KHATU Vs. STATE

JUDGEMENT

(1.) The petitioner Smt. Khatu (since deceased) approached this Court seeking command to the respondents to correct her date of birth in her service record and further quashing of order of superannuation dtd. 8/5/2007 (Annex.1).

(2.) Briefly speaking, the relevant facts as pleaded in the petition are that the Petitioner Smt. Khatu (since deceased) was initially engaged on daily wage basis as a Class IV employee. She was granted semi permanent status on the post of Beldar vide order dtd. 21/10/1995 (Annex.6) w.e.f. 1/4/1994 mentioning her date of birth as 1/6/1947.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and gone through the case record.