ATHOKPAM SHANTI DEVI Vs. REGIONAL INSTITUTE OF MEDICAL SCIENCES, IMPHAL

JUDGEMENT

(1.) M. Devananda, learned counsel, accepts notice on behalf of the respondents Nos. 1 and 2.

(2.) With the consent of both sides, the writ petition is taken up for disposal at the admission stage itself.

(3.) The prayer of the petitioner is to direct the respondent 1 and 2 to allow the petitioner is to retire on 28.2.2022 i.e., the day of attaining the actual age of superannuation on the basis of the real date of birth entered in the matriculation certificate issued by the Board of Secondary Education, Manipur, by altering the date of birth of the petitioner in the service record as 1.3.1962 in the place of 1.3.1961.