.e. almost on the eve of superannuation of the petitioner.

(3.) In present petition the petitioner has prayed that:-