JUDGEMENT
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(1.) The facts pertaining to the matter have been recorded in previous orders and now a report has been filed by the Chief Accounts Officer of the State Fisheries Development Corporation Limited pursuant to the previous direction of April 27, 2015.
(2.) The grievance of the petitioner is that the petitioners date of birth in his service book was altered from 1958 to 1955 without any notice to the petitioner. Upon the matter being taken up after affidavits, it was noticed on April 27, 2015 that since the matter turned on the veracity of the altered entry as to the petitioners date of birth in his service book, an appropriate investigation was required to be undertaken as to the circumstances in which such alteration was made. The Managing Director of the corporation was required to appoint a superior officer to inquire into the matter and file a report.
(3.) The report reveals that the two employees of the corporation in its administrative section, who are responsible for the records, were not aware of the circumstances in which the alteration was made. Such employees were questioned by the Chief Accounts Officer but they pleaded their ignorance. The report refers to the service book being opened and written on from the year 1997. The report says that the date of birth of the petitioner was recorded as per his statement and "later on during the discussion with the appointment committee (the petitioners year of birth) was decided as 1955 and accordingly the correction in service book was made.";
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