STATE OF MIZORAM Vs. LALHNAIHA

JUDGEMENT

(1.) c This writ appeal is directed against the Judgment and Order dated 22.4.09 passed by the learned Single Judge in WP(C) No. 30/08 whereby and whereunder the prayer of the petitioner to make the appropriate correction in his Service Book to correct the date of birth as 29.12.1956 in place of 17.3.1951 was allowed.

(2.) We have heard Ms. Dinari T. Azyu, learned Govt. Advocate, Mizoram for the appellants/State and Mr. Joel J. Denga, learned counsel for the writ petitioner/respondent.

(3.) The writ petitioner was appointed as work-charge driver by the Superintendent Engineer, PHE Circle, Aizawl vide Office Order No. 102/1985-86 dated 3.12.85. Pursuant to the said appointment order, the petitioner joined in the service. The Service Book of the petitioner was also prepared thereafter wherein the date of birth of the petitioner was entered as 17.3.51 along with other particulars. The aforesaid date of birth was entered into his Service Book on the basis of the certificate issued to that effect by the President, Village Council/Court, Vaivakawn, so produced by the petitioner himself. In acceptance of the correctness of the documents, the thumb impression of the petitioner on the Service Book was taken. The Service Book of the petitioner was verified from time to time by the authorities and the relevant entries are being (were) made in the Service Book by the concerned authorities.