ABDUL RASHID Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against letter no. 1372 dated 20th October, 1997, as contained in annexure 4, whereby and whereunder the petitioner was informed that he superannuated with effect from 30th November, 1997 on attaining the age of 58 years.

(3.) THE original service book of the petitioner has been produced before me for my perusal. It appears that the date of birth of the petitioner as 25.11.1940 has been scored through by different ink and that has been made as 25.11.1939.