Patna High Court
Poonam Kumari vs The State Of Bihar on 6 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4634 of 2021
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Poonam Kumari D/o Sri Mahendra Ishwar, Resident of Village- Hare
Rampur, P.o. and P.s.- Khodawanpur, District- Begusarai
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Labour Resources
Department, Government of Bihar, Patna, Bihar
2. The Principal Secretary, Labour Resources Department, Government of
Bihar, Patna, Bihar
3. The Labour Commissioner, Labour Resources Department, Government of
Bihar, Patna, Bihar
4. The Chief Inspector of Factory, Bihar, Patna
5. Kameshwar Singh Darbhanga Sanskrit University, Darbhanga, Bihar
through the Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga, Bihar
6. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga, Bihar
7. The Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Darbhanga, Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pramod Mishra, Advocate
For the Respondent/s : Mr. Raghwendra Kumar, SC-22
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 06-01-2022
This matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19 Pandemic.
Heard learned counsel for respective parties.
In the instant petition, petitioner has prayed for the
following reliefs:-
"For issuance of a writ of mandamus,
and/or, any other appropriate
writ/direction/order commanding the
Respondents to amend the wrongly
Patna High Court CWJC No.4634 of 2021 dt.06-01-2022
entered/printed Date of Birth of the Petitioner in
the records and make her eligible for retirement
in accordance with her original and correct
Date of Birth and/or any other relief or reliefs
for which the Petitioner is found entitled to in
the facts and circumstances of the case."
For correction of date of birth petitioner had opportunity
at the earliest point of time as and when she has joined the service.
She is aged about fifty four years as on the date of filing of present
petition. At this belated stage she is not entitled to correct her date
of birth in the service record. Hon'ble Apex Court time and again
held that for correction of date of birth in the service record, it may
be rectified at the earliest point of time and not at the fag end of
the service.
In the light of decision laid down by the Hon'ble Apex
Court in respect of correction of date of birth the petitioner is not
entitled to correct her date of birth for the purpose of service
record at the fag end of her service. Accordingly, the present writ
petition stands dismissed.
(P. B. Bajanthri, J)
Vikash/-
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