VIJAY KUMAR DHAWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned Counsel for the parties at length.

(2.) THE Petitioner has filed this petition seeking a direction in the nature of mandamus for correction of his date of birth in the service record. The brief facts on the basis of which the present petition has been filed, are noticed hereunder.

(3.) THE grievance of the Petitioner is that despite all these material and enquiry, the date of birth of the Petitioner has not been corrected and he is due to retire from service on 31st March, 2009.