KAILASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) Undisputedly the appellant was taken in employment of the Bihar state Electricity Board as a Khallasi in the year 1968. However, it appears, his service book was opened only in the year 1993 in which the date of his birth is recorded as 13-1-1946. The appellant was allowed to continue thereafter. It appears, sometime in the year 2000, it was felt that in some cases the original service books were either not available or lost or there was tampering with the same. Since, it is alleged that there was quite a number of such cases it was decided to constitute a Medical Board to determine the age of the workmen. This is how the appellant was also examined by the Medical board in the year 2000.