BIJOY SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE petitioner is aggrieved by order No. 482 dated 18.9.99 purported to have been issued by the Deputy Director of Accounts, whereby while taking the date of superannuation of the petitioner as 31.5.97. the said authority has also taken a decision for recovery of the excess amount paid to him.

(3.) THE petitioner has annexed a copy of the service book as Annexure 2 to the writ application in support of his case that his date of birth was recorded as 15.6.1937. In the affidavit the petitioner has stated that Annexure 2 is the Photocopy of the original. In course of argument Mr. Jha. learned counsel appearing on behalf of the Board, produced before me the original service book of the petitioner. According to the Board in the first part of the service book the date of birth of the petitioner was recorded as 16.5.31 but in 1993 by interpolation the year of the date of birth has been changed to 1937 from 1931. From perusal of the service book it does not appear from nacked eye that the year of date of birth of the petitioner has been changed from 1931 to 1937. Of course, when the service book was opened in 1993, there was no occasion to make any endorsement by any of the officers in 1993 against the entry in the column of date of birth.