RAGHBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) have heard the learned counsel for the parties at length.

(2.) The petitioner is aggrieved of the order dated 02.01.2009 (Annexure P-11) whereby her claim for correction of the date of birth has been rejected, primarily, on the ground that there is no patent error/clerical mistake therein. An additional ground is that the petitioner has completed more than 30 years of service, her claim has been received when she is nearing retirement. The same is not acceptable on account of long delay. The facts necessary and relevant for the purpose of the present writ petition are being noticed herein.

(3.) The petitioner joined the Punjab Civil Secretariat on 07.03.1977 as Steno and later promoted as Senior Assistant. At the time of her entry into service, her date of birth was entered as 14.11.1951. Later, the petitioner was nominated to Punjab Civil Services on 20.10.1994. At the time of filing of this writ petition, she was posted as Sub Divisional ivlagisirate, SAS Nagar (Mohali). It is stated that after joining service, the petitioner came to know that her correct date of birth is 14.11.1954 which has been wrongly recorded as 14.11.1951 in the Matriculation Certificate. However, in view of the existing Rule 2.5 of the.Punjab Civil Services, Rules, Vol. 1, Part-1 (hereinafter referred to as the Rules), she could not seek alteration in the date of birth as there was no clerical error which is the only ground for alteration of the date of birth in terms of Rule 2.5 of the Rules.