R.B.Misra, J. - (1.) Heard Sri B.D. Mandhyan learned Counsel for the petitioners and Sri Ashok Kumar Singh, Mrs. Rekha Singh and Sri S.S. Sharma, learned Standing Counsel.
(2.) In this petition, the petitioners have challenged the orders dated 30.10.92 and 21.11.92 (Annexure Nos. 13 and 14 to the writ petition) respectively.
(3.) It appears that the respondent No. 4 Smt. Shiv Devi was appointed as a Class IV employee in Ram Chandra Singh Khatri Kanya Uchchattar Madhyamik Vidyalaya, Amroha, District Moradabad on 18.8.1966 and it appears that 1.3.1940 was entered the date of birth of respondent No. 4 in the Service Book, however the correct date of birth 11.8.31 was subsequently mentioned in the returns of the College for the year 1967-68 and on wards After completing the service of 60 years the respondents No. 4 was retired on 31.8.91, however, the authorities have made some objection that when as earlier the year 1940 was entered into, then the subsequent date of birth 11.8.31 entered into the Service Book was not genuine and the retiring the respondent No. 4 treating the date of birth as 11.8.31 is not legal.;