DRIG PAL SINGH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard Sri C.B. Yadav, learned Counsel for the petitioner and Sri M.C. Chaturvedi, -Addl. Chief Standing Counsel along with Sri S.S. Sharma, learned Standing Counsel for the State.

(2.) In this petition prayer has been made to quash the order dated 6.2.1992 (Annexure-5 to the writ petition) whereby the petitioner after completing 58 years of service in consonance to his date of birth (4.5.1934 as entered in the service book and in the forms for recruitment for constable) was indicated for being superannuated with effect from 31.5.1992.

(3.) The petitioner entered into service in Department of Police, State of U.P. on 4.5.1954 and on his statement 4.5.1934 was recorded the date of birth in service book. According to the petition as per his High School certificate, his dated of birth is 22.9.1939 and the benefit of this date of birth entered in the High School be given and by treating the date of birth the petitioner could be retired in the year 1997 only as keeping in view the petitioner's performances in service he was given promotion from time to time from the post of constable to head constable, inspector and ultimately after 1992 he was given promotion to the post of Deputy Superintendent of Police. The petitioner is claiming service benefit on the basis of the date of birth as 22.9.1939 and for the purpose of his post retiral benefit keeping in view the length of service and treating him to be retired on 30.9.1997.