JAGIR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner was appointed as Beldar in Sub Division Sidhwan, Ludhiana on 07.07.1980. Thereafter, he was promoted as Gaze Reader at Dilawarpur Kothi Section, Sub Division Raia, Jandiala Division, U.B.D.C. Amritsar. He claims that as per school leaving certificate, his date of birth is 02.02.1959. It is contended that date of birth in the Service Book has been recorded as 02.01.1955, though in all the documents such as Adhaar Card, PAN card, Life Insurance Policy, the date of birth of the petitioner is recorded as 02.02.1959.

(2.) The grievance of the petitioner is that he sought correction of the date of birth by submitting a representation dated 16.07.2014 to respondent No.3, who forwarded the same to respondent No.2. He also served a legal notice dated 23.09.2014 but no action has been taken by the respondents so far.

(3.) Learned counsel for the petitioner argues that it has come in the knowledge of the petitioner only when he received a letter dated 16.06.2014 requiring him to submit his pension papers that the petitioner is due to retire from service on reaching the age of superannuation 31.01.2015. Petitioner prays for directions to the respondents to correct his date of birth from 02.01.1955 to 02.02.1959 so as to continue him in service till he reaches his 'actual' date of retirement.