NAZIR AHMAD GANAIE Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India is directed against the judgement and order dtd. 28/2/2023, passed by Central Administrative Tribunal, Srinagar Bench ('Tribunal') in a TA no.9063/2020 titled Nazir Ahmad Ganie v. State of J&K and others.

(2.) The Tribunal, by judgement aforementioned, impugned in this petition, has dismissed the petition preferred by the petitioner seeking a direction to the respondents to rectify and correct his date of birth recorded in his service book as 16/3/1963 instead of 16/3/1964.

(3.) The petitioner, as is discernible from perusal of the record on the file, was initially appointed as Orderly in the Directorate of State Motor Garages Department on 26/10/1985. He joined his services on 28/10/1985. He was subsequently promoted to the post of Junior Assistant and thereafter to the post of Senior Assistant in the year 1989 and 1997 respectively. At the time of his appointment and joining as Orderly in the Directorate of State Motor Garages, the petitioner had got his date of birth recorded as 16/3/1963 on the edifice of the Matriculation Certificate issued by the State Board of School Education ('Board' for short). It appears that in the year 1992, as is claimed by the petitioner, an application was filed by him before the Board for correction of his date of birth from 16/3/1963 to 16/3/1964.