Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Change of Date of Birth in Service Records Cannot Be Claimed As of Right - (22 Sep 2021)

CIVIL

Supreme Court has observed that change of date of birth in the service record cannot be claimed as of right, even if there is cogent evidence. The Court has said that such applications, can only be processed as per the relevant provisions/regulations applicable. They can be rejected on the ground of delay and latches also more particularly when it is made at the far end of service and/or when the employee is about to retire on attaining the age of superannuation

Tags : SUPREME COURT   CHANGE OF DATE OF BIRTH IN SERVICE RECORDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved