Allahabad High Court
Ram Charan Alias Rajendra Paswan vs The Union Of India And Others on 4 August, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 45742 of 2010 Petitioner :- Ram Charan Alias Rajendra Paswan Respondent :- The Union Of India And Others Petitioner Counsel :- R. C. Gupta Respondent Counsel :- A. S. G. I.,S. K. Verma Hon'ble Arun Tandon,J.
Under the order dated 02.08.2004 the District Manager, Food Corporation of India, District Office Varanasi has directed that the date of birth of the petitioner as per the service record, be treated as 01.12.1950. It is against this order that the present writ petition has been filed.
The petitioner has approached this Court at the fag end of his service career as per the date of birth noticed above. The Hon'ble Supreme Court of India has repeatedly held that such petitions for correction in the date of birth at the fag end of the service career are not to be entertained. In the facts of the present case, this Court finds no good ground to interfere with the order dated 30.07.2004. However liberty is granted to the petitioner to represent his grievance before respondent no. 2, within two weeks from today, along with a certified copy of this order. On such a representation being made the respondent no. 2 shall call for the records and shall pass a reasoned speaking order preferably within six weeks thereafter. Writ petition is disposed of.
Dated : 04.08.2010 VR/45742/10