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Judgment
4 paragraphs · 114 wordsThe present intra-court appeal is directed against the order of learned Single Judge dated 20.03.2026, whereby the Writ Petition numbered as WPSS No.828/2026 filed by the appellant/writ petitioner, raising grievance regarding wrongful recordal of his date of birth in service record at the fag end of his service, has been disposed of with direction to the Competent Authority to decide the appellant’s representation dated 13.03.2026 within four weeks from the date of presentation of certified copy of the order.
Learned counsel for the appellant, after making brief submission, does not press the appeal.
Accordingly, the appeal is dismissed as not pressed.
Pending application(s), if any, shall also stand disposed of.