RAM KISHORE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this writ petition, the petitioner has raised a grievance that the date of birth of the petitioner has wrongly been recorded in the service record as 03.10.1959 whereas the petitioner's correct date of birth is 14.09.1962.

(2.) Learned counsel for the State has raised an objection that the date of birth cannot be corrected at the fag end of the service and in this regard has placed reliance on the judgment of the Supreme Court in the case of Union of India Vs. Harnam Singh , 1993 2 SCC 162.

(3.) Having heard learned counsel for the parties and after perusing the record it is noticed that as per the averments made in the petition, the petitioner entered into service on 01.04.1995. At the stage of entering in service, the date of birth of the petitioner was recorded as 03.10.1959. The petitioner has not raised any grievance for such a long time and now when the petitioner is going to retire, the petitioner has approached to this court with a plea seeking a direction for correction of date of birth/ deciding the representation for correction of the date of birth. No authentic material has been filed by the petitioner in respect of his date of birth nor any explanation has been furnished as to why the petitioner has not approached the competent authority of this court at earlier point of time seeking correction of his date of birth.