ANWARUL HASSAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has approached this court by way of this writ application for necessary correction of his date of birth.

(3.) LEARNED counsel for the petitioner submits that the petitioner was appointed on the post of Literate Constable in the year 1964 and his date of birth was recorded in the service records according to his matriculation certificate which was produced by him but some how or the other, the authorities recorded his date of birth as 14.12.1941 without any declaration given by the petitioner in this regard.