CHIEF MEDICAL OFFICER Vs. KHADEER KHADRI
LAWS(SC)-1995-1-160
SUPREME COURT OF INDIA
Decided on January 10,1995

CHIEF MEDICAL OFFICER Appellant
VERSUS
KHADEER KHADRI Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Admittedly, the respondent joined the service on November 15, 1951, and had given the date of birth as November 14, 1933. In 1991, on his making a representation to the Corporation claiming that his date of birth is July 15, 1934, his request for correction was turned down. He filed O.A. No. 48263 / 91 before the Andhra Pradesh Administrative Tribunal, Hyderabad. By the impugned order dated October 8, 1993, the Tribunal allowed the petition and directed to make the correction. Thus this appeal by special leave.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.