R K MANIKANTA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Writ Petitions W.P. (C)Nos. 271 of 2002 and 17 of 2003 have been filed by the writ petitioner challenging the order of this superannuation with effect from 28.2.2002 and the corrigendum dated 16.10.2001 correcting his date of birth.

(2.) The petitioner was working as Superintending Engineer (IFCD) under the Government of Manipur at the relevant time. He was sent on superannuation with effect from 28.2.2002 by the order dated 6th October, 2001 (Annexure-A/9). Being aggrieved thereby, he filed the writ petition W.P.(C) No. 271 of 2002 pleading inter alia that his date of birth is 1.12.1949 and not 2.3.1944. According to him, his date of birth i.e. 1.12.1949 has been reflected in the Service Book as well as in various Government orders and gradation lists published from time to time. He has further alleged that he has the reasons to doubt that there is manipulation of his date of birth in his service book by the private respondent No. 3, Secretary/IFC, Government of Manipur. In para-1 of the writ petition W.P.(C) No.17/2003, the petitioner submitted that at the time of his appointment he had declared his date of birth as 1.12.1949 on the basis of High School Certificate and this was accepted and entered in his service record. The respondent State in their affidavit-in- opposition denied the allegations made by the petitioner and asserted that the petitioner's date of birth is 2.3.1944 and not 1.12.1949.

(3.) I have heard Mr. M. Debananda, learned counsel for the petitioner and also Mr.Jalaluddin, learned Government Advocate, Manipur.