SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India against judgment and order dated January 12, 2011 passed by the West Bengal State Administrative Tribunal, in Original Application No. 956 of 2006.
(2.) The petitioner was in government service. He claims that his actual year of birth is 1949, but it was erroneously recorded in his service record as 1946. In support of his contention he produces a certificate issued by Bihar Vidyalaya Pariksha Samity. When he joined his service, he declared his date of birth and according to his declaration his date of birth was recorded.
(3.) The tribunal found that he did not deliberately produce his matriculation certificate and did not disclose his date of birth.;