EASTERN COALFIELDS LTD Vs. BAJRANGI RABIDAS

JUDGEMENT

(1.) Leave granted.

(2.) Calling in question the legal sustainability of the judgment and order dated 17.8.2007 passed by the High Court of Judicature at Calcutta in F.M.A. No. 169 of 2006 whereby the Division Bench has overturned the judgment and order dated 14.6.2004 passed by the learned single Judge in W.P. No. 5700(W) of 2001 whereunder he had given the stamp of approval to decision dated 26.2.2004 by the General Manager of the appellant-company, who had rejected the objection of the respondent for changing his date of birth as recorded in his service excerpts and Form 'B' Register, the appellants have preferred their appeal by special leave.

(3.) The facts which are requisite to be exposited are that the respondent had joined at Chinakuri Mine No. 111 on 9.1.1970 as Mining Sirdar and for being selected on the said post he had appeared in Gas Testing Examination held on 15.5.1969. He had also appeared in Sirdarship examination held on 2.7.1969 and Overmanship certificate examination on 3.7.1973. At every stage, he had mentioned his date of birth as 2.4.1946. On the basis of the declaration made by the respondent his date of birth was clearly reflected in Form 'B' Register and service book and he had signed both the documents. Be it noted, the appointment of the respondent as Mining Sirdar was in a private colliery. After enactment of Coal Mines (Nationalization) Act, 1973 all private collieries were taken over by the Central Government and handed over to the Coal India Ltd. and its subsidiaries. It is not disputed that the respondent was absorbed in the Eastern Coalfields Ltd., a subsidiary of Coal India Ltd. It may be noted here that as disputes with regard to date of birth of employees had arisen, the "Implementation Instruction No. 76" was issued in the year 1987 laying down the procedure for determination/verification of age of employees. On 15.5.1987 the respondent filed an objection stating that there has been an erroneous entry as regards his date of birth because his correct date of birth is 2.4.1948 and not 2.4.1946 as recorded in the service register and Form 'B' Register. After filing the said objection the respondent chose to maintain silence and, eventually, approached the High Court in Writ Petition No. 6156 (W) of 2001 stating, inter alia, that his date of birth is 2.4.1948 as per the Matriculation Certificate. The High Court vide order dated 30.7.2003 directed the respondent therein to take a decision on the objections filed by the workman regarding his date of birth in his service excerpts after offering a reasonable opportunity of being heard to him and further keeping in view the provisions contained in "Implementation Instruction No. 76".