IDRISH ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M.H. Choudhury, learned counsel appearing for the appellant as well as the State Counsel representing the respondents.

(2.) CHALLENGE made in this appeal is in respect of the order dated 03.11.2014 passed in WP(C) No. 2080/2014 as well as the communication contained in Memo No. RR/58/2011 -14/36 dated 25.02.2014 whereby the Superintendent of Police (Commn.) HQ -II Ulubari, Guwahati -7 informed the appellant that his application dated 28.01.2014 for correction of his date of birth cannot be entertained on grounds that prayer had not been made prior to 3 years from the date of his actual superannuation. The appellant was informed that his prayer is time barred in view of SR 8(c) of FR and SR.

(3.) THE challenge to the said communication dated 25.02.2014 was rejected by the aforesaid order dated 03.11.2014 passed in WP(C) No. 2080/2014. Hence the present appeal.