KEDAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this writ application, the petitioner has called upon this court under Article 226 of the Constitution to decide his date of birth.

(3.) According to the petitioner, his date of birth is 1.3.1948, whereas, according to the respondents, his date of birth as entered in the service book is 1.3.1945 and the petitioner by now has superannuated.