- (1.) I have heard learned counsel for the parties at length.
(2.) The petitioner by way of filing the present petition under Article 226 of the Constitution of India has impugned the orders dated 19.7.2010 as also the order dated 26.7.2010, whereby his claim seeking correction in his date of birth in the service record from 1.2.1962 to 17.11.1964 h34as not been accepted.
(3.) The petitioner joined the Prosecution & Litigation Department, State of Punjab as Assistant District Attorney on 19.5.1992. At the initial stage of appointment he had submitted his matriculation certificate in which his date of birth was mentioned as 1.2.1962. Thereafter, upon inquiries having been made from the office of the Additional Registrar, Births & Deaths, Patiala the petitioner became aware that his actual date of birth is 17.11.1964. The requisite Date of Birth Certificate was also issued by the competent authority under the Births & Deaths Registration Act, 1969, wherein his date of birth was reflected as 17.11.1964. Placing reliance upon the same the petitioner submitted an application to the Punjab School Education Board for correction of his date of birth in the matriculation certificate. Consequently, revised certificates of Middle and Matriculation were issued by the Punjab School Education Board in which the date of birth of the petitioner stood corrected as 17.11.1964. Against such backdrop the petitioner submitted a written request/claim dated 9.5.1994 through proper channel addressed to the Director, Prosecution & Litigation Department, Punjab for the necessary correction of date of birth in his service record.;