AMAR SINGH ARYA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER was appointed as Plant Protection Inspector in the respondent -Department in the year 1975. His date of birth was recorded as 21.9.1948 in his service book. He claims that he made two representations to the respondents to correct his date of birth from 21.9.1948 to 21.9.1951. This averment has been denied by the respondents in the reply. Petitioner made representation in the year 1992 for change of his date of birth. The same was rejected by respondent No.2 on 2.9.1992. Petitioner superannuated on 30.9.2006.

(2.) MS . Ranjana Parmar has strenuously argued that the date of birth of the petitioner was required to be altered from 21.9.1948 to 21.9.1951.

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