KESHAV PRASAD PATEL Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 3rd May, 2010 {Annexure - P/10 (sic Annexure - P/7)} passed by the General Manger, South Eastern Coalfields Limited, Baikunthpur Area, whereunder the application of the petitioner for change of date of birth from 1st August, 1945 to 1st January, 1946, as per the Primary School Certificate (Annexure - P/1), has not been accepted.

(2.) THE facts, in brief, leading to filing of this petition, are that the petitioner joined the services of respondent - South Eastern Coalfields Limited (for short "SECL") as casual labour on 1st July, 1976. Thereafter, the service of the petitioner was regularized. The date of birth of the petitioner was recorded in service book as 1st August, 1945. In the Coal Mines Family Pension Scheme, 1971 the date of birth of the petitioner was recorded as 1st July, 1946 (Annexure P/3). In the salary slip (Annexure P/4), the date of birth of the petitioner was recorded as 1st August, 1945 and the date of retirement was recorded as 1st August, 2005. Vide order dated 11th October, 1999 (Annexure P/5), the petitioner was informed to retire from service of the SECL w.e.f. 27th October, 1999 on completion of 60 years of age.

(3.) CLAUSE (C) of I.I. 76, reads as under :