A
UNION OF INDIA
v.
RAM SUA SHARMA
FEBRUARY 15, 1996
B
[K. RAMASWAMY AND G.B. PATIANAIK, JJ.)
Service Law:
Date of Birth as entered in service recordS-:-Co1Tection of-Claim made
C after 25 year~T1ibunal accepting the same and directing the Government to
consider the con-ection-Held: The direc1ion is per se illegal.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 3626 of
1996.
D
From the Judgment and Order dated 23.12.94 of the Central Ad-
ll}inistrative Tribunal, Jabalpur, in O.A. No. 270 of 1994.
E
Ms. Niranjana Singh and Ms. Anil Katiyar for the Appellants.
T.G.N. Nair for the Respondents.
The following Order of the Court was delivered :
Leave granted.
The controversy raised in this appeal is no longer res integra. In a
series of judgments, this Court has held that a court or tribunal at the
F
belated stage cannot entertain a claim for the correction of the date of birth
duly entered in the service records. Admittedly, the respondent had joined
the service on December 16, 1962. After 25 years he woke up and claimed
that his correct date of birth is January 2, 1939 and not December 16, 1934.
That claim was accepted by the Tribunal and it directed the Government
G to consider the correction. The direction is per se illegal.
The appeal is accordingly allowed. No costs.
G.N.
Appeal allowed.
732
-
Lex