HUSSAINA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the validity of order dated 09.07.2018; whereby respondent No.4 has rejected representation and declined to correct the date of birth recorded in the service book.

(2.) Facts of the case in short are as under :-

(3.) According to the petitioner, Nagar Parishad, Shirpur have got verified the Birth Certificate of the petitioner to be correct and accordingly the C.M.O. vide letter dated 24.05.2018 sought a further direction from the Joint Director, Urban Administration and Development for correction of Date of Birth. According to the petitioner despite the aforesaid verification the respondent No. 1 has wrongly rejected the claim of the petitioner in light of the Rule 84 and 85 of M.P. Financial Code No. 1.