NOEL DHAR Vs. JAINTIA HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for setting aside and quashing of an order by which his representation for change of date of birth, recorded in service book, has been rejected.

(2.) As per the averments made in the writ petitioner, the petitioner applied for the post of Lower Division Assistant (LDA) under the respondents and in consideration of his suitability, he was appointed as such, way back in 1973. According to the petitioner he had submitted, a Olong with application, his school and matriculation certificates showing his age.

(3.) After the initial appointment of the petitioner as LDA, he was further promoted to the higher ranks and finally earned his promotion as Head Assistant. According to the petitioner, he could come to know in the recent past that he would retire from service w.e.f. 31.07.2005 on purported attainment of the age of superannuation. The petitioner asserts that his actual date of retirement from service is 31.05.2009.