UNION OF INDIA Vs. MANDUKBHAI C. PANDYA

JUDGEMENT

(1.) This is the defendant's second appeal.

(2.) The plaintiff -respondent filed a suit for declaration that the decision of the Railway Administrative communicated through letters dated 28 -3 -73 and 29 -1 -75 refusing the claim and request of the plaintiff -respondent for correction of his date of birth and altering the date of birth in his service record from 17 -10 -1918 to 9 -8 -1926 is arbitrary and against the principles of natural justice, without jurisdiction, null and void.

(3.) The plaintiff -respondent filed a suit claiming that his correct date of birth was 9 -8 -1926 and it was wrongfully recorded in his service record as 20 -10 -1918. The request of the respondent as for correction of his date of birth in his service record was turned down through the impugned order. Consequently declatory suit was filed.