RAM JANAM SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD .

(2.) MERELY because the petitioner -appellant may have filed several writ petitions at the High Court is no ground that he sould succeed with the last one.

(3.) THE petitioner -appellant has had the benefit of service on both ends. He worked and got salary even after attaining the age of superannuation. Now the petitioner -appellant desires that his date of birth be changed from 1994 to 1988 for the purposes of pension. The case of the petitioner -appellant is not equitable.