MANGALA RAM Vs. STATE OF RAJASTHAN AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By way of the instant writ petition, the petitioner Mangala Ram has approached this Court assailing the action of the respondents in changing his date of birth by order Annex.7 dated 23.6.2005 and proposing to retire him on 31.7.2005 by treating his date of birth as 20.7.1945.

(3.) Facts relevant for the sake of disposal of the writ petition are noted herein below.