SH. LALTHANGA ROYTE Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalchhanliana Khiangte, learned counsel for the petitioner. Also heard Mr. A.K. Rokhum, learned Addl. Advocate General, Mizoram for the State respondents.

(2.) The petitioner's counsel submits that the petitioner was born on 05.09.1962 and the date of birth was clearly recorded in his official documents such as Birth Certificate, Voter's ID card, Admit Card for his HSCL Examination, Provisional/Transfer Certificate and Matriculation Certificate.

(3.) The petitioner's counsel submits that the petitioner passed his matriculation examination in the year 1982 and the petitioner was thereafter appointed as Field Assistant in the Land Revenue & Settlement Department in the year 1987. The petitioner's counsel submits that the petitioner is presently holding the post of Revenue Sub-Inspector in the office of Land Revenue Department, Champhai.