OM PRAKASH MUTHA S/O SHRI HIMMATMAL MUTHA Vs. STATE OF RAJASTHAN THROUGH FINANCE SECRETARY
LAWS(RAJ)-2017-5-71
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on May 01,2017

Om Prakash Mutha S/O Shri Himmatmal Mutha Appellant
VERSUS
State Of Rajasthan Through Finance Secretary Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.) Shorn of unnecessary details, facts in a nutshell, relevant for the present case are that the petitioner was appointed on temporary basis as Helper with the respondent-University on 02nd November 1981 and thereafter, he was regularly selected against the post of Technician (Pump Driver) on 18th October 1982.
(2.) According to the facts, narrated by the petitioner, his actual date of birth is 05.03.1957. At the time of joining the service, the petitioner was not having his original Transfer Certificate (TC), Class X certificate, which was lost in flood and as such, he applied for a Duplicate Transfer Certificate from his school, wherein his Date of Birth had been mentioned as 05.03.1954. The respondent University recorded his Date of Birth as 05.03.1954, on the basis of said T.C. On realising the same, the petitioner requested, in writing, to correct his Date of Birth in the record and produced Duplicate marks-sheet of Secondary School Examination, 1978. It is the case of the petitioner that he had been relentlessly requesting the respondent University to correct his Date of Birth in the record.
(3.) Ultimately, on petitioner's request, the respondent University passed an order dated 07.03.2014 after due inquiry and petitioner's Date of Birth has been corrected and recorded as 05.03.1957, in place of 05.03.1954.;


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