UPEN CHANDRA SHARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner who joined the Government service way back in 1970 declaring his date of birth as 1.3.1945 has filed this writ petition for a declaration that his actual date of birth is 1.1.1951 and for a direction to the respondents to correct the date of birth as such recorded in the service book.

(2.) The petitioner joined his service in the Hindi Teacher's Training College, North Guwahati on 21.2.1970 and his services was regularised on 1.1.1981. According to the petitioner he had submitted a school certificate which recorded his age as 14 years 2 months on 1st March, 1965. As per the age recorded in the said certificate, the petitioner allegedly claimed before the respondents for clarification of his date of birth recorded in the service book from 1.3.1945 to 1.1.1951.

(3.) The petitioner was promoted to the post of book binder in 1986 from his initial appointment as a Grade-IV employee. He made representations on 24.1.1996 and 12.4.1996 for correction of his date of birth in the service book. But the same was rejected by letters dated 8.3.1996 and 22.4.1996. The petitioner did not make any challenge to the said orders and instead submitted yet another representation dated 4.4.2000 followed by a further representation dated 15.7.2003. Thereafter also he kept on waiting and eventually filed the present writ petition on 2.3.2004 seeking the aforesaid relief.