AJIT SAIKIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri A. Ganguli, learned counsel for the petitioner. Also heard Ms. S.Baruah, learned CGC for the respondent no.1. Shri S. N. Sarma, learned senior counsel assisted by Shri K. Kalita, learned counsel has appeared for the contesting respondent nos. 2 to 9.

(2.) Considering the subject matter in dispute and also the fact that exchange of pleadings are already complete, this writ petition is taken up for disposal at the admission stage.

(3.) The petitioner is aggrieved by the action on the respondent authorities in not considering his prayer for correcting his date of birth in his Service Book. While the petitioner claims his date of birth to be 31/5/1967, the one recorded in his Service Book is 7/5/1960 as a result of which according to the petitioner he would be deprived from his entitlement to be in service for a period of approximately seven years.