ANAND KUMAR DHIMAN Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner challenges Annexures P-5 and P-11 whereby his request for correction of his date of birth in his service record by changing the same from 15.8.1959 to 30.12.1960 has been declined.

(3.) LEARNED counsel submits that according to this Rule, his case falls within clause-(b) supra and therefore, his date of birth was required to be rectified.