RAM BABU SUTAR Vs. STATE OF MP

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for correction of the date of birth of petitioner's father Shri Ramesh Chandra Sutar in the service record.

(2.) The record reflects that petitioner's father who was working as Home Guard Constable stood retired from service on 1/7/2013 on the basis of date of birth which was existing in the service record. Petitioner's father died on 31/5/2014 and now at this stage after almost 5 years the petitioner has come to this court seeking relief of correction of date of birth of his father in the service record and continuation of service of petitioner's father till 30th September 2014.

(3.) The writ petition is highly belated and suffered from defect of inordinate delay and latches without any proper explanation in this regard.