GANGAPRASAD BAGESHWAR Vs. ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) HEARD advocates.

(2.) IT is not possible to grant any relief to the petitioner at such belated stage. It is an admitted position that by circular dated 10th March, 1996, the employees, who were desirous to get the date of birth changed, were called upon to submit written application with documents. Admittedly, the petitioner has not made any application as required by the circular. He has approached the Court only few days before his retirement. It has been repeatedly laid down by the apex Court that normally such applications filed at the fag end of service should not be entertained. Petition is dismissed summarily.