TAJUDDIN KHAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The appellant passed his matriculation examination from Bihar School Examination Board, Patna, in the year 1967, as a student of High School, Masarh, Bhojpur (Bihar). The appellant came to the appointed, vide Bhojpur District Order No. 514 of 1976, dated 7.3.1976, as a Constable. In course of time, he was promoted to the post of the Sub-Inspector of Police. At the time of his superannuation, the appellant was posted in the Police Force at Saran. By Memo No. 2105, dated 29.7.2011, the Superintendent of Police; Saran, called for a report from the Superintendent of Police, Bhojpur, with regard to the date of birth of the appellant on the ground that the appellant's date of birth stood recorded, in the service book, as 1.1.1951; whereas the certificate of academic qualification, annexed to the service book, reflected the appellant's date of birth as 1.1.1953. A copy of the said letter was also forwarded to the appellant for information and doing the needful.

(2.) The Superintendent of Police, Bhojpur, vide Memo No. 2697, dated 4.8.2011, informed the Superintendent of Police, Saran, that the relevant register of the year 1976 of the School, where the appellant had studied, stood destroyed in flood and it was, therefore, not possible to verify appellant's date of birth.

(3.) In response to the letter, contained in Memo No. 2105, dated 29.7.2011, aforementioned, the appellant, on 25.9.2011, submitted his reply/explanation contending to the effect, inter alia, that he was born on 1.1.1953 and not on 1.1.1951, as stood recorded in the service book, and he, therefore, sought for correction of his date of birth as 1.1.1953.