SI MOHD AMIN BEIGH Vs. STATE OF J&K

JUDGEMENT

(1.) ADMIT . With the consensus of learned counsel for the parties, this writ petition is taken up for final adjudication.

(2.) THE petitioner came to be appointed in Jammu and Kashmir Police Department in the year 1964. In character roll/service book, his date of birth is recorded as 7th March, 1946 as alleged. The respondent no.4 vide his communication No. TSA /ENF/08/1495 -97 dated 04.12.2003 addressed to respondent no.3, contained in annexure -C, sought for issuance of sanction for superannuation/ retirement of the petitioner. The date of superannuation is given as 31st March, 2004.

(3.) THE respondent no.3, vide his communication bearing No. Estt/Alt -DOB/7013 -16 dated 29.03.2004, informed respondent No.4 that in terms of the expert opinion, the alteration has been made in the date of birth and accordingly the petitioner be deemed to have retired from service on 31st March, 2002. The said communication for convenience is reproduced as under; -