ASSISTANT PROVIDENT FUND COMMISSIONER Vs. JAFARSAB KASHIMSAB KANAKE

JUDGEMENT

(1.) IT is a well settled law in Service Law that no employee should be permitted to seek correction of his date of birth at the fag end of his service to seek undue benefit.

(2.) FOR the sake of convenience, the parties in this Order are referred to according to their position in the Complaint filed before the District Forum.

(3.) THIS Appeal is by the Opposite Party (for short, "OP") challenging the Order of the District Forum allowing the Complaint of the Complainant.