MOHDMUZAFFARHUSSAINKHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for issuance of a writ of mandamus directing the respondents to make corrections of his date of birth in his service records from 1933 to 1/1/1936 and issue an appropriate writ quashing the order of the Director General-cum-Inspector General of Police, Bihar, Patna, as contained in Annexure-11 to the writ application.

(2.) The fact of the matter is in a narrow compass.

(3.) The petitioner alleges that he was born on 1-1-1936. On 21-1-1949 he was allegedly admitted in the Muslim H . E. School, Laheriasarai, Darbhanga and in the admission register his date of birth was recorded as 1-1-1936. He, thereafter, left the aforementioned School and allegedly took admission in S. N. H. E. School, Narpati Nagar and in the admission register of the said School his date of birth was also recorded as 1-1-1936. The petitioner was sent up for the Matriculation examination and in his admit card also, his date of birth was recorded as 1-1-1936. The petitioner, however, failed in the aforementioned examination.