CHANDRAKANT PUNJU WAGH Vs. CHAIRMAN & MANAGING DIRECTOR MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO LTD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The petitioner joined service of respondents in the year 1997 based on school leaving certificate, wherein the date of birth was mentioned as 19/02/1960.

(3.) Under the service Rules, the petitioner could have applied for change of date of birth within one year from joining service. In January 1998, petitioner secured a Birth Certificate issued by the Chopda Municipal Council, wherein birth date was mentioned as 01/03/1961. It is submitted that the petitioner applied to the respondents on 02/03/1998 for making necessary change in the petitioner's service record in respect of the date of birth. To an application filed by the petitioner to change date of birth in service record, it was informed by the respondents to the petitioner that the date of birth certificate issued by Chopda Municipal Council does not mention name of the petitioner. It was also mentioned that the petitioner had submitted an application for the post of Deputy Executive Engineer (Civil), in which the date of birth was recorded in his handwriting as 19/02/1960. The school leaving certificate and other documents produced by the petitioner at the relevant time showed date of birth as 19/02/1960.