SAYED MOKTABOR RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks to invoke the extraordinary jurisdiction of this Court to interfere with the judgment and order dated 08.09.2009 passed by the learned Central Administrative Tribunal, Guwahati Bench, Guwahati (for short, hereafter referred to as the 'Tribunal') in OA No. 94 of 2008 rejecting his prayer for alteration of his date of birth from 01.02.1949 to 01.09.1952 recorded in his Service Book.

(2.) We have heard Mr. A.S. Choudhury, Senior Advocate assisted by Mr. I.H. Saikia, Advocate, for the petitioner and Mr. A.K. Sarkar, learned Standing Counsel, N.F. Railway (for short, also hereafter referred to as 'Railways/Respondents').

(3.) The pleaded versions of the parties would be essential to be outlined in brief, so as to comprehend the contentious arguments better.