NIRMALA BHAGAWATI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) The writ petition is directed against the order passed by the authority declining to accede to the request of the petitioner to change her date of birth, which would have entitled her to one more year of service.

(2.) The petitioner was initially appointed as Assistant Teacher in the school called Sarvajanin Higher Secondary Balika Bidyalaya, by an order dated 17.1.1966. The school was set up and established in 1948 and got the recognition of the Government in 1952 and came under the ad hoc grants in 1953 and eventually under deficit system of grant in 1957. The school was provincials with effect from 1.2.1977 and was upgraded as a Higher Secondary School with effect from 29.10.1991.

(3.) The petitioner was allowed to act as the Vice -Principal of the School by an order dated 5.11.1993 issued by the inspector of Schools, Tinsukia after having served as the Assistant Headmistress for a considerable length of time. By yet another order dated 24.3.1994, the petitioner was allowed to act as the Principal -in -charge of the school. According to the petitioner, the then Principal of the School while forwarding the service particulars of the teachers and the employees of the school as on 20,9.1993 indicated the date of birth of the petitioner as per HSLC certificate as 1.1.1940. On that basis, it is the case of the petitioner that she was 13 years 2 months of age as on 21.3.1953.