Himachal Pradesh High Court
Sh. Inder Jeet Singh vs . State Of H.P. & Ors. on 21 September, 2022
Bench: Sabina, Sushil Kukreja
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Sh. Inder Jeet Singh vs. State of H.P. & Ors.
CWP No.6498 of 2022 21.09.2022 Present: Mr. Rajesh K. Parmar, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
r to CWP No.6498 of 2022 & CMP No.13038 of 2022 Learned counsel for the petitioner has submitted that as per Annexure P-1, i.e. School Leaving Certificate of the petitioner, his date of birth has been recorded as 20th November, 1964. Petitioner is working as a driver with the respondents-department. In the Driving Licence of the petitioner, his date of birth is recorded as 20 thNovember, 1964. In the seniority list published by the respondents also, the date of birth of petitioner is reflected as 20th November, 1964. In the service record of the petitioner, his date of superannuation has been mentioned as 30 th November, 2022, but due to some clerical error, his date of birth has been recorded as 20 th September, 1964.
Learned Deputy Advocate General seeks more time to file reply.
List again on 05.12.2022.
In the meantime, petitioner be permitted to continue in service upto 30th November, 2022.
{ ( Sabina ) Judge (Sushil Kukreja) Judge 21st September, 2022 (reena) ::: Downloaded on - 21/09/2022 20:06:07 :::CIS