http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

PETITIONER: UNION OF INDIA

       Vs.

RESPONDENT: RAM SUA SHARMA

DATE OF JUDGMENT:       15/02/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  1996 SCC  (7) 421        JT 1996 (3)    72  1996 SCALE  (2)596

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The controversy  raised in this appeal is no longer res integra. In  a series of judgments, this Court has held that a court  or tribunal at the belated stage cannot entertain a claim for  the correction  of the date of birth duly entered in the  service  records.  Admittedly,  the  respondent  had joined the  service on Decenber 16, 1962. After 25 years, he woke up  and claimed  that his  correct  date  of  birth  is January 2,  1939 and  not December  16, 1934. That claim was accepted by  the Tribunal  and it directed the Government to consider the correction. The direction is per se illegal.      The appeal is accordingly allowed. No costs.