SUKHBIR SINGH GOYAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has already obtained the degree by civil court. Thereafter, his date of birth is changed in the matriculation certificate. The Government has rejected the claim of the petitioner only on the ground that he had approached late for correction of his date of birth in service record. The petitioner can seek execution of decree passed by the civil Court. Counsel seeks permission to withdraw the present writ petition to approach the civil Court for execution of the decree.