- (1.)BY this petition, filed under Article 227 of the Constitution of India, the petitioner has challenged the order dated 8-2-99 (Annexure A) passed in original Application No. 3824/93 and order dated 26-3-99 (Annexure B)passed in M. A. No. 145/99, by the M. P. Administrative Tribunal at Jabalpur.
(2.)ACCORDING to the petitioner, he was serving on the post of 'first grade Clerk' in the Office of Assistant Engineer PWD Sub Division No. V, rewa. His date of birth was recorded as 13-12-35. A representation dated 14-9-93 was submitted by him, indicating therein, that his date of birth has been wrongly recorded as 13-12-35, though, it should be 5-12-36. He has further stated that in the service book his date of birth was recorded as 5-12-36 which has been changed to 13-12-1935. It has been further pleaded by the petitioner, that in his matriculation certificate, his date of birth 13-12-36 has been mentioned.
(3.)THE respondent No. 2 vide its letter dated 4-10-1993, directed the petitioner to produce his original mark-sheet. Thereafter, by the order dated 23-10-93, he was informed that he would retire on 31-12-93.