DHARAMDEO YADAV AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) Both the writ applications raise the same issues of law arising out of a marked similarity on facts and therefore are being disposed by this common order.

(3.) In C.W.J.C. No.3132/2010 the petitioner is stated to have been appointed as a Choukidar on 29.10.1980. The year of birth entered in the service book is 1942. It is signed by the petitioner. In C.W.J.C. No.3155/2010 the petitioner was appointed as a Choukidar in 1975. His service book likewise at Annexure-1 specifically records his year of birth as 1943 in Hindi and 1.7.1943 in English. It is also signed by the petitioner. The petitioners continued to discharge their duties till Choukidars were declared as Government servants with effect from 1.1.1990. The petitioner in C.W.J.C. No.3132/10 claims to have obtained a transfer certificate on 12.1.1986 from his erstwhile school which he joined on 6.1.1966 stating his date of birth as 19.1.1955. It is therefore contended that corrections were accordingly made in his service book by incorporating a second date of birth along side 1942.