MADHAB CHANDRA KALITA Vs. STATE OF ASSAM AND 3 ORS REPRESENTED BY COMMISSIONER AND SECRETARY TO GOVERNMENT OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Bhagabati, learned counsel appearing for the appellant. Also heard Mr. R.K.D. Coudhury, learned Senior Government Advocate, Assam, appearing for the respondents.

(2.) By preferring this writ appeal, the appellant has called into question the judgement and order dated 20.07.2018, passed in WP(C) 1802/2018, dismissing the writ petition.

(3.) By filing the writ petition, the appellant had prayed for quashing the order dated 24.08.2017, passed by the Deputy Commissioner, Kamrup, Amingaon, whereby the application dated 28.02.2017, submitted by the appellant praying for change of his date of birth, which was recorded in his Service Book as 30.06.1958, to 31.01961 as per his High School Leaving Certificate (HSLC) and Admit Card, was rejected. The appellant had also prayed for a direction to the authorities to take into consideration the date of his birth, as reflected in the High School Leaving Certificate and Admit Card for computing his age and the date of his retirement from service accordingly.