SATISHKUMAR SUKHLAL VALMIKI CHAUDHARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr.Walimbe, learned Additional Government Pleader waives service for respondent-State. By consent of the parties, the petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks to challenge an order passed by the Maharashtra Administrative Tribunal, Mumbai Bench ('Tribunal') dtd. 24/1/2024 whereby Original Application No.602 of 2023 seeking rectification of his date of birth in the service book has been rejected.

(3.) Brief facts are as under :-