HADIS KHAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Petitioner in this application has, inter alia, prayed for issuance of a writ of or in the nature of mandamus directing the Respondents to determine his date of birth in accordance with school leaving certificate.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The Petitioner was appointed as a constable in Calcutta Police Force on August 1, 1957. At the time of his appointment his date of birth was recorded as April 26, 1937. The contention of the Petitioner, however, is that his date of birth was May 13,1941, as would appear from the certificate granted by the Headmaster of Radhakrishna Gupta Adarsha Vidyalaya, Indore College, Gazipur, Uttar Pradesh, on August 16, 1994, as also from Scholar's Register and Transfer Certificate Form of the said institution, dated October 30, 1954.