Deepak Roshan,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioner for quashing the letter dated 17.05.2002 issued by the respondent No.6, informing the petitioner that he would superannuate on 30.06.2002.
(3.) Learned counsel for the petitioner submits that during the service period itself; on 22.02.2002, the petitioner had given a representation to the respondent no.2 for rectification of his date of birth as on 25.03.1950 in place of 01.07.1942. He further contended that without considering his representation, the impugned letter has been issued whereby he was forced to retire on 30.06.2002.;