Full Judgment Text
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PETITIONER:
STATE OF ORISSA & ORS.
Vs.
RESPONDENT:
SHRI RAMANATH PATNAIK
DATE OF JUDGMENT: 02/04/1997
BENCH:
K. RAMASWAMY, D.P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
Present:
Hon’ble Mr. Justice K. Ramaswamy
Hon’ble Mr. Justice D.P. Wadhwa
P.N. Mishra, Adv. for the appellants
N.R. Choudhary,Adv. for the Respondent
The following order of theCourt was delivered:
O R D E R
This appeal by special leave arises fromthe judgment
of thelearnedsingleJudge of the Orissa High Court,made
on February 21,1986 inSecond Appeal No. 767/81, dismissing
the second appeal in limine.
Admittedly, the respondent joinedthe State service as
a Clerk on 21.3.1944. According to the Matriculation
Certificate produced at the time of the entry into the
service, his date of birth is January 1, 1921.On attaining
the superannuation, heretired from service on 31.12.1978.
He filed a suit in the year 1981 on the basis of the
rejection of his representation of declaration that his
correctdate of birth is January 1, 1925 and not January 1,
1921. The trialCourt dismissedthe suit, but on appeal, the
Additional District Judge, Bhubaneshwardecreedthe suit. As
stated earlier, the second appeal was dismissed by theHigh
Court. Thus, this appeal by special leave.
The controversy is no longer res integra. This Court
has considered the entire case law on this point in State of
Tamil Nadu vs. T.V. Venugopalan[(1994)6 SCC 302]. Therein,
this Court has held thus :
"It is well knownthat the service
record would be opened after the
government servant enters the
service record would be
countersigned by the government
servant. The date of birth as
entered inthe school record is the
source of materialfor making entry
inthe service record."
When entry was made in the service record and when he
was inservice, he did not make anyattemptto have the
servicerecordcorrected. Therefore, any amount of evidence
produced subsequently would beof no avail. The High Court,
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therefore, hascommitted manifest error of law in refusing
to entertain the secondappeal.
The appeal is accordinglyallowed. The judgment of the
High Court stand set aside. The judgment and decree of the
appellate Court standsreversed and that of the trial Court
stands confirmed. No costs.