MADHUSUDHAN MODAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 20th August, 2003 passed by the learned West Bengal Administrative Tribunal in case number O.A. 543 of 2002 whereby and whereunder the said learned Tribunal dismissed the application filed by the petitioner herein on merits.

(2.) From the records, we find that the petitioner herein joined the service in the year 1971. The date of birth of the petitioner mentioned in the Higher Secondary Certificate was subsequently corrected on the basis of a letter issued by the Headmaster of the concerned school in the year 2000.

(3.) There is no dispute that after passing the Higher Secondary Examination, petitioner herein received the Higher Secondary Certificate from the West Bengal Board of Secondary Education in the year 1966 wherein the date of birth of the said petitioner was specifically mentioned as 23rd April, 1942. Subsequently, on the basis of the aforesaid letter issued by the Headmaster of the school concerned, West Bengal Board of Secondary Education corrected the year of birth of the petitioner mentioned in the Higher Secondary Certificate on 24th July, 2000 i.e. after a long lapse of almost 34 years by recording 1947 instead of 1942.