SH HRANGMANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, counsel for the petitioner. Also heard Mr. Samuel Vanlalhriata Chhangte, Govt. Advocate for all the respondents.

(2.) Mr. A.R. Malhotra, counsel for the petitioner submits that the petitioner was initially appointed as Peon and posted in the Office of Hydel Circle, Power & Electricity Department, Aizawl vide Office Order No. 89 of 1984 dated 3.1.1984 issued by the respondent No.4. The service book of the petitioner was opened on 22.5.1984 in which his date of birth was recorded as 4.6.1954.

(3.) The petitioner's counsel submits that the petitioner thereafter made a representation for correction of his date of birth and his date of birth was corrected in the service book from 4.6.1954 to 1.9.1959.