M.L.Bhatt, J. - (1.) By this writ petition the petitioner challenges his order of retirement. It is asserted that on the basis of incorrect entry of date of birth in his service record, he was retired prematurely. The facts lie in brief compass.
(2.) The petitioner is a lines-man in the office of the respondent. He was firstly appointed on the post of coal coolie in Agra Electric Company Limited in the year 1967 by the Resident Engineer. Photostat copy of his appointment order is annexed with the petition as Annexure-1. The said company was taken over by the U.P. Electricity Board and employees of the Company were absorbed in the Board. That is how the petitioner came to be employed in the Board. The petitioner was promoted on the post of fuse-man by the Board.
(3.) In the year 1716, as contended by the petitioner, he came to know about his incorrect entry of date of birth which was recorded as 1932. He made an application to the respondent for correction of his date of birth and informed him that his actual date of birth was 5.1.1946. In support of his application the petitioner is said to have furnished a copy of his school leaving certificate. Copy of his application and copy of the school leaving certificate are marked as Annexure-2 and 3 respectively, to the writ petition. It is averred that he met the respondent personally and he was assured that the matter was being looked into. He made several representations for correction of his date of birth. Last representation made by the petitioner was dated August 25, 1989.;