MOHD HUSSAIN Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri K.A. Usmani, learned counsel for the petitioner. Learned Standing Counsel appears for the respondents.

(2.) The petitioner was appointed and was serving as Asstt. Engineer in the Irrigation Department. In his service record, his date of birth is recorded as 1.7.1949. The department retired him on superannuation on completing 60 years of age on 30.6.2009.

(3.) The petitioner made a representation that since his actual date of birth is 1.7.1949, he should be treated to be in service on 1.7.2009 and accordingly he was also entitled to the benefit of one increment, for the purposes of calculation of pension and other retiral dues.