Central Administrative Tribunal - Gauhati
Shri Anil Kumar Sharma vs M/O Railways on 12 December, 2017
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i om ey ae BB ye Provis one of FR Séfal os qociicaisie fo Mote of Assam are akin io The provisions of FR S86 §o) os ars gomicaine fo Central Goveriienl sarvans, iF. S8 Sic} as amolicable in stole of Assam groavidias a praceciure with regard fo al sere yn inthe date of bith. SR Bici os anoiicabie in state of Assarn is Quoted as ' and an "S8-8ic}- No aeration in date of beth of ao Government! servant should be ofowed except is vary rare cases where ¢ spcifesf mintake fos bees mode. Such misfake should be recited of fhe eorses! gogatunany in the course of {fT} perloaico! rs-offesfatinn of fhe eniies iy fhe ref page of sendce Sook aad f2) preparation of fhe anual defalied siofemenf of ao searrnanent establishment Neanacial Sole Sony No.) i} iy which # is noled fhe ciate of poumbnent's Sith.
in Ra Case reques! for change ia fhe cate af Sith of Government servant made € ono fate hii HES yeas of fhe dofe of his aefual a HY] DNS obey ba doe Bet "
oxvginbis fo Carve 1 Cove th in service record of ; Central Government servants ¢ ave concerned hey are given affer provise io sub rule tn} under FR 5é tee éxpionatic an in soto No At gorller mentioned In FR as note §) ane reeds as under:
"Nofe & The dafe aon which ao Government sewarnt offeins fhe age of Ay-olgh! yeurs or siely yoors, as She cose may be, shel be defermned wilh reverence fo ike dove of bith deciared by fhe Governmenf! servant of ie Ame of appoinimen! cad accepfed by ihe Appropriate Aufharly an orocductan, as far as possible, of comimnefor documenfary evidence such as High School or Nigher Secondary or Secondary School Ceriicale or axirocts fram Binh Regisier. The dole of bith so declared by fhe Government servant and acceoled by fhe Aporarale Aulorily shall sof be sublect to any alferaion exceal as specified in fils note, As offeravian of defe of Gih of a Govemmeanf servant can be made, with ihe sanction af a Atnishy or Deporimen? of fhe Central Government or se Campfratier and AuolforGeneral in regard fo persons serving & i fhe indian Agdf and Accounts Oeporiment'. or an Adevaisirafar of o Union Tenifcry under which fhe Government servant & serving, §-
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"i 2%, : ee ; an ye a nor G & & " s ooo Fico ae Be A 4 "onan eG Te as @ ofher grounds contained in the relevant service rules after following the procedure prescribed therein. The date of birth enlered in the service records of a civil servant is, thus of ulmost importance for fhe reason thaf right fe continue in service stands decided by ifs eniry in the service record. A Government servant who has declared hls age af the initial stage of the employment is, of course, nol precluded from making a request later on for correcting his age. His opentfo a civil servant fo claim carrection of his dafe of birth, if he is in possession of the irrefutable proof relaling fo his dafe of birth as different from the one earlier recorded and even if there is no perlod of limifation prescribed for seeking correction of date of birth, the Government servant must da soa withoul any unreasonable delay. In fhe absence of any provision in the rules for correction of date of birth, the general principle of refusing relief an grounds of laiches or stale claims, is generally applied fo by the courts and frbunals. If is nonetheless compefent forthe Government to fix a time limil, in the service rules, offer which no application for correction of date of birth of a Government servant can be enterfained, A Government servant who makes an pplication for correction of date of birth Beyon ihe Hime, so fixed, therefore, cannot claim, as a continue in service-on. nihe: pais of ihe date of birth claimed by him. This court said:
"The date of compulsory relirement under F.R. $&{a) must in our judgment, be defermined on the basis of the service record, and nof on what fhe respondent claimed fo be his date of birth. unless fhe service record is first corrected consistent with the appropriate procedure. A public servant may dispute fhe date of bith as entered inthe service record, and may apply for correction of the record. But until the record is corrected, he cannot claim fhal he has been deprived of the guarantee under Article 317 (2) of the Constifution by being compulsorily retired on attaining ihe age of superannuation on the fooling of the dale of birth entered in the service record."
8 Nofe (5) fo Fundamental Rule 36 governing correction of date of birth in fhe service record, substituted by Gavernment of India, Minisiry of Home Affairs. Department of Personnel and Administrative Reforms Notification No. 19017/79/Esi-A dated 30th November, 1979 published as SO 3997 in the Government! of india Gazette dated 15th of December 1979 limils the exercise of fhe right by the government servant fo seek alteration of his date of birth anly within the specified period. The provision reads as under:
"Nofe & The date on which a Gavernment servant atfains the age of fiffy-eight years or sixty years, as fhe case may be, shall be determined with reference fo the date of birth declared by the Government servant af fhe time of appointment and accepled by the appropriate auihorify on production, as for as possible, of confirmatory documentary evidence such as High School ar Higher Secondary or Secondary School Certificate or exfracts from Birfh Register. The date of bith so declared by the Government servant and accepled by # p {c) the date of bith s so altered would nof make him ineligible fo appear in any School or Universily or Union Public Service Commission examination in which he had appeared, or for entry into Government service on fhe date on which he first appeared af such examination or on the dafe on which he entered Government service."
9 According fo the above amendment, ih is obvious that the request for correction of date of birth is required fo be made by the Government servant within five years of his entry into Government service and his date of bith may be corrected if Hf is established thal, a genuine bona fide mistake had occurred while recording his dafe of birth at the time of his entry into Government service. The CAT in the instant case was of fhe opinion that the bar of five years could only apply to such Government servanis who joined service affer 1979, when the amendment cane inte force and that the said period of limitation would nof apply to Governm snt servants who were in service for more than five years prior 6 1979."
The case of the present applicant is weaker than tha. of Harnam Singh. In Harner Singh's case Supra}, matriculation cenificate mentioned a specific date of birth, yel the Apex Court held that no change can be made at the fag-end of the service career aven fit meant curtailment of four years of service in The case. in ihe present cases no primary evidence has been fled by the applicants that they were born on the second day of he month rafher than first day of the moanih.
{i} Burn Standard Co. Lid vs Shri Dinabandhy Majumdar & Another, 1995 AIR 1499: date of decision: 21.04.1995.
ine thls nofd te of birth etc. were date of birth.
contended. Hi ant instead of 25: 4, Hon'ble Suoreme Court set aside the ludgment of the Hon'ble High Court with the following observationse "8. The imporfance of fhe dafe of birth of an employee given te his employer and accepted as correct by the latter and entered in the 'Service and Leave Record' of the former, cannot be underestimated, Thal is so for the reason that the employee's service with the employer has fo be necessarily regulated according fo such date of birth. Therefore, when a person is faken info service on appoiniment, he would be required by his employer fo declare his correct date of birth and support the same by production of appropriate cerflificales or documents, if any. Even where the persons so appointed fail fo produce the ceriiicates or documents in proof of their date of birth, they would be required to affix their thumb impression ar signature in authentication of their declared ages or dafes of birth. When on the basis of such declarafian made or cerificates produced by the e iployee an eniry is made of his 38 ot 3 date of birth in Als 'Service and Leave Record' fo be opened, that will amaunt to acceptance by fhe employer of such date of birth, as correct. be i the Government or ifs insirumentalify. When such entry is made in Service Record of fhe employer the only way in which the employer, Governmen? or ifs insirumentalily can get over such entry, because of subsequent disclosures as fo ifs incorrectness, is fo hold inquiry into fhe matter by affording an opportunity to fhe employee concerned fo have his say in the matter. Bul when once the employer, fhe Government or fhe instrumentality concerned accepts ihe date of birth of an employee as declared by him and supported by certificates or decuments produced by him and allows him fo enter into ifs service and caonfinue on such basis, is ff open fo such employee fo claim thal the date of birth declared and authenticated by him was incorrect and, there- fore, the employer. be if the Government or ifs instrumentality, should correct his date of birth in his 'Service and Leave Record' according fo what he claims to be true and if the Government or ifs insfrumentality concerned refuses fo accept such claim, can fhe High Caurf in exercise of ifs discretionary exiraordinary writ jurisdiction enferiain a writ correction of birth date and enterfainment of such wat applications for correction of dates of birth of some employees of Government or ifs instrumentalifies will mar the chances of promolion of his juniors and prove fo be an undue encouragement fo the ofher employees fo make similar applications af the fag end of their service careers wilh the sole object of preventing fheir retirements when due. Exira-ordinary nature of the jurisdiclion vested in the High Court under Article 226 of the Constitution, in our considered view, is nof meant lo make employees of Government or ifs insrumentalities fo continue in service beyond the period of their entitlement according fo dates of birth accepted by their employers, placing reliance on the so called newly found material. The fact thal an employee of Government or ifs instrumentality who will be in service for aver decades, wilh no objection whatsoever raised as ta his date of birlh accepted by fhe employer as correct, when off of ag sudden comes forward fowards the fag end of his service career with a writ application before the High Court seeking correction of his date of bith in his Service Record, the very conduct of non-raising of an objection in the matter by the employee, in our view, should be a sufficient reason for fhe High Court, not fo enferfain such applications on grounds of acqulescence, undue delay and laches. Mg POV r, discretionary jurisdiction ASRS?
a ens of fhe High Court can never be said to have been reasonably and judicially exercised if it entertains such wrif application, for no employee, who had grievance as fo his date of birth in his "Service and Leave Record' could have genuinely waited fill the fag end of his service career fo get if corrected by availing of fhe exiraordinary jurisdiction of a High Court. Therefore, we have no hesifation, in holding, thal ordinarily High Courts should nol, in exercise of ils discretionary writ jurisdiction, entertain a writ application/pelilion filed by an employee of fhe Government or its instrumentality, fowards the fag end-of his service. seeking correction of his date of birlh entered in his "Service and Leave Record' or Service Register with the avowed object of cantinuing in service beyond the normal period of his retirement."
"(i Secretory & Commissioner, Home vs R. Kirubakaran, 1994 Supp(7) 8CC 1; date of decision: 21.09.1993.
n This case, the employe an interim order was passed by the tribunal, when the respondent had already superannuated with reference to the date of birth mentioned in the service regisier and ullimately by the impugned order, the Tilbunal directed the appellants to alfer his date of birth as 9.8 1936. While issuing such a direction, the Tribunal has taken into consideration, as to how many brothers fhe respondent has and whal were the dales of their birth. Although the Tribunal has observed that the different dates of birth of the brothers of the respondent indicate that "there is a great deal of confusion and incangruifies regarding dafes of birfh of fhe various members of the applicant's family," sill an basis of a report of fhe Revenue Divisional Officer, submitted affer oral enquiry made from different persons, including ihe mother of the respondent, the Tibunal has come fo the conclusion, that the date of birlh of the respondent was 9%.8.1936 instead of 98.1934. The Commissioner for Revenue Administration, had rejected fhe said report submitted by fhe Revenue Divisional Officer, but the Tribunal has accepfed the said report for correction off i Fone & date of birth of the respondent. ff ihe date of birth of a public servant, is corrected only on basis of a report submitted by a Revenue Officer affer holding an enquiry. according fo us, if wil infroduce uncerfaintly, in public services. This Court has repeatedly pointed out thal correction of fhe date of birth of public servant is permissible, but fhat should nof be done in a casual manner, Any such order must be passed on materials produced by the public servant from which the irresistible conclusion follows thaf the date of birth recorded in the service book was incorrect. While disposing of any such application, fhe Court or the THbunal, has first fo examine, whether the application has been made within the prescribed period under some rule or adminisirative order. If there is no rule or order prescribing any period, then the Court or Tribunal has fo examine, why such applicatian was nof made within a reasonable time after joining the service."
tdined. In the case in hand, q specific date of birth has * ook which has been attested by the applica sloyment with that date 32, The requests for chang towards the fag end of the 33, The request for change of date of bitth has. not béen made on the basis of any direct document with regardto. date oF bith. This is not the case of rectification of clerical error. The request was made by the cpplicant on the basis of some judaments of the Hor' ble High Court of Assam exiending the benefit of OM dated 31.12.2012 In the case of some Sate Government! employees. Such correction on the basis of inferoreiation on circular of fhe Government of Assam is impermissible for Government servants not belonging to Government of Assam and belonging to Government servants of fhe Central Government or any other department owned and governed by Central Governmeni, Railways, BSNL sic in view of the faw fai down by fhe Apex Court in unambiguous terms in the aforesaid cases.
34. In view of the aforesaid discussion made herein above we are of the firm view thot the OA No.164/2015, 3088/2016 and 393. of 2014 sans merit and
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a ccordingly dismissed, 35, However, there shall be no costs.
IA. K, 'Unhahroy) ae naik Member fAdrin. emertJudt| /Bubul/
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a < ' \ ON ey Net (Justice Vit Gupta} Member {Judi}