(1.) Leave granted.
(2.) There was a dispute as to the date of birth in the service record of the respondent. The date of birth recorded was 01.01.1956 on the basis of which he was retired on 31.01.2014. The respondent, in the month of January, 2014, submitted a representation that as per his date of birth he should have been retired on 31.12.2014. He claimed his date of birth to be 01.12.1956.
(3.) We have heard learned counsel for the parties and perused the original file produced by the appellant/employer and the various other documents placed on record.