SRI RAM Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2016-4-300
HIGH COURT OF ALLAHABAD
Decided on April 07,2016

SRI RAM Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

- (1.) The petitioner in Writ Petition No.63634 of 2015 is seeking quashing of the order dated 03.09.2015 by which he has been informed that he will attain the age of 60 years and will therefore retire from service on 21.02.2016.
(2.) Earlier the petitioner had filed Writ Petition No.67359 of 2014 challenging the order dated 07.03.2014 informing him that in the Medical Certificate issued by the Chief Medical Officer, Bulandshahar dated 05.02.1986 his age has been calculated and mentioned as 30 years and therefore his date of birth would be treated as 05.02.1956.
(3.) Since both the cases involve common questions of fact and law relating to date of birth of the petitioner, therefore, both the petitions are being taken up for consideration together.;


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