JUDGEMENT
S.H.A. Raza and Bhagwan Din, JJ. -
(1.) This is well-settled that generally the Court should not interfere in the matter of correction of the date of birth, particularly when the representation to correct the date of birth is made at a belated stage. But in this case, we have to consider certain novel features which are not generally found in the case pertaining to correction of date of birth. The petitioner in the Form of High School Examination, mentioned his date of birth as 26.10.1941 but the certificate which was issued to him mentioned 1.2.1938 as the date of birth. The petitioner in his application for appointment on the post of Development Officer mentioned the same date of birth, which was indicated in the High School Certificate, i.e., 1.2.1938. The petitioner was fortunate enough to be selected as Development Officer in the Life Insurance Corporation of India. At the time of attaining his superannuation on 31.1.1996 the petitioner was working as Branch Manager in the Life Insurance Corporation of India.
(2.) Before joining the services in the Life Insurance Corporation of India as Development Officer, the petitioner on 10.7.1970 applied to the Board of High School and Intermediate for correction of his date of birth, Indicating that the date of birth entered into his certificate was patently wrong, inasmuch as, he had mentioned 26.10.1941 as his date of birth in his Examination Form. The matter remained pending before the Board of High School and Intermediate, inspite of the repeated efforts of the petitioner to get the matter decided.
(3.) The petitioner applied before the Life Insurance Corporation of India for the correction of his date of birth. The Manager (Personnel), Life Insurance Corporation of India on 10.3.1995. Indicating the facts mentioned in the foregoing paragraphs, asked the petitioner to send the original High School Certificate along with photostat copy, so after attesting the photostat copy it may be sent to the Regional Office of the Life Insurance Corporation of India for necessary action.;
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