AGAMLAL PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) We heard learned counsel appearing for the appellant as well as learned counsel for the State.

(2.) This Letters Patent Appeal has been filed against order dated 15.09.2017 passed by learned Single Judge in CWJC No. 9144 of 2014 by which and whereunder learned Single Judge dismissed the aforesaid writ petition filed on behalf of appellant.

(3.) The appellant filed the above-stated CWJC No. 9144 of 2014 for correction of Date of Birth in Service Book on the ground of School Leaving Certificate in which the Date of Birth of the appellant was entered as 19.01.1956, whereas in Service Book the Date of Birth of the appellant was entered as 31.12.1949.