Har Bahjan Singh vs Union Of India & Others
2011 Latest Caselaw 1427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - A No. - 50119 of 2003
 

 
Petitioner :- Har Bahjan Singh
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Indra Prasad Yadav
 
Respondent Counsel :- S.S.C.,Bal Mukund
 

 
Hon'ble Satyendra Singh Chauhan,J.

Heard learned counsel for the petitioner and the learned counsel for the opposite parties.

Some dispute has been raised in regard to the interpolation of the date of birth of the petitioner in the service record. Initially year 1945 was entered and after cutting, it has been entered as 1946.

Learned counsel for the opposite parties states that fraud has been played by the petitioner by making some cuttings and interpolation in the initial disclosure/ educational certificate..

For that purpose original record is required to be produced by the learned counsel for the opposite parties before this Court.

List this petition on 16.5.2011, on which date original record shall be produced by the learned counsel for the opposite parties.

Order Date :- 29.4.2011

BLY