B. LALHMINGTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. S. Borgohain, learned counsel for the petitioner and Ms. Mary, learned Govt. Advocate, Mizoram.

(2.) By this writ petition, the petitioner has challenged the notification under Memo No. A.19014/122/86-PERS(B) dated 6.02.2017 (Annexure-16 to the writ petition), by which, the petitioner was released from service on superannuation.

(3.) The case of the writ petitioner is that he joined in his service in the year 1986 as Sub-Civil Service (Group-B). Initially the appointment of the petitioner was on adhoc basis. However, after a short period, his service was regularized. At the time of joining service, the date of birth of the petitioner was recorded as 06.06.1956 as reflected in the testimonial certificate issued on 02.09.1980 by the Headmaster of Government High School, Lunglei due to clerical mistake. The actual date of birth of the petitioner was 06.06.1959. On realizing the mistake with regard to his date of birth, the petitioner made correspondences with the concerned authorities for rectification of his date of birth and on being rectified by the concerned authorities, made a representation on 16.07.2008 annexing all the relevant documents to the Commissioner and Secretary to the Government of Mizoram, Department of Personnel and Administrative Reforms with a prayer for alteration/correction of his date of birth.