MES-281414 JULY BARUAH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against decision dated 26.11.2019 rendered in OA No.040/252/2017 titled Julie Baruah vs. The Union of India (Ministry of Defence) and 3 others. It appears that the writ petitioner/original applicant filed the original application on the premise that on the death of her husband, she applied for appointment on compassionate grounds. She was appointed on the post of Mazdoor vide order dated 15.12.2000. It was pleaded that the writ petitioner at the time of appointment submitted all the relevant documents, including school leaving certificate.

(2.) In the original application, it was pleaded that an application was made in September, 2014 before the Commander Works Engineer (AF), Jorhat Assam with the request that the date of birth of the petitioner be corrected in the service records. In the representation it was also said that date of birth as recorded in the seniority list as 12.9.1959 be substituted by 12.9.1965.

(3.) It has been pleaded that no action was taken on the representation. Being aggrieved thereby, the writ petitioner/original applicant wrote letter to Defence Minister, Govt. of India and other senior authorities against the anomalies.