SHIV KUMAR CHAUPAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) It is submitted by the petitioner's counsel that as per the Matriculation Certificate dtd. 24/12/1980, the petitioner's date of birth is 11/4/1957. This fact has been brought to the notice of the Authorities on 4/12/2015 much prior to his retirement which has been made effective from 31/1/2016 treating his date of birth to be 11/1/1956.

(3.) The respondents, in the counter affidavit, have submitted that since the Matriculation Certificate and Admit Card were submitted by the petitioner for the first time on 3/9/2012 and the matter was agitated on 4/12/2015 just a month before his retirement and that too after applying his post retirement benefits, they inferred that there was some manipulation on the part of the petitioner.