NIJAM MAHEEBUB SHAIKH Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The date of birth of the Petitioner is 1/7/1966. According to the Petitioner, who is to attain the age of superannuation on coming Sunday i.e. 30/6/2024, his date of birth is wrongly recorded in the service book as 1/7/1966 instead of 1/7/1972.

(2.) The learned Advocate for the Petitioner submits that he has acquired the School Leaving Certificate from the Zilla Parishad Primary School at Mugaon, Tq. Naigaon, Dist. Nanded, on 28/7/2021, so also, the School Admission extract, wherein, the date of birth of the Petitioner is entered as 1/7/1972. He has taken admission in the 1st standard on 9/7/1979 and he has left the School nine years later, on 28/1/1988, while taking education in the 4th standard from 1983 till 1988 and left the school on 28/1/1988 in the 4th standard.

(3.) The learned Advocate for the Petitioner draws our attention to Criminal Misc. Application No.169/2020 filed by the Petitioner before the Trial Court, wherein, the Trail Court has passed a short order on 13/1/2021, concluding that the Petitioner's date of birth is 1/7/1972. Based on such order, the Petitioner has got the school records corrected.