CHAKRADHAR PRADHAN Vs. MANAGING DIRECTOR ORISSA STATE

JUDGEMENT

(1.) HEARD Mr. N. Lenka. Learned Counsel for the petitioner, Mr. A.K. Mishra, Learned Counsel for the Opp. Party No. 1 and Mr. A.K. Pandey, Learned Counsel for Opp. Party No. 2.

(2.) THIS Writ Petition has been filed by the petitioner for quashing the Order dated 1.1.2005 (Annexure -4) by which the petitioner was intimated that he will retire from his service with effect from 31.1.2005 as well as for correction of his date of birth in his Service Book and allow him to continue in his service till 31.1.2006.

(3.) IN support of his contention, the petitioner has filed the Duplicate Matriculation certificate which was issued in his favour on 21.12.2004 wherein the entry against the date of birth has been mentioned as 2.1.1948. But the fact remains that the petitioner entered into service in the year 1969. During the entire service career, he has never raised any objection about such wrong entry of date of birth in his Service Book.