YASHWANT G TAMBE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule. Learned Counsel appearing on behalf of the respondents waives notice. By consent, rule is made returnable forthwith.

(2.) The petitioner seeks to invoke the writ jurisdiction of this Court under Article 226 of the Constitution of India on the ground that he was prematurely retired with effect from 31 st March, 2007, claiming that his real date of birth is 1st June 1950 and not 18th March, 1947.

(3.) The case of the petitioner, briefly stated, is that he had joined the services of the respondents on 29th March, 1971 as a labourer. The petitioner had produced a School Leaving Certificate dated 22nd December, 1970 of Jeevan Shikshan Shala, Nate and on that basis his date of birth was recorded as 1st June, 1950 which the petitioner had confirmed as correct. The Petitioner was issued retirement memo dated 25th September, 2006, retiring him from the services w.e.f. 31st March, 2007.