D.N.PATEL,J. - (1.) Learned counsel for the petitioner submitted that the petitioner is working with the respondents since long and his correct date of birth is 14th February, 1957 and necessary evidences are at Annexure-1 as well as at Annexure-2 (page no. 18), which is a photocopy of the Identity Card, to the memo of the present petition, and the respondents have inserted in the service records of the petitioner an incorrect date of birth as 1st April, 1951.
(2.) It is also submitted by the learned counsel for the petitioner that if correct date of birth of the petitioner is inserted in the service records, then the date of retirement will be 13th February, 2017 whereas, as per the incorrect record of the respondents, the date of retirement of the petitioner will be 31st March, 2011.
(3.) I have heard learned counsel for the respondents, who has submitted that in fact, in the service records of the petitioner, the date of birth is mentioned as 1st April, 1951. Nonetheless, the respondents have verified the date of birth of the present petitioner from the concerned school and the same is 14th February, 1957. The learned counsel for the respondents also submitted that they have received letter from Bihar School Examination Board, Patna dated 6th March, 2010, which reveals the date of birth of the petitioner as 14th February, 1957. Photocopy of the said letter has been tendered and the same has been taken on record.;