A belated date-of-birth correction claim fails where an earlier rejection went unchallenged.

The appellant challenged the rejection of her application to change her recorded date of birth from 7 May 1957 to 7 May 1959.

Her service book recorded 7 May 1957, and she had signed its first page acknowledging that entry.

In 2011, she sought correction and submitted school records showing 7 May 1959; the competent authority rejected the request on 20 October 2011, and she did not challenge that decision.

She applied again in 2018, but the request was rejected on 19 November 2018.

The Single Judge dismissed her writ petition, relying on her Higher Secondary School Examination Certificate, which recorded 7 May 1957.

She appealed.

Whether the appellant was entitled to correction of her date of birth in the service record from 7 May 1957 to 7 May 1959.

Whether the Single Judge’s decision dismissing the writ petition warranted appellate interference.

The Court stated that a request to correct a date of birth in a service book should be made at the earliest.

It also considered the significance of an employee’s acknowledgment of the date entered in the service book, the failure to challenge an earlier rejection of a correction request, and the absence of a correction to the educational certificate relied on for appointment.

The judgment cited no statute or judicial precedent.

The appellant had signed the service book acknowledging 7 May 1957, and the authority had considered and rejected her 2011 correction request based on the documents she submitted.

She did not challenge that rejection, and her later application was made near the end of her service.

The Higher Secondary School Examination Certificate supporting the 1957 date had not itself been corrected.

In these circumstances, the Court found no basis to disturb the Single Judge’s decision.