Rajiv Joshi, J. - (1.) Heard Sri Siddharth Khare, learned counsel for the petitioner and Sri M.M. Sahai, learned counsel for the respondents.
(2.) The petitioner- a conductor in U.P. State Road Transport Corporation, filed the present writ petition under Article 226 of the Constitution, challenging the order dated 29.10.2002 passed by respondent no.2- Assistant Regional Manager, U.P. State Road Transport Corporation, Auraiya, wherein it was recorded that his date of birth in the service record was 25.2.1952 instead of 25.2.1958. The petitioner prayed for quashing of the said order and further a direction in the nature of mandamus commanding the respondents not to retire the petitioner on the basis of date of birth shown as 25.2.1952.
(3.) The brief facts as reflect from the record are that:;