- (1.) SRI Kishor Kumar, Advocate for the appellant SRI Rajendra Dobhal, Advocate for the respondents. They are heard on admission.
(2.) APPELLANT Subhash has filed this appeal under Chapter VIII Rule 5 of High Court Rules against the impugned judgment dated 18-08-2007 passed in Writ Petition No. 1104 of 2007 (S/s ). Appellant Subhash filed the writ petition for the following reliefs : "i. Issue a writ, order or direction in the nature of certiorari quashing the order dated 31-05-2007 con tained in Annexure 9 to the writ petition. ii. Issue a writ, order or direction in the nature of certiorari quashing the order dated 31-05-2007 by which the representation of the petitioner for medical examina tion is rejected by the respond ents. iii. Issue a writ, order or direction in the nature of mandamus com manding the respondent / uni versity get conducted the medi cal examination of petitioner from the medical officer for de termination of exact age of the petitioner, and give the benefit of the age to the petitioner, and the petitioner may be deem to retired in pursuance of medical report. iv. Pass any other and further order as this Hon'ble Court may deem fit and proper in the facts and Circumstances of the case. v. Award the cost of writ petition to the petitioner. " The petitioner, thus in substance, was seeking correction of his date of birth as recorded in the service-book.
(3.) PETITIONER Subhash retired form the service of the respondent University on 31-05-2007 after attaining the age of 60 years on the basis of the date of birth recorded in his service-book as 01-06-1947. The petitioner claiming his correct date of birth as 02-0/-1952 filed an ap plication on 26-04-2006 for correction of the date of birth in his service-book. The petitioner's application was dismissed by the University Authorities on 30-06-2006. The submissions advanced on be half of the petitioner did not find favour with the writ Court leading to the dismissal of the petitioner's writ petition.;