ANANDA SAIKIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. J. Saikia, learned counsel, appearing for the petitioner. Also heard Mr. D. Choudhury, learned Central Govt. Counsel appearing for the respondents.

(2.) The petitioner herein calls in question the legality of the Office Memorandum dated 30.01.2008, 12.03.2008 and 13.08.2008 respectively whereby and whereunder the official respondents rejected the claim of the petitioner to alter his date of birth in the service record and consequent thereto the petitioner was asked to submit pension paper immediately. The instant writ petition has been filed invoking power under Article 226 of the Constitution of India for setting aside the above orders and further for a direction to the respondent authorities to correct the date of birth of the petitioner in the service record as on 01.03.1950.

(3.) The factual controversy lies within a very narrow compass, which is summarized herein below :