- (1.) Appellant-Deen Dayal Ojha, a Sub-Inspector of Police in the service of the Government of Uttar Pradesh questions the correctness of the order of dismissal dated 8th September, 1982 of his writ petition by the High Court of Allahabad. The writ petition was preferred against the order dated 31st July, 1982 of the U.P. Public Service Tribunal relating to an alteration made by the respondents in the entry in his service records as to his date of birth.
(2.) We have heard Sri R. D. Upadhyay, learned counsel for the appellant and Sri Pramod Swarup, learned counsel for the respondents. On a consideration of the matter, we think this appeal should succeed.
(3.) On 6th July, 1942, appellant was enrolled in the military service from which he was discharged in 1946. Thereafter, on 1st January, 1947 he was appointed as a Constable in the Police Department.;