RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and perused the record. The petitioner has filed this petition against an order dated 28-2-2006 passed by the Executive Officer, Nagar Palika Parishad, Deoband, Saharanpur (respondent No. 2) informing him that he was being retired from service with immediate effect.
(2.) THE facts of the case, in brief, are that the petitioner was appointed as Peon on 14-5-1969 in the Nagar Palika Parishad, Deoband. Saharanpur and was confirmed on I 1-8-1970. According to his service book his date of birth is 12-8-1946 and he was due to retire on 31-8-2006. A complaint was made by one Smt. Kamla to the District Magistrate, Saharanpur that the date of birth of the petitioner according to the record of Group Insurance Scheme 4912 for the years 1996 to 2005 is 12-8-1942. The District Magistrate called for a report from the office of Nagar Palika Parishad, Deoband.
(3.) ON receipt of the report the District Magistrate found that the date of birth of the petitioner recorded therein was the same as is recorded in his service book, i.e., 12-8-1946. However, the Executive Officer, Nagar Palika Parishad, Deoband passed the impugned order dated 28-2-2006.;