SHANTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application is filed for issuance of writ in the nature of certiorari for quashing the order dated 6th October, 2006 passed by the Patna Bench of Central Administrative Tribunal (hereinafter referred to as "the Tribunal") whereby the application filed by the petitioner has been dismissed.

(2.) SHORT facts giving rise to the present application are that the petitioner happened to be the wife of one Ram Lalit Prasad. He died in harness and petitioner was appointed as Paniwali on 15.3.1988 on compassionate ground. The controversy relate to her date of birth. According to the petitioner, her date of birth is 1.10.1956 whereas according to the respondents, her date of birth is 1.10.1946.

(3.) AGGRIEVED by the same, petitioner preferred O.A. No. 134 of 2006 before the Tribunal. The Tribunal on appraisal of the materials negatived the claim of the petitioner and came to the conclusion that her date of birth is 1.10.1946.