RATTI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER, by way of this petition, has sought a direction to the respondents to correct his date of birth from 15.8.1948 to 15.8.1955, with all consequential benefits.

(2.) THE petitioner was appointed on daily wage basis as Labourer in the year 1989 in Kandaghat Sub-Division. He was conferred the work charged status on 31.3.2000. According to condition No.5, he was directed to produce evidence of his age and medical fitness certificate. He furnished the affidavit sworn on 22.8.2000 (Annexure R-2) whereby he himself has given his date of birth as 15.8.1945. He was retired on 31.8.2005.

(3.) ACCORDING to Mr. Vikas Rathore, learned Deputy Advocate General, the date of birth of the petitioner has been correctly recorded as 15.8.1945 on the basis of Annexures R-1 and R-2, respectively.