ISHWARLAL MOHANLAL THAKKER Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) The original petitioner in Special Civil Application No.1282 of 2016 has filed this appeal under Clause 15 of the Letters Patent aggrieved by the order of learned Single Judge dated 15.3.2017.

(2.) The aforesaid Special Civil Application was filed under Article 226 of the Constitution of India with the prayers which read as under:

(3.) The petitioner was in service of the respondent and his date of birth was entered as 27.6.1937. It was his case that his correct date of birth is 27.6.1940 but basing on the date of birth as 27.6.1937, he was retired prematurely. As this Court has negatived his claim, he approached the Hon'ble Supreme Court by filing Civil Appeal No.4558 of 2014. The operative portion of the judgment of the Hon'ble Supreme Court reads as under: