ASHOK KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner was an employee of Bihar State Electricity Board and was working as Head Clerk at Madhubani. At the relevant time one Amar Nath Jha, Choukidar was posted in the office. In the service book of Amar Nath Jha an interpolation was made and his date of birth was changed from 4.1.1929 to 4.1.1939. By virtue of this interpolation the said Amar Nath Jha continued in service for ten extra years.

(3.) WHEN the various communications did not get any response or cooperation from the petitioner, a team had to be sent to the concerned office and the team after enquiry did corroborate that there was interpolation in the service book and it was palpable on the very first look. On question being put to him as to his non -response or non -cooperation he avoided the issue.