PUSHKAR NATH ZUTSHI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner submits:-

(2.) The petitioner is present in the Court. He was asked about his date of birth. For a while he was unable to give any reply. He was given time to think over the matter. He has stated that his date of birth is 14th of Aug., 1937. He submits that if this be taken into consideration then he has been wrongly retired on 5th of Feb., 1982.

(3.) The stand taken by the petitioner today in court is contrary to the stand taken by him in the petition. In the petition the date of birth is stated to be 1932 (11th Phagan 1989, Samvat).