JOGESHWAR BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr K.N. Choudhury, learned Senior Counsel for the petitioner, Mr H.K. Mahanta, learned Standing Counsel, Personnel Department and Mr T.C. Chutia, learned Standing Counsel, Board of Secondary Education (SEBA), Assam.

(2.) This petition has been filed under Article 226 of the Constitution of India, seeking a direction to the respondents to correct the date of birth of the petitioner as 06.03.1957, instead of 01.04.1955 as recorded in the service book of the petitioner and consequently to declare petitioner's date of superannuation as 31.03.2017 instead of 30.04.2015.

(3.) Case of the petitioner is that he is presently serving as Joint Secretary to the Government of Assam, Sports and Youth Welfare Department. According to him, his date of birth is 06.03.1957 and consequent date of superannuation would be 31.03.2017.