INSPECTOR RAMESH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dtd. 22/1/2026 whereby respondent has rejected his representation for correction of date of birth in his service record.

(2.) Written statement of Ms. Upasana, IPS, Superintendent of Police Kaithal-respondent No.4 filed on behalf of respondents is taken on record.

(3.) The petitioner joined Haryana Police as Constable on 9/10/1989. He vide application dtd. 27/7/2001 requested the respondent to correct his date of birth in his service record. As per his service record, his date of birth is 5/2/1968 whereas he claims that it is 28/3/1970. Additional Director General of Police (for short 'ADGP'), Karnal examined his case and recommended the aforesaid change vide order dtd. 29/12/2025. The Director General of Police pursuant to aforesaid recommendation did not carry out change in the record on the ground that the application was submitted after 12 years of service whereas request for change in date of birth can be filed within 2 years of service.