BANI SEN GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties and with their consent, this writ application is disposed of at the stage of admission.

(2.) The petitioner, in this writ application, has challenged the Notification dated 17.01.2004, whereby the petitioner was informed of the date of her superannuation as on 30.04.2004, stating that her date of birth stood recorded as 05.04.1944.

(3.) The petitioner's grievance is that in her service records, which was opened at the time of her appointment as a Lecturer in the S.P. Mahila College, Dumka in 1967, her date of birth was recorded as 05.02.1946. This date of birth continued to remain on record without any change and even till date, no change has been effected in the entry in her service records, so made. However, to the petitioner's surprise, the impugned Notification was issued informing her that by the order of the Vice-Chancellor, the petitioner's date of birth has been corrected and recorded as 05.04.1944 in her service records.