S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by the petitioner for direction on the respondents to correct the date of birth as per Matriculation (Secondary) Certificate.
(2.) ACCORDING to the petitioner, his date of birth has been wrongly recorded in the Service Book, which is not in accordance with the date of birth as recorded in the Matriculation (Secondary) Certificate. According to him, he having passed the Matriculation (Secondary) Examination prior to his appointment, in the year 1968, his date of birth should have been recorded on the basis of date of birth as recorded in the said Certificate.
(3.) IN this connection, he has placed reliance of the decision of the Patna High Court in the case of Radhe Shyam Singh v. State of Bihar, reported in 2001 (1) PLJR 451.;