DEWAN CHAND Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dated 02.02.2018, whereby the writ petition filed by the petitioner/appellant herein stands dismissed.

(2.) Briefly stated, the material facts are as under:-

(3.) The petitioner/appellant herein on attaining the age of 60 years came to be retired as a Peon on 31.05.1996 from the School Education Department. His pension case, however, could not be finalized, inasmuch as, his service-book contained his particulars as regards date of birth, which varied in words as against the date of birth recorded in figures. In words, the date of birth of the appellant was recorded as 3 rd Jeth Nineteen Hundred Ninety Two, whereas in figures, it was written as 002.199