LAJJARAM DHOUBI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) In this petition under Article 226 of Constitution of India, the petitioner has sought correction of date of birth in his service book. The petitioner has prayed for issuance of direction to the respondents to correct the date of birth which is recorded as 16/05/1955 in the service book and the same be replaced as 09/02/1958 and further be pleased to declare the date of retirement of petitioner to be 29/02/2020. The petitioner is going to be retired from service w.e.f. 31/05/2017. The petitioner has not chosen to challenge the order of retirement in the present petition.

(3.) On the other hand, learned counsel for the respondents has opposed the prayer of the petitioner and submitted that correction in the date of birth cannot be permitted at the fag end of the career. Much less in the present case, the petitioner is going to be retired from service w.e.f. 31/05/2017. It is further submitted that it is a settled legal position that the date of birth cannot be permitted to be altered at the fag end of the career. Learned counsel for the respondents has relied upon the judgment of coordinate Bench of this case passed in the case of Ramhit Sahu v. State of M.P. and Anr. reported in 2016 (2) MPLJ 426 in support of her contentions.