PARKASH CHAND Vs. PUNJAB, SIND BANK

JUDGEMENT

(1.) THE petitioner has filed this writ petition under Articles 226/227 of the Constitution of India seeking the issuance of a writ in the nature of Mandamus directing the respondents to make necessary correction of date of birth of petitioner in his service record as 9.7.1994 in place of 17.10.1947.

(2.) IT is not disputed that the petitioner joined the service on 25.6.1973 and he was confirmed on 25.12.1973. At the time of joining the service, the petitioner submitted his matriculation certificate in which the date of his birth was mentioned as 17.10.1947. According to the petitioner, the date of his birth mentioned in the matriculation certificate is incorrect and contrary to the record of Primary School. The petitioner claims that in the record of Primary School, the date of his birth is mentioned as 9.7.1949. Accordingly, the petitioner got the date of his birth corrected as 9.7.1949 in place of 17.10.1947 and a duplicate matriculation certificate was issued to him. Thereafter, the petitioner furnished his corrected Matriculation Certificate to the respondents -Bank and made a request to carry out the necessary correction in his service record. According to the petitioner, the respondents -Bank rejected the claim of the petitioner by order dated 19.12.1997 (Annexure P -2).

(3.) WE have heard the learned Counsel for the parties at length and perused the paper -book.