LALA YADAV Vs. SECRETARY MADHYAMIK SHIKSHA PARISHAD ALLAHABAD

JUDGEMENT

(1.) HEARD Counsel for the parties and perused the record.

(2.) THE controversy involved in this writ petition is as to what is the correct date of birth of the petitioner.

(3.) ACCORDING to the petitioner, 1 -1 -1959, an incorrect date of his birth, has been recorded in all the documents including his service book and certificates issued by the educational authorities. He claims that his correct date of birth is 5 -7 -1963.