DINESH MAHESHWARI J. - (1.) WITH the consent and at the request of the learned counsel for the parties, the matter has been heard finally at this stage itself.
(2.) THE petitioner -appellant, said to have been appointed on compassionate grounds on the post of Safai Karamchari on 12.12.1994 after demise of her husband, has filed the writ petition (CWP No. 9709/2013) stating the grievance that though for illiteracy, her date of birth came to be mentioned in the service record as "25.09.1953" but, her correct date of birth was "13.04.1966"; and even the Medical Board found her age between 35 to 40 years in the year 2006 but the respondents did not carry out the necessary correction in the service record despite representation and were seeking to retire her from service, while taking her date of birth as 25.09.1953. The learned Single Judge of this Court issued notices in the said writ petition on 02.09.2013 but rejected the prayer for interim relief. Hence, the petitioner -appellant has filed this intra -court appeal.
(3.) AT the motion -stage, in response to the queries of the Court, the petitioner -appellant has placed on record a copy of the certificate issued by the Executive Officer, Municipal Board, Kesrisinghpur, verifying the fact that her husband died while in service on 16.09.1994 and his date of birth, according to the service record, was 01.11.1960.;