PITAMBER DUTT SEMWAL Vs. STATE OF U P

JUDGEMENT

(1.) This matter relates to a correction sought by the petitioner appellant, Pitamber Dutt Semwal in his service record, which if done, would permit recording of a change in his date of birth and give additional years in the service. The only question, which needs to be examined, is whether the contention of the petitioner appellant is bona fide as from the record. The Court has perused the order dated 1.5.1996 passed on the writ petition. i.e., the Writ Petition No. 15319 of 1996. Pitamber Dutt Semwal a. State of U. P. and Others. The view of the learned Judge in the order, which has been challenged, is that U. P. Recruitment of Service (Determination of Date of Birth) Rules, 1974, in context, are in emphatic language and even an application or representation permitting correction of the date of birth does not lie and is not legally maintainable. There are two aspects of the matter. One is, when there is apparent injustice and the record indeed may have been recorded incorrectly, would a request to rectify the record be maintainable? The other is whether there is any impediment in the rule so as to make it so rigid that no application is maintainable at all regardless of the bona fides of the request that the service record is in error?

(2.) The relevant rule is Rule 2. The parameters of recording the date of birth as prescribed are :

(3.) In so far as the petitioner appellant, Pitamber Dutt Semwal is concerned, he had not passed the High School Examination. In his case, it is contended the alternative was that his age, could only be on a presumption that it was as recorded at the time when he entered service. But, if the circumstances reveal that was not correctly recorded, the presumption is rebuttable. On facts, it is explained that the matter was enquired into by the Officer Incharge. District Office, Uttar Kashi. The enquiry revealed that the date, as had been recorded In the service book, had been made subsequent to other entries In the service book and there Is no supporting evidence that the entry was recorded when he entered service. In the circumstances, the Officer Incharge examined the School Leaving Certificate, which was signed by the Principal. Government Sanskrit Vidyalaya. Uttar Kashi. The Principal of the institution appeared before the Officer Incharge, District Office with the original record. The original record was examined by the Officer Incharge, District Office. Uttar Kashi. With regard to date of birth of the employee along with other records of the institution, in this context, it was found that the date of birth as was recorded, is 6th July, 1942. It was recorded in the register of 1955, the year when the petitioner appellant entered service. This date of birth has been certified by the Assistant Inspector Sanskrit Pathshala, Barellly. The Officer Incharge. District Office, Uttar Kashi found that the documents are genuine and beyond doubt. The Officer Incharge. District Office, Uttar Kashi also verified as abundant caution that at the time when this record lay at the institution. Pitamber Dutt Semwal was also present in School during the months July to October, 1955.