SATISH RATHOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER was appointed as GDO -II (Medical Officer) in the respondent -Department on 12.8.1978. His date of birth in service book was recorded as 22.8.1948 on the basis of Annexure A -2, i.e. Higher Secondary Certificate. He made representation for the first time on 11.8.2006 (Annexure A -1) for the correction of date of birth from 22.8.1948 to 22.8.1949 to the respondent.

(2.) MR . Dilip Sharma has strenuously argued that the date of birth of his client recorded in the Higher Secondary Certificate is wrong and according to him as per Annexure A -3, date of birth of his client is 22.8.1949.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.