GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this Civil Writ Petition, the petitioner seeks quashing of the order dated 2nd October, 2008 (Annexure P5), whereby the respondent-Department has refused to change his date of birth.

(2.) The petitioner is working as a Junior Assistant in Water Supply and Sanitation Department, Government of Punjab. He joined the Department on 21st February, 1978. The undisputed fact is that the date of birth of the petitioner as mentioned in the original Matriculation Certificate issued on 6th December, 1971 (Annexure P1) by the Punjab School Education Board, is 1st April, 1953. Obviously, the aforesaid date was recorded in his Service Book also. On 31st July, 2007, the petitioner got issued a "Duplicate Matriculation Certificate" from the Punjab School Education Board (Annexure P3) showing his date of birth to be 1st April, 1955.

(3.) On the basis of the aforesaid revised certificate, the petitioner applied for the change of his date of birth to the Department which has been declined to him vide the impugned order (Annexure P5).