NARINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is directed against the order of the Central Administrative Tribunal which has dismissed the Original Application filed by the petitioner herein praying for the change of his date of birth in the service record.

(2.) THE brief facts of the case are that the petitioner joined service on 12.2.1976 as Extra Departmental Branch Post Master at Giora, Branch Post Office, Jassur, Tehsil Nurpur, District Kangra.

(3.) AFTER rejection of the claim of the petitioner by the department, the petitioner moved the Central Administrative Tribunal. The stand taken by the petitioner before the Tribunal and before this Court is that he has not applied for the correction of his date of birth but he has applied for the correction of the clerical error which occurred while recording his date of birth in the service records. According to the petitioner, he had supplied his school leaving certificate to the department at the time of joining service. According to this certificate, the date of birth of the petitioner is Ist December, 1943. It is submitted on behalf of the petitioner that a perusal of the attestation form filled in at the time when the petitioner joined his service clearly shows that this school leaving certificate must have been produced before the concerned authorities since the date of joining the school and the date of leaving the school is given in the attestation form. On this basis, it is submitted that the date of birth was wrongly mentioned and a clerical error occurred which can be corrected even at this stage.