SEWA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 15/10/2021 (Annexure P-3) whereby he was discharged from service and order dtd. 13/3/2024 (Annexure P-10) whereby respondent has upheld his discharge from service.

(2.) The petitioner claims that his date of birth is 30/4/1971 and respondent has wrongly relieved him on 15/10/2021 on the premise that he has turned 58 i.e. age of superannuation.

(3.) This is 2nd round of litigation. On the earlier occasion, he preferred CWP No.23398 of 2021 which was disposed of vide order dtd. 19/10/2023. The respondent was directed to decide his claim expeditiously and preferable within a period of 04 months. The respondent by impugned order dtd. 13/3/2024 has rejected his representation. The respondent has held that the petitioner has produced different documents disclosing different dates of birth.