SHEO SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and JC to SC 9 for the respondents and considered the counter affidavit.

(2.) The grievance of the writ petitioner is that though his date of birth as recorded in the matriculation certificate is 3.1.1944, the authorities forced him to superannuate in the month of July 2001.

(3.) According to the case of the respondents, the date of birth of the petitioner has been recorded in the service book as 1943, as details were not furnished at the time of his entry in service.