BHAGWAN DAS Vs. VICE CHANCELLOR MAGADH UNIVERCITY

JUDGEMENT

(1.) This writ petition was filed by the petitioner for challenging the order dated 10th December, 1990 communicated to the petitioner under the signature of the Acting Registrar, Magadh University, Bodh Gaya. There are also some more prayers relating to payment of salary and allowances etc.

(2.) The main dispute is over the date of birth of the petitioner. The petitioner's claim is that his date of birth should be 7th January, 1929 and the contention of the University is that 7th January, 1926 should be treated as the date of birth of the petitioner. In support of his claim the petitioner has relied upon an affidavit affirmed by his father, whereas, in support of the claim of the University they are relying on the age of the petitioner as recorded in his matriculation certificate.

(3.) It is obvious that the aforesaid dispute is factual in nature, and for correct decision of the said dispute the validity of the claim raised by the petitioner must be examined.