VANLALVUANA Vs. SECRETARY OF MIZORAM

JUDGEMENT

(1.) Heard Mr.P.C.Prusty, counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, Govt. Advocate for the respondents. The question is with regard to the petitioner's date of birth. The petitioner's counsel submits that the petitioner's date of birth is 4.7.1956, while the Govt. has accepted the petitioner's date of birth as 4.7.1950.

(2.) The petitioner's case in brief is that he was appointed as Security Officer in the Department of De-addiction and Rehabilitation Centre on 3.12.1993.

(3.) The petitioner was released from government service with effect from 20.4.2011 as the petitioner's application for regularization of the over writing of his date of birth in his service book was rejected. The Notification dated 20.4.2011 on the basis of which the petitioner was released from Government service is reproduced below :-