SILA BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner for quashing the letter dated 19.04.2011 (Annexure-25 to the writ petition) issued by the respondent No. 4, Director of School Education, Government of Tripura to the Head of Office, Sanhati Vidya Mandir H/S School, Jirania wherein it is stated that the correction of date of birth of the petitioner has been examined by the government and the GA (P&T) department and it has not agreed to the proposal of the change of date of birth, since she did not apply for change of her date of birth within the prescribed time limit of 5 (five) years from the date of her first appointment in the Government Services and the Memorandum dated 03.06.2011 (Annexure-29 to the writ petition) issued by the respondent No. 5, Headmaster, Sanhati Vidyamandir H.S. School whereby and whereunder the petitioner was informed regarding her date of superannuation as on 31.07.2011 afternoon, and also to produce the relevant papers so that the authority can finalize the pension of the petitioner, and also with a prayer for a direction to the respondents to correct the date of birth of the petitioner on the basis of her corrected Higher Secondary Admit Card issued by the West Bengal Board of Secondary Education.

(2.) HEARD Mr. S Deb, learned senior counsel assisted by Mr. SC Das, learned counsel for the petitioner as well as Mr. S Chakraborty, learned Addl. GA for the State.

(3.) ON receipt of the said certificate , without any loss of time the petitioner applied to the West Bengal Board of Secondary Education for correction of her date of birth in the year 1973. But the Board did not immediately correct the date of birth of the petitioner. After long persuasion the West Bengal Board of Secondary Education corrected her date of birth on 24.09.2001 as 1st March, 1956 instead of 5th July, 1953, which is actually the date of birth of her elder sister.