BAISHNAB CHARAN ROUT Vs. UNION OF INDIA

JUDGEMENT

(1.) HAVING unsuccessfully pleaded in W.P. (C) No. 12227 of 2014 for judicial intervention to have his (appellant) date of birth altered from 02.10.1954 to 05.10.1958, in his service record, the appellant/writ petitioner is in appeal against the order dated 24.07.2014 passed in the above proceeding.

(2.) WE have heard Mr. P.C. Sethi, learned counsel for the appellant/writ petitioner.

(3.) MR . Sethi has emphatically argued that it being apparent on the face of the record that the appellant/writ petitioner's age had been wrongly entered in his service book to be 02.10.1954, the learned Single Judge ought not to have summarily rejected the writ petition. He has urged that in the face of the duplicate School Leaving Certificate, the appellant/writ petitioner's date of birth ought to have been directed to be conceded as 5.10.1958. In support of his plea, Mr. Sethi has placed reliance on the decision of the Hon'ble apex Court in the case of R.K. Jangra Vs. State of Punjab & Ors., : (2009) 5 SCC 703.