NARENDRA NATH TIWARI, J. - (1.) LEARNED Counsel for the petitioner is permitted to make necessary correction in paragraph 1 of the writ petition.
(2.) IN this writ petition the petitioner has prayed for quashing Gumla District Order No. 164/04 dated 3.3.2004 (Annexure -3) and also the order contained in Memo No. 3058 dated 23.9,2004 (Annexure -6) issued from the office of the Deputy Inspector General of Police, Head Qrs, Jharkhand, Ranchi whereby the petitioner's year of birth has been fixed as 1947 in place of 1949, and the representation filed by him protesting against the said alteration has been rejected. It has been stated that the petitioner had appeared in the Matriculation Examination and Admit Card was issued to him in which his date of birth was mentioned as 5.5.1949. The petitioner was appointed as Constable on 9.7.1969 in the District of Bhagalpur and on the date of his appointment, his year of birth was recorded as 1949.
(3.) THE petitioner being Matriculate was subsequently absorbed as literate Constable w.e.f. 31.1.1972. The petitioner was given promotion to the post of Assistant Sub -Inspector of Police w.e.f. 1.6.1983 and to the post of Sub -Inspector of police w.e.f. 15.3.1990.;