PUSHPA RANI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondents to correct the date of birth in her service record.

(2.) Petitioner was appointed as 'Guard' in Punjab Home Guards at Ludhiana on 8/7/1987. As per school certificate, petitioner's date of birth was 30/6/1963. Few years after joining service, petitioner on or around July, 2006 came to know that date of birth is recorded as 30/6/1961 in her employment data. She made several requests to respondent No.2 for correcting her date of birth in her service record.

(3.) A perusal of the writ petition would reveal that petitioner for the first time submitted the affidavit for correction of her date of birth on 13/7/2006 (Annexure P-2). In this regard, she states that she approached the respondents several times but respondents never paid attention to the grievance of the petitioner.