SHAHEENA AKHTER Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:

(2.) Respondents failed to file their counter affidavit. Their right to file stand closed in terms of order dated 29.11.2016. However, during the course of hearing on 11.04.2018, learned AAG submitted the counter affidavit, same stand taken on record along with annexures in the shape of photocopies.

(3.) The persistent claim of the petitioner has been that her date of birth is 03.03.1964 instead of 21.09.1959 as recorded in the first page of her service book and in this regard she has been continuously representing to the respondents. Finally, respondent No.4-Director, Handicrafts Department, Kashmir, Srinagar vide communication No.HD/Estt/A/933 dated 24.06.2015, has conveyed to the respondent No.3-Financial Commissioner, Industries and Commerce Department, that in terms of SRO 310 of 1995, the petitioner ought to have submitted the application for alteration of date of birth within a period of six months from the date of issuance of said SRO or within five years from the date of her entry into government service which the applicant (petitioner) has done, as such, application is hit by the doctrine of latches and delay.