- (1.) THE petitioner relies upon his Identity Card issued on 6.9.1975 in which his date of birth is mentioned as 30.5.1953. A copy of the said Identity Card has been enclosed as Annexure -1 to this writ petition. The petitioner also relies upon a notice dated 5.6.1987 in which his date of birth was mentioned as 30.5.1949 which was corrected to 30.5.1953, as per the Identity Card. Relying upon these the petitioner submits that his date of birth should be treated as 30.5.1953 and not as 30.5.1949.
(2.) THIS does not appear to be a case where this subsequent date of birth is being alleged by the petitioner for the first time at the fag end of his career, rather it is a case where the documents issued by the respondents themselves in 1975 and also in 1987 are indicating the date of birth as claimed by the petitioner. After hearing the learned counsel for the petitioner and the learned counsel for the respondents, I consider it appropriate to direct the respondent No.2 to examine the matter and to pass appropriate reasoned order with regard to the claim of the petitioner about his date of birth within one month of the date on which a representation is made by the petitioner enclosing Photostat copies of Annexures -1 and 2 along with a certified copy of this order.
(3.) THIS writ petition is disposed of with the aforesaid direction.;