BALESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and S.C.X appearing on behalf of the State.

(2.) THE correct date of birth of the petitioner is the subject of controversy in this writ petition. The petitioner was appointed as a police constable on 11.2.1969 and was made to retire on 30.5.2000, taking his date of birth as 30.5.1942. According to the petitioner, his date of birth is 30.5.1945 as is correctly shown in his matriculation certificate, issued by the Bihar School Examination Board on 1.10.1962 and on that basis the petitioner will attain the age of superannuation on 30.5.2003.

(3.) IT appears that at the time of his entry into service, his date of birth in the relevant column of the service book was entered in figures as 13.5.1942. Though the basis on which, this entry was made is not clear. Counsel for the petitioner pointed out that taking 30.5.42 as his date of birth, the petitioner would have been over age as in the year 1969, the age limit for appointment as constable was 25 years only.