NANURAM Vs. STATE OF M.P. & ORS.

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution to assail the order dated 28.03.2017 whereby the respondents have decided to retire the petitioner on attaining the age of 62 years.

(2.) The stand of the petitioner is that his date of birth is 07.01.1960 whereas, the respondents are treating his date of birth as 30.06.1955.

(3.) Shri Praveen Pandey, learned counsel for the petitioner submits that petitioner's date of birth recorded in the service record Annexure P-4 must be altered as per the date of birth mentioned in the mark-sheet Annexure P- 2.