BHRIGUNATH SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Additional Advocate General No. I for the respondents and also learned counsel for the Bihar School Examination Board.

(2.) THIS writ application is directed against the order as contained in Annexure -1 issued vide Order No. 17 N/03 dated 25.8.2003 whereby and whereunder representation filed by the petitioner for rectification of the mistake of his date of birth in the service book has been rejected.

(3.) LEARNED counsel further submitted that matriculation certificate which was produced by the petitioner coold have been treated as the only basis to determine his date of birth and in that view of the matter, Rule 96 of the Bihar Financial Rules could have been construed liberally giving relaxation in the time limit. In this context, learned counsel has relied upon a decision of the Bench of this Court rendered in the case of Siyaram Singh V/s. The State of Bihar [1995(1) PLJR 691].