STATE OF PUNJAB AND ORS. Vs. JASWANT SINGH

JUDGEMENT

(1.) THE matter here concerns a change in the date of birth of a government servant after a period well beyond two years of his date of entry into government service. The point at issue being whether in view of the provisions of Note -I of annexure 'A' of Rule 2.5 of the Punjab Civil Service Rules, Volume I, such correction could be asked for after a period of two years from the date of entry into government service mentioned therein has elapsed? The relevant Note in this behalf reads as under:

(2.) THE Plaintiff - -Jaswant Singh - -was working as Fair Officer in the Department of Rural Development and Panchayats, Punjab, when on March 21, 1984, he filed the present suit seeking a declaration to the effect that his date of birth was March 5, 1928 and not April 1, 1926 and he was thus entitled to continue in service with right to promotion and other service benefits accruing therefrom till the date of his retirement to be computed on the basis of March 3, 1928 being his date of birth.

(3.) SUCH thus being the settled position in law, no exception can be taken to the judgment and decree of the lower appellate court granting to the Plaintiff the relief claimed. This appeal is consequently hereby dismissed. There will, however, be no order as to costs.