Ghulam Mohd.Khan Vs Chief Engineer, Mechanical and Stores and another

Jammu & Kashmir High Court 18 May 1972 Writ petition No. 30 of 1971 (1972) 05 J&K CK 0004
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Writ petition No. 30 of 1971

Hon'ble Bench

Mian Jalal-Ud-Din, J

Advocates

J.L.Choudhary, A.K.Malik, Advocates appearing for the Parties

Acts Referred
  • Jammu and Kashmir Financial Code - Rule 4(i), 6

Judgement Text

Translate:

(1) This is a writ petition filed by Ghulam Mohd. Khan for quashing the order No. CEM & B/195 dared 221970 passed by the Chief Engineer

Mechanical and Stores respondent No. 1.

(2) The petitioner has averred that he, on the basis of some previous experience and practical knowledge about mechanics, was employed as Air

Compressor Operator in 1951 on temporary basis in the Sindh Valley Division After working for about six years in the Sind Vally Division he was

employed in 1557 on regular establishment as a Foreman vide Chief Engineer Irrigation's order No. NOL 124GE/1260910 dated 161257 with

effect from 11157 in the grade of 80140. Subsequently the petitioner was placed in the time scale pay of 80200 w e. f. 1462 in pursuance of SRO

160 dated 6862 as foreman. The petitioner was not admitted to any scale before he was employed. His date of birth was ascertained on the basis

of attestation of Halqa President and the Assistant Engineer Sindh Valley Division, which was duly recorded as 19228 in his service Book. Vide

letter No CEM & S/Conf/23137C dated 781968 the petitioner received communication from the respondent No. 1, to the effect that some

information was received by the Deputy Secretary to Government General Department that the petitioner's date of birth on the basis of his School

Certificate was 1881910 and that the petitioner was due to superannuate in the year 1965 He was asked to submit within one week from the date

of receipt of the letter documentary evidence in connection with his correct date of birth (vide copy of the letter annexure 2). On receipt of the said

letter the petitioner submitted to the Chief Engineer that he had never attended any School and that he had picked up the rudiments of literacy at

home during his boy hood. It was denied that the date of birth of the petitioner according to the School leaving certificate was 18323 as alleged,

and that his correct date of birth was 14228; as recorded in his service book. The petitioner submitted an affidavit alongwith a letter (copy vide

annexure 3 (A). The petitioner after some time received a copy of the letter from the Executive Engineer Mechanical Division addressed to him by

the Chief Engineer Mechanical Stores endorsing the copy of the letter addressed to him by the Daputy Secretary to Govt. This was to the effect

that the petitioner should be asked to prove by documentary evidence that the certificate furnished by one complainant Shri Mohd. Amin tiandoo

was not authentic and did not pertain to him and that in case he failed to do so within a month the date of birth recorded in the certificate would be

taken as correct The petitioner submitted that his date of birth was 1421928 which has been appearing in the annual Establishment lists. Therefore

the petitioner was interrogated by the Executive Engineer in regard to the matter of his age. He was told that a copy of the alleged School Leaving

Certificate was produced by Mohd. Amin in connection with the date of birth of the petitioner. After some time the petitioner received a

questionnarie from the Anti Corruption Organisation which was replied to by the petitioner (vide annexures '6' and 6 A ). Subsequently the

petitioner received a copy of the Show Cause Notice No. 394952 dated 2531970 from the respondent No. 1 through the Executive Engineer

under his No. 1478 dated 30570 in which some charges w4re made against the petitioner on the basis of the alleged finding of Anti Corruption

Organisation. The petitioner replied to the said Show Cause Notice and denied all the allegations as false and baseless (vide annexures '7A' and

7B'). Nothing further was heard by the petitioner in regard to the matter but on 10 271 the petitioner received an order No. 8085 dated 10271

informing the petitioner, that he was discharged from service (vide annexure 'B') The petitioner also received order Mo. CEMS/195 of 1971 dated

2271 from respondent No. 1 to the effect that the petitioner was discharged from service forthwith and it was also proposed to take action against

the petitioner for the recovery of the alleged excess pay drawn from 17101965 (vide copy Annexure 'A'). The petitioner has challenged this order

of discharge on the ground that the same was without jurisdiction and was passed without holding any enquiry and without the participation of the

petitioner in any inquiry and at his back. Any investigation conducted by the D. I. G. Anticorruption organisation had no force of enquiry under law

and the petitioner could not be discharged on the basis of that report. The ( petitioner was not given any opportunity to challenge the allegations

and assertion made by the complainant Shri Mohd Amin Handoo with whom the petitioner had long sterling enmity, No formal charge sheet was

framed against the petitioner and as such the show cause notice based solely on irrelevant material was illegal, unconstitutional and unjust The

petitioner has there, fore prayed that a writ of mandamus or any other appropriate writ quashing the order of discharge be passed in the case,

(3) In the counter affidavit filed by Shri R. L. Sharma Chief Engineer Mechanical & Stores Department Srinagar it is stated that there has been no

violation of any statutory rule and the order of discharge has been passed according to rule It is admitted that the petitioner was employed as Air

Compressor Operator in the. Department till he was transferred to Central work ship Division Srinagar. It is stated that the petitioner had not

produced any authentic proof of medical certificate in support of his statement regarding his age His date of birth according to the entry in the

Service Book has been shown as 14121928 but the same shall not be deemed as authentic and correct. However on the information received

after preliminary enquiry it was found that the petitioner's actual date of birth was 1831910 as disclosed by his School Leaving Certificate. As he

was due for superannuation no notice was issued to him to produce evidence in support of the variation of his date of birth. The petitioner sent his

reply where the petitioner disclosed that he had not received education in any school and that his date of birth was 1421928, but the petitioner did

not produce any documentary proof in support of his allegation. She petitioner was given opportunity to rebut the entry made in the School

Register and to prove that the certificate furnished by one Mohd. Amin Handoo complainant was neither authentic not pertained to him. He was

further informed that if he did not do so the certificate will be deemed as correct Then a subsequent show cause notice was issued to him but the

petitioner did not produce any proof at all. The Executive Engineer made an enquiry and apprised the petitioner of the complaint and also of the

entries in the School Leaving Certificate produced against the petitioner. The matter was thereafter referred to AntiCorruption Organisation who

also came to the same conclusion regarding the age of the petitioner. It was therefore that the order of superannuation was passed by the

competent authority after due satisfaction and proper enquiry taking the date of the petitioner's birth as 18.8. 1910. The petitioner being home on a

regular temporary establishment he was liable to be discharged at the completion of the 55 years of age. There was thus no fault in the order

passed.

(4) I have heard the arguments in the case

It is appropriate to mention that hate the scope of writ is not to make any pronouncement on the age of the petitioner. This court has not to record

a finding as to whether the date of birth of the petitioner is 14223 as recorded in his service book and as alleged by the petitioner or 1881910 as

averred by the respondent. This court is not to substitute its own finding of fact for the finding arrived at by the respondent in respect of the age of

the petitioner. What this court has to examine is whether the finding arrived at by the respondent conforms to the principles of law and constitution

and does not militate against the principles of natural justice. If it is found that the finding has been arrived at after duly observing the procedure and

in accordance with the requirement set by law then this court cannot interfere with the order recorded; but should it be found that the order of

discharge militates against the principle of natural justice and violates or offends any of the accepted notions of law or of the constitution then this

court will have no hesitation in declaring the said order as illegal and in quashing it.

(5) Before we appreciate the facts of the case it is pertinent to refer to the rule regarding the declaration of age to be furnished by an incumbent at

the time of his joining the Government Service. Rule 64 of the Jammu and Kashmir Financial Code Volume I Chapter VI) is the relevant rule which

provides:

''64 (i) Every person newly appointed to a service or a post under Government, should at the time of appointment declare the dace of his birth by

Christian Era with Confirmatory documentary evidence.......The actual date or the assumed date determined under Note I below should be

recorded in the Service Book or any , other record that may be kept in respect of the Government Servant's service under Government and once

recorded, it cannot be altered, except in the case of a clerical error, without the previous orders of Government.

Government, however, reserve the right to make a correction in the recorded age of a Government servant at any time,, against the interests of that

Government servant when it is satisfied that the age recorded in his service book or in the history of services of a Gazetted Government Servant is

incorrect and has been incorrectly recorded, with the object that the Government servant may derive some unfair advantage

therefrom....................

Note : 1 (a) If a Government servant is unable to state his exact date of birth but can state the year or year and month of birth, 1st July or the 16th

of month respectively may be treated as the date of birth.

(b) If a Government servant is only able to state his approximate age, his date of birth may be assumed to be the corresponding date, after

deducting the number of years representing his age, from his date of appointment.

(ii) The appointing authority will be responsible for seeing that a person newly appointed to the nongazetfed seivice of the Government is of the

presented age and will communicate his dace of birth to the Head of the Office where such person has first been posted for entry in service book

or service rolls, as the case may be, stating therein the basis on which the date of birth has been accepted,

(6) From the above it follows that correction in the date of birth can be made only should the circumstances of the case so warrant. Where it is

found by the Government or the competent authority that the age declared by a Government Servant is not correct, necessary correction can be

ordered. But if the age is to be altered to his disadvantage then it is necessary to take him into confidence, place before him all the material, give

him an opportunity to be heard in the matter and after holding proper enquiry, make then the necessary order. This procedure is to be followed

because when the age is varied to the disadvantage of the Government Servant such an order visit him with evil consequences' A Government

servant has right to be retained in service till he actually attains the age of 55 years. Age once declared and accepted by the competent authority

and entered in the service records and then carried year after year in the annual establishment and also in the records maintained by the Accountant

General carries with it a presumption of truth in favour of the incumbent and that presumption can only be displaced by furnishing cogent evidence

to the contrary. The burden of proof to rebut the accepted entry relating to the date of birth recorded in the service book is on the person who

calls it in question. In the instant case what I find is that the authority concerned has not discharged its obligation by observing the rule of evidence

relating to presumptions He has, on the other hand, put the petitioner in the dock and has acted on the assumption, believing to all intents and

purposes, that what the adversary of the petitioner has said or produced in regard to the age of the petitioner was correct and was the last word on

the subject. The petitioner believed that it was established from the School Register that the date of birth of the petitioner was 18.8.1910 and not

1421928 as recorded in his service book and that therefore he had to superannuate earlier.

(7) I was led through the said register. I find that the relevant entry is interpolated. It has vigorously been contented by the learned counsel for th

petitioner that this entry does not pertain to his client at all. In fact his client was never confronted with this entry by the officer making enquiry. In

fact no enquiry was made to the knowledge of the petitioner or in his presence The question is has the identity of the person whose name is

recorded in the School Register been established to be that of the petitioner ? Has any enquiry of this fact been made with., in the knowledge of

the petitioner ? No convincing answer to the satisfaction of the court has been given by the respondent. No proof has been made available to

establish the indentiry of the petitioner and to connect him with the entry recorded in the School Register. The entry is so interpolated that it raises

doubt on the whole case. It is not known as to when this interpolation has taken place. The respondent could not satisfy the court as to whether

any person connected with the maintaining of register or in whose charge the register remained had come forward before the officer making

enquiry to say that the disputed entry in the School Register related to the petitioner and that the date of birth recorded there was that of the

petitioner at the time of his admission.

(8) Again, the petitioner has been discharged (to use the words occurring in the impugned order) from service on the basis of his date of birth

having been established by the Anti Corruption Organisation (to whom the matter was referred) to be 18. 8.1910. It is useful to reproduce here

below the contents of the order of discharge served on the petitioner by the Chief Engineer respondent No 1: the order reads;

''Where as the date of birth of Shri Ghulam Mohd. Khan, Foreman 100220 scale was recorded in the Service records of the Mechanical Division,

Srinagar as 14121928, and the Affidavit to this effect was also filed by him; and whereas a complaint against the Foreman was made by one

Mohd Amin Handoo, Shopkeeper Nawabazar Srinagar stating that the actual date of birth of the official was 18 8.1910; and where as the

allegation was investigated by the D. I. G. AntiCorruption on a reference having been made by the Deputy Secretary to Government, Genera]

Department (Anticorruption); and whereas the D. I, G. Anticorruption, after investigation, established the correct date of birth of the Foreman as

18th August 1910 A. D. and the Works and Power Secretariat held the findings as absolute; and whereas, in view of the date of birth of the

Foreman having been established by the Anticorruption to be 18.10.1910, the Foreman was due to retire on 17101965, but has been continuing in

service for a period beyond that prescribed under rules; and whereas the Foreman was given sufficient time to explain his position which he has

failed to do to over ride the above decision as intimated by the Works and Power Secretariat.

Now therefore in terms of Secretary to , Government, Works and Power Department's No. MS148/67 dated 31121970 it is hereby ordered that:

(1) the Foreman Shri Gh. Mohd. Khan be discharged from service forthwith.

Sd/ R. L. Sharma

Chief Engineer,

Mechanical & Stores Department Jammu.

(9) It is clear that the order discharging the petitioner from service is merely based on the finding arrived at by the Anticorruption organisation. An

order discharging a Government Servant from service, as stated above, undoubtedly is visited with civil consequence as it affects his emoluments,

his pension, gratuity etc. Therefore the law requires that such an order must be made after the incumbent is given reasonable time to be heard in the

matter The enquiry must be held to and within his knowledge. He must be given reasonable time to explain his position and to place every material

at his disposal before the authority. Here the enquiry is shrouded in mystery and its result is destitute of any legal effect or value.

(10) For the foregoing reasons I am of the view that the order of dischage is illegal. The same, therefore, deserves to be quashed.

(11) I, therefore, allow this writ petition and quash the order of discharge, This of course will not preclude the respondent No. 1 from holding an

enquiry into the date of birth of the petitioner, but that enquiry must be held so as to meet all requirements of law and must be made within the

knowledge of the petitioner and should be in accordance with the accepted notions of justice and principles of law as enunciated above. I

however, make no order as to costs.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More