SHEO PUJAN LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Court sees no reason to examine the order dated 20. April 1995 on CWJC No. 2501 of 1994, Sheo Pujan Lal v. The State of Bihar and others.

(2.) THE petitioner -appellant desires to raise issues that the date recorded in the matriculation certificate as 2 January 1934 is incorrect and it ought to be 10 July 1937, on the basis of an affidavit sworn by his father on 29 December 1958 almost 20 years after he was born.

(3.) THE learned Judge has recorded that the age as stipulated in the matriculation certificate would be the age for the tenure of the petitioner in service. The petitioner declared his age in the matriculation certificate as 1934 and the petitioner now is obliged to stick to this date. The Court has no reason to interfere with the order passed by learned Judge. Dismissed. Petition dismissed.