RAM DAYAL METH Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The petitioner claims that he was appointed as Labourer Meth with the respondents-Food Corporation of India, Chandari, Kanpur Nagar. It is further claimed by the petitioner that the date of birth certificate submitted by him before the respondents has been lost by them in which his date of birth was shown as 21.2.1955 whereas the date of birth in the service record of the petitioner has wrongly been recorded as 31.1.1946. The petitioner gave an application for correction in the date of birth on 26.8. 1993 in which the petitioner has mentioned his date of birth as 21.2.1955. He has also sent a letter dated 26.8.1997 to the respondents stating that his date of birth is 21.2.1955 and that he has also submitted a School Leaving Certificate to the respondents in which his date of birth has been given as 21.2.1955 but no action has been taken and the petitioner is going to retire prematurely.

(3.) From the perusal of the photocopy of the duplicate School Leaving Certificate it appears that the petitioner was the student of Prathmik Vidyalaya Darchhut. district Pratapgarh and had studied there up to 5th standard and left the School on 30.6.66. This certificate appears to have been issued by the Principal of Prathamik Vidyalaya Bengraura. Pratapgarh and has not been countersigned by the concerned Zila Basic Shiksha Adhikari. From the photocopy of the transfer certificate filed by the petitioner it is apparent that it is not incorrigible proof of documents.