RAM BALAK PANDEY Vs. SECL

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the report of the Age Determination Committee (in short, the Committee) dated 16/17/6/2011 (Annexure P/1) by which the Committee has not found any merit for correction of the date of birth of the petitioner under Implementation Instruction No.76 (in short, I.I. 76) which was submitted in pursuance of the order dtd. 18/4/2011 passed by this court in WPS No.3452 of 2011 directing the Committee to consider the case of the petitioner in accordance with law on its own merits.

(2.) The petitioner is also seeking a direction to the respondents for correction of his date of birth in his service records as 21/1/1955 in place of 28/9/1951.

(3.) The petitioner's case is that, he was appointed on 2/12/1975 by the South Eastern Coalfields Limited (in short, the SECL) on the post of General Mazdoor. His date of birth has wrongly been entered in his service records as 28/9/1951 whereas, his actual date of birth is 21/1/1955 which is correctly recorded in his matriculation certificate also. Since the authorities have not considered his representation for correction of his date of birth, he filed a writ petition bearing WPS No.3452 of 2011 before this court which was disposed of vide order dtd. 18/4/2011 (Annexure P/2) with a direction to the Committee to consider the case of the petitioner in accordance with law on its own merits.