SEEMA GHOSH Vs. TATA IRON AND STEEL COMPANY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant - Seema Ghosh is the wife of late Nani Gopal Ghosh who joined the services of M/s Tata Iron and Steel Company Limited, Jamshedpur. According to the appellant, the workman was born on 11.08.1929 which was duly recorded in the Admission Register of Naba Kumar High English School, Dacca, where he was a student from 23.01.1935 to 19.06.1942.

(3.) At the time of joining in the service, the workman informed the concerned department of the Management that his date of birth as 11.8.1929, but inadvertently the same was recorded as 01.11.1923 which he came to know long after. Subsequently and long after the workman joined the service, the concerned department of the Management obtained the signature of the workman on a printed pro forma of service card. But in the said pro forma, no particulars or date of birth was mentioned. This was on 14.04.1960. The workman could know of such error of record in the service record only when a new gate pass was issued to workman in the year 1972, for ingress and egress to and from the work place which for the first time had the date of birth of the workman concerned which, according to the appellant, was purportedly made on the basis of some erroneous entry made by some assistant/clerk of the Management earlier.