JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is for correction in the date of birth recorded ion the service book of the petitioner with a prayer that it be ordered to be altered from 2nd January, 1955 to 2nd February, 1959 which if accepted would postpone the date of retirement on superannuation till early 2019. The relief is claimed on the basis of a school leaving certificate, PAN card, Aadhar Card etc. The petitioner is working as a Gauge Reader in Sub Division Rayya, Jandiala Division, UBDDC, Amritsar. The petitioner has been informed by the Department on 16th June, 2014 to submit his pension papers as he is due to retire at the end of January, 2015.

(2.) FEELING aggrieved by the retirement notice, the petitioner filed a reply to the letter claiming that when he was appointed as Beldar and was promoted as Gauge Reader, he had submitted in 1984 a certificate of the Civil Surgeon that his age was then 25 years. On the basis of that declaration, an entry was made in his service book. He asked for correction of the date of birth in the service book. His grievance was not redressed, upon which, he served a legal notice dated 23rd September, 2014 on the 4th and 5th respondents for correction of the date of birth. He sent a reminder letter with little success.

(3.) AFTER several decades in service, the petitioner has brought this petition claiming that he should retire in February, 2019 and the Department has ignored all relevant documents produced by him in support of his claim. He imputes malafides on the respondents in recording a false date of birth in the service record.