NEELMANI NEGI Vs. SECRETARY DEPTT OF RURAL DEVELOPMENT

JUDGEMENT

(1.) PETITIONER was appointed as Gram Sevika in the year 1979. In her service record, the date of birth was recorded as 18.02.1953.

(2.) CASE of the petitioner, in a nut-shell, is that her date of birth is 18.02.1953 as per Annexures A-2 and A-3 and not 18.02.1958.

(3.) MR. R.P. Singh, learned Assistant Advocate General has vehemently argued that the petitioner was appointed on 03.05.1979 and the representation has been made by her for the first time only in 2003 and the same has rightly been rejected by the competent authority on 23.01.2004.