SARVAR ALI Vs. MUNICIPAL BOARD MARHARA ETAH

JUDGEMENT

(1.) Heard Sri Dhan Prakash. learned counsel for the petitioner and Sri Sarad Sharma, holding brief of Sri H. N. Sharma. the learned counsel of the respondent.

(2.) The grievance of the petitioner is that he has been wrongly retired from service w.e.f. 31st December. 1989 on the basis of his recorded date of birth i.e., 1st January. 1930.

(3.) According to the petitioner his date of birth is 7th July, 1933. He asserts that 1st January. 1930 was wrongly entered in the new service book, which had to be prepared on account of the loss of the original.