MD. NAQUI AHMED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present petition has been filed praying, inter alia, for a Writ of Mandamus to command the Respondent Tramways authority to rectify the error in the Petitioner's Service Book with regard to the date of birth of the Petitioner and correct the same on the basis of the date of birth as recorded in the Admit Card of the School Final Certificate and other documents.

(2.) It is stated in details that the Petitioner was recruited as a Tram Conductor in the Calcutta Tramways Company on January 29, 1957. The Petitioner, however, passed School Final Examination in the year 1962 and he was promoted after being qualified in the Departmental. Examination and he worked as an Inspector in the Traffic Department. The Petitioner states that the Respondents have wrongfully recorded his date of birth in the Service Book as January 29, 1932. According to the Petitioner, his date of birth ought to have been recorded as December 14, 1939. The Petitioner made an application for rectification of the date of birth and no steps had been taken to correct the record by the Respondents and the Petitioner was however, informed that his representation and/or appeal had been rejected, after taking into consideration of all the facts in details. Stating all the facts, the Petitioner has filed the present writ petition seeking reliefs as indicated above.

(3.) The writ petition is opposed by the Respondent Tramways authorities by filing a comprehensive affidavit -in -opposition. A reply has also been filed by the Petitioner reiterating the same points as made in the writ petition.