Patna High Court
Ram Lakhan vs The Union Of India (Uoi) And Ors. on 10 July, 2003
Equivalent citations: 2003(51)BLJR1539, (2003)2BOMLR1539
JUDGMENT Ravi S. Dhavan, C.J. and R.N. Prasad, J.
1. The issue raised in the present petition, while challenging the order of the Central Administrative Tribunal, is that the petitioner has been retired wrongly.
2. The basic issue is the date of birth. The tribunal was of the opinion that it struck the petitioner very late to attempt to challenge his date of birth. Even the school certificate was obtained at the time when the petitioner was about to retire. Thus, the record which was lying with the railways administration is the record which the petitioner left with the railway and challenged the date of birth at a belated stage which was not accepted by the tribunal.
3. There is no merit in this petition. Accordingly it is dismissed.