UGRASEN SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This Writ Petition has been filed for correction of the date of birth from 1/2/1963 to 1/2/1965 which has been wrongly recorded in the Petitioner's service book entry.