- (1.) Heard learned counsel for the parties.
(2.) Both the writ petitions raise common issue relating to correction of date of birth as per the matriculation certificate. Petitioners entered into service in 1974 and 1983 but admittedly had not produced the matriculation certificates at the time of entry in service, though petitioner Ramanand Sah had passed matriculation in the year 1972 while petitioner Rama Shankar had passed it in 1978 itself.
(3.) Learned Central Administrative Tribunal by the impugned orders dated 18th July 2016 in O.A. No.051/00121/2016 and 17th May 2017 in O.A. No.051/00066/2016 has rejected the prayer for correction of date of birth of these petitioners. A reasoned order dated 17th October 2015 passed in the case of Ramanand Sah rejecting his claim for correction of date of birth relying upon Clause-4.9 of date of birth policy was also under challenge in his O.A. which has been upheld by the learned Tribunal.;