HAMPONGPHOM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned counsel for the petitioner and Mr. L.S. Jamir for the respondents.

(2.) The petitioner was appointed as LDA in the office of the Deputy Commissioner, Tuensang on 11.5.65. On20.5.69 the petitioner was promoted to the post of UDA. After the separation of the Department of Food & Civil Supply the service of the petitioner was taken to the Deptt. of Food and Civil Supply on Sept.1967. By order dated 28.10.99 the petitioner was intimated by Director of Food and Civil Supply, respondent No.3 that his actual date of birth was recorded as 24.12.42 and not 31.10.45.

(3.) After the petitioner came to know of the said entry made in his service book the petitioner submitted a representation intimating the authorities that his actual date of birth was 31.10.45 according to the School Certificate and the date of birth dated 24.12.42 was an overwriting of the date of birth of the petitioner in the service book. However, by letter dated 5.6.2000 the Director of Food & Civil Supply intimated the Asstt. Director of Food and Civil Supply that the service of the petitioner cannot be extended beyond 31.12.99 and as such direction was issued to submit all the pension papers of the petitioner.