Central Administrative Tribunal - Mumbai
Prabhakar Trichinapally Ganpathy ... vs Comptroller And Auditor-General Of ... on 10 December, 2020
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1
CENTRAL ADMINISTRATIVE TRIBUNAL,
BOMBAY BENCH, MUMBAI,
ORIGINAL APPLICATION No -2105/2020
Dated thas Thusd, the Oday of December , 2920
CORAM: DR. BHAGWAN SAHAT, MEMBER {A}
RAVINDER KAUR, MEMBER (J) -
(By Advocate Shri R. ¥. Shiralkar)
Yersus
4. The Comptroller and Auditar
General of Indi
Deendayal Upa
New Delhi - 2
by by
fats)
2, The Accountant Seneral (Audititrr,
Maharashtra State, Civil tin S; "
Nios a AM fret : : +
Nagpur - 440 OO1, we Respondents
(By Advocate R, G, Agrawal)
ORDER
PER: RAVINDER KAUR, MEMBER (7) the present OA has been filed by the nd rt fe ection 19 of the Administrative 8 applicant under Ia * Ys Bo nae OG eS to don 2 wh FOF sy ts oy JP LOUNALS Act, L985 Claiming the following "SCA) Quash and set aside the order dated 4.7.2019 passed by the respondent no.] (Annexure A-1} being illegal, arbitrary and contrary to Note 6 below FR. 56 and consequently:
(8) Direct the respondent no.1 to correct the date of Birth of the Applicant from 16.10.1960 to 16.10.1981 in service record and grant all consequential benefits arising from the same.
(C} Direct the Respondents to continue the applicant in service till SLAQ2021 Le, tll corrested dete of birth, (D) Any other consequential benefits ag may be deemed fit and suitable." 4 re ot ey 43 Ce a ct yy wo 6% St C ha Q b oC wb wy tet uy G4 4 et nt a o a o iS C of © os oo or > 9 a7 wo GS @ 6 44 QO 5 2 rt o "od AG ht i te 43 orf | vet cod 4 z Bs . a jt @ 3 43 : 4 4a fe 3h ' : i tg " '4 . Q SM oy sc @ ie a es 4 oO -B p43 SB eT RB 4G Oo 5 t Bs gy bed a 8 FC 4 bp g 4 . tO Bo Go od og Sg a 2 wa u ha (EO Po ad eh 4 Ye By » ae red | iO Q vod fs ig Q3 - feed G as a a oO ad RE) wo 0 ng ort Oy, ro : RQ, a B yy (85 taj iy a eo 4S c "cd Sd 2, or 43 ' CS G. ne cc 8 os £3 Ks a @ a 1 a ud © p Mote i HD % - bo : goed whe te $3 Mw ae ra) Pe a oe AG ® ) oi "a -- i ra a © @ ae "4 w pe § BS Fu yg | B % S og & Bod 8 o 5 4 ; a rs $3 sy o od O ee is) Cs th a sed coy 13 a Be i "3 O . Y et y oO we c @ 43 % om C od ar a) 43 & ra 3 Ry ee an Bos a GB ord io G vey a uw 2 Boo sed o 8 6 bBo gy SoBe Beg Bo 8 a SB aa 6s oo @ we wm © 6, * a re 4s ct or} 5 - a Pe of ay "s i Ha i o rt By @ « a a it S Ue "ed ; 4 ei "t tha a Go a ? ee eed ~-- ceef G ot b.. "et 4.3 OF So ¥ fact tel 4 4 fi) 2 a ved ' os © a 44 ord w ht 4s A us wd $4 a ct og rf * * ; 97 beg Ey * 53 cc ce! or Ls ms "et ot & ay ® uy i @ 3 cet Coy as es Ad 0 4 4 ie @ a Oke 3 4 & a ° whe eas uy 5 RS i £3 ct Oo 63 Ge da so. GB mG Ry ON od BB ee US Oo mm @ BG Meg @ eis who Mee BO 5 ot py co AE uy ER 4:3 *ed yD hd f fa + QO 3 9 QO 43 its od geod bes $4 cat i Ch ns , nn T oH oo § FF am Go mg & OS B&B 8 6 fooy gS Gg Q @ - + ry LD 'D, rv i Oo S83 Bae a greg wt a ne DD 9 ake ry . aS ' 6 ¢ 3 é . O wn " 2 'DB j gE § ba ; pe eel : "4 i "4 : na @ OO oa " '3 og rd ew A 5 a ance wn 9 oc Mt ao Tt " 5 fF 8 Se ® Som FE bp & G+ : A "a om op f 6 & 6 & wed 4 2 * » wg a eg . $5 % fs} © 4 mY rh OS M4 Bo 4 o " © Q o a o oo 4 te o "y we o%, ~ <f3 as 183 ct 4) os Oy L, i. A My as Sé 3 eet re) tr] eget be & n, Secu nt whag O ro A Ad in we mt "a ro) eM ae mw "4 £3 be ¥ > Me £ Ne .
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Lor So ant & Ke Go he EECOrd Was rejected, hence, he has with, Yawn OA NO. 2235/2018 go aS te challenge ths aforesaid order dates C4 ,07, 2079,
3. We have heard l@arned counsels £or both che parties on the boint of admission. Tt is ~ ~~ t oad 4 aw} + vi¥t = . Vee also placed on record their reply which iS alisa yore a RTA A aoe wel) tar TAS ey a. ge SOQ None OS, WRECK ods + RRR EOP aye & 2 oe SDM Lye An S we Ss Ae RS yee. WAM AMMAN, reads a WIA Ly Mp "Note 6 ~ The date on w hich a Government servant attains the age of ify eight years OF SINtY years, as the esse may be, shall be determined with reference to the date of birth declared | oy the Gavernment servant at the time of appointment-and-ace epied by the Appropriate Author thy On prod nerion, as far as possible, of confirmatory documentary evidence such ugh School or nee Secondary or Secondary Schaal Certificate or extracts 'fom Birth Register. The date of birth So declared by the Government servant and ace cepted by the Appra spriate Authority shall not be sublect to any alteration oxce ept as apecitied in this note, An alteration af date of birth ofa Goveriment Servant can he made; with the Sanction off a My inistry or Department of the Central Gov stnment, or the Comptroller and Auditor General in repard to Persons serving in the Indians Audit and Accounts. Department, or an Administrator of a Union Territory under which the Government servant Serving, if - (2). A requést In this x egard is made within ive years of his entry into Government Service,
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ae 8 £8 ord ws re hed Xe eee Patera) of Wd RY (Dr. Bhagwan Sahai) Member {A} fob pote g {Ravinder Kaury Member (J)