UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE question involved in this writ petition is whether Adimoolam, the second respondent herein is entitled to ask for correction of his date of birth as 8.6.1940 instead of 12.9.1938 which was according to him wrongly entered in his service record at the time when he had joined service.

(2.) THE facts in brief are as follows: Adimoolam, the second respondent herein joined the cadre of Police Constable on 1.7.1964. At the time of joining, his date of birth was entered in the Service Register as 12.9.1938. In the year 1979, he was issued with a memo directing him to appear before the Office of the Inspector General of Police for appending his signature in the service register. THE second respondent refused to sign in the Service Register as he found that wrong entries have been made in regard to the native place, father's name and date of birth and he sent his representation. On 5.11.1981, he was issued with another memo directing him to appear before the I.G. Office to append.