GEETA SINHA Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. Shashi Anugrah Narain for the petitioner, and Mr. Ajay Kumar Sinha for the respondents. This writ petition is directed against the dated 23.1.1986 (Annexure -1), passed by respondent no. 2 (The Vice -Chancellor, Patna University, Patna), whereby he has determined the petitioner 'sdate of birth to be 22.2.1945. The petitioners seeks the consequential relief of declaration that she was born on 22.2.1948, the relief of superannuation accordingly on completion of 62 years of age, and the money benefits. The respondents have placed on record their counter affidavit and have supported the impugned action.

(2.) ACCORDING to the writ petition, the petitioner was appointed as a Lecturer in Psychology in the respondent University on 28.11.1973. She acquired the degree of Ph.D., and was ultimately promoted to the post of Professor. The University issued notification bearing memo No. G -1163, dated 15.9.2003 (Annexure -10), notifying that the petitioner shall superannuate with effect from 28.2.2005, treating 22.2.1945 to be her date of birth, apart from various other members of teaching faculty not relevant in the present context. Aggrieved by the same, she submitted her representation dated 7.7.2004 (Annexure -12), to respondent no. 2, submitting therein that her date of birth is 22.2.1948, and for rectification in the University records on the strength of the folllowing documents submitted by her:

(3.) LEARNED counsel for the University has supported the impugned order and submits that respondent no. 2, as directed by this Court, has examined the matter in depth, has thrown his net wide and tried to bring on record as many documents as possible to reach the correct conclusion. The petitioner has engaged herself in the nefarious task of committing forgery in the School Leaving Certificate to gain the benefit of three years. He also submits that the petitioner has represented different dates of birth on different occasions.