Patna High Court
The Union Of India vs Om Narayan Singh on 8 August, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16208 of 2021
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1. The Union of India through the General Manager, East Central Railway,
Hajipur, P.o.- Digghi Kala, P.s.- Hajipur (Town), District- Vaishali at
Hajipur, Pin Code-844101 (Bihar)
2. The General Manager (Personnel), East Central Railway, Hajipur, P.o.-
Digghi Kala, P.s.- Hajipur (Town), District- Vaishali at Hajipur, Pin Code-
844101 (Bihar)
3. The Chief Medical Director, East Central Railway, Hajipur, P.o.- Digghi
Kala, P.s.- Hajipur (Town), District- Vaishali at Hajipur, Pin Code-844101
(Bihar)
4. The Divisional Railway Manager, East Central Railway, Sonepur, P.o. and
P.s.- Sonepur, Saran, Pin Code- 841101 (Bihar)
5. The Senior Divisional Personnel Officer, East Central Railway, Sonepur, P.o.
and P.s.- Sonepur, Saran, Pin Code- 841101 (Bihar)
6. The Chief Medical Superintendent, East Central Railway, Sonepur, P.o. and
P.s.- Sonepur, Saran, Pin Code- 841101 (Bihar)
7. The Senior Divisional Financial Manager, East Central Railway, Sonepur,
P.o. and P.s.- Sonepur, Saran, Pin Code- 841101 (Bihar)
8. The Divisional Medical Officer (Dental), East Central Railway, Sonepur,
P.o. and P.s.- Sonepur, Saran, Pin Code- 841101 (Bihar)
9. Dr. Shalini Jain, Sr. Divisional Medical Officer, East Central Railway,
Begusarai, Pin Code-851116 (Bihar)
10. Sri S.K. Dubey, Assistant Health Inspector-cum-Inquiry Officer, East
Central Railway, Hajipur, P.o.- Digghi Kala, P.s.- Hajipur (Town), District-
Vaishali at Hajipur, Pin Code-844101 (Bihar)
... ... Petitioner/s
Versus
Om Narayan Singh Son of Sri Nageshwar Singh, Substitute Safaiwal, under
Chief Health Inspector, East Central Railway, Garhara, Dist.- Begusarai, Pin
Code-851116 (Bihar)
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Dr. Anand Kumar
For the Respondent/s : Mr.Pradeep Kumar
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 08-08-2024
Patna High Court CWJC No.16208 of 2021 dt.08-08-2024
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Ref: CWJC No. 16076 of 2021, CWJC No.16077
of 2021 and CWJC No. 16208 of 2021
In these three writ petitions, core issue involved in the
lis is whether date of birth of the Respondent could be
altered by the petitioner/Department at this distant of time
or not?
2. Perusal of each of the service book, it is evident that date
of birth in respect of Dina Kumar it is entered as 10.01.1976
, Bali Ram Thakur date of birth is 25.05.1972 and Om
Narayan Singh date of birth is 05.02.1973. Perusal of the
service book, it is evident that such entries are stated to
have been made in the year 2003. This cannot be altered
either by the Railway employee or by the employer-
Petitioners after lapse of these many years. In other words,
principle laid down by the Hon'ble Supreme Court and
other courts time and again held that date of birth
correction cannot be carried by an employee or an employer
at fag end of employee service. In the case of Shankar Lal
Vs. Hindustan Copper Ltd., and Ors., reported in 2022 SCC
Online SC 475, it is held that employer cannot alter the date
of birth at the fag end of service of employee.
Patna High Court CWJC No.16208 of 2021 dt.08-08-2024
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3. Identical matter we have taken a decision in CWJC
No.16074 of 2021 decided on 02.07.2024 while following
order passed in CWJC No. 15995 of 2021 decided on
02.07.2024
. Accordingly, the Petitioners have not made out
a case. Writ petitions stands dismissed.
(P. B. Bajanthri, J)
( Alok Kumar Pandey, J)
vashudha/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 20.08.2024
Transmission Date NA
