- (1.) Heard Sri P.N. Saxena, learned Senior Counsel assisted by Sri O.P. Singh Sikarwar, learned counsel for the petitioner, Sri S.P. Mishra, learned Standing Counsel for the respondents no. 1 to 5 and Sri R.C. Dwivedi, learned counsel for the respondent no. 6.
(2.) The factual dispute regarding recording of the correct date of birth in service record has been raised in the present petition. The petitioner, who was working on Class-IV post, claims that his date of birth is 31.1.1959, which was fabricated by the respondent no. 6 who is now retired Principal and after cutting/over-writing, his date of birth was made 30.1.1946 in place of 31.1.1959. Pleadings between the parties have been exchanged.
(3.) On 27.5.2015, following order was passed by this Court: "It is jointly stated by the learned counsel for the parties that the dispute relates to the date of retirement of the petitioner. The petitioner states that his date of birth is 31 January 1959 and in the service record the Ex-Principal has fabricated it and by the overwriting it has been shown as 31 January 1946.;