SANWALA RAM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has approached this Court with an assertion that the respondents are going to superannuate him on the basis of wrongly recorded date of birth (1/1/1960).

(2.) For the purpose aforesaid, the petitioner has solely relied upon a certificate dtd. 6/11/2003, which according to him was got prepared at the instance of the respondents, in which petitioner's age has been recorded as 36 years.

(3.) According to the petitioner, when the age of the petitioner in the year 2003 was shown as 36 years, the year of his birth comes to 1967, whereas the respondents have wrongly recorded his date of birth as 1/1/1960.