- (1.) I have heard the learned counsel for the petitioner. According to the petitioner's case, he was appointed in service on 19.12.1977 and his date of birth recorded in the register Form -B was 3.5.1955. This contention of the petitioner is supported by Annexure -7 of the writ petition.
(2.) THE petitioner, by this writ petition, challenges the office order dated 5/25.1.2006 enclosed as Annexure -9 to this writ petition by which the respondents have declared that the petitioner will retire on 31.12.2006 according to his date of birth which is mentioned as 1.1.1947 in the said Annexure -9. Counter affidavit has been filed and the counter affidavit says things which are irrelevant to the controversy, namely that pursuant to the transfer some imposter joined in place of the original employee.
(3.) ANNEXURE -9 which is under challenge, challenges only the alteration of the date of birth from 3.5.1955 as recorded in the register Form -B, to 1.10.1947.;