RAM BADAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) It is submitted by learned counsel appearing on behalf of the petitioner that in order, as contained in Annexure 2, the Director General of Police, Government of Bihar, directed for making correction in the date of birth of the petitioner in his service book from 3-2-1940 to 3-2-1942, and, accordingly, direction was given to enter the corrected date of birth, in the service book of the petitioner.

(3.) The order, as contained in Annexure 2, however, was not given effect to and in the meantime, the petitioner retired on 1-5-1998, whereas as per Annexure 2 he could have retired on 28-2-2000.