SURENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner by way of filing this petition has claimed for the correction of his date of birth. According to the petitioner his correct date of birth is 16-3-1947 but in the service record, the date of birth is recorded as 16-7-1945. Accordingly, the order of retirement was passed retiring the petitioner from the services of the respondents by an order Annexure P-5, dated 31-7-2005.

(2.) THE petitioner entered into the services of the respondents as a jeep Driver on 1-1-1972. After when the petitioner entered into the services of the respondents the service book of the petitioner was prepared. Extracts of the service book have been filed by the petitioner himself which is Annexure P-2 to the petition. In the said service book the date of birth by Christian era has been recorded as 16-7-1945. The petitioner submitted an application for correction of his date of birth on 24-5-2004 though he entered into the services the respondents in the year 1972. The petitioner intimated that in the service book, his date of birth has wrongly been recorded as 16-7-1945 and accordingly prayed for correction of his date of birth. The application as such was submitted after 32 years. The representation of the petitioner was rejected by an order Annexure p-9, dated 7-10-2004 and the petitioner was informed that application for correction of his date of birth has been rejected and the date of birth as recorded in the service book shall alone be accepted.

(3.) THE respondents have filed the return and along with the return an affidavit of the petitioner has also been filed by the respondents which is annexure R-13 to the return. In the same it is shown that petitioner has submitted on his own that his correct date of birth is 16-7-1945. This affidavit has been sworn in on 17-7-2001.