ASHOK KUMAR DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court proceedings have been conducted through Video Conference.

(2.) Heard Ms. S. D. Saikia, learned counsel for the petitioner. Also heard Mr. B. Sarma, Ld. Standing Counsel for the N. F. Railways.

(3.) The present petition has been filed challenging the order dated 31.07.2020 passed by the learned Central Administrative Tribunal, Guwahati in Original Application No. 040/00145/2020 by which the claim of the applicant petitioner for change of his date of birth on the eve of his retirement was rejected.