S.N.PATHAK,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court with a prayer to modify the Office Order issued vide memo No. JKG/OC/DPC/Promotion/3 8/47 dated 17/30.03.2016 under the signature of respondent No. 6 and to make it effective w.e.f. 01.11.2012 and to grant consequential benefits of such promotion, both seniority and monetary within a specified period. Further prayer has been made to consider the case of the petitioner for promotion from the date juniors to him have been granted promotions. Factual Matrix
(3.) The factual exposition as has been delineated in the writ application is that the date of birth of the petitioner as recorded in the matriculation certificate is 18.01.1960. The petitioner was granted promotions firstly to the post of Clerk Grade-Ill and secondly, on the post of Upper Division Clerk in the year 1987 and 2000 respectively. His case for promotion to the post of Sr. Clerk (Spl. Grade) fell due on 01.11.2012, as the juniors to him were promoted on that date. It is the case of the petitioner that his date of birth recorded in his matriculation certificate is 18.01.1960. However, erroneously it was recorded in his service book as 28.06.1960. Having come to know about the wrong entry in his service book, the petitioner made a representation before the respondent No. 4 on 30.09.2010 along with a copy of matriculation certificate requesting him to make necessary correction with regard to his date of birth in terms of matriculation certificate.;