KULWANT RAM Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Petitioner has preferred this writ petition seeking quashment of the order dated 12-10-2010 (Annexure P/1) whereby the respondent SECL has refused to correct the entry in the service book concerning his date of birth.

(2.) Indisputably, the petitioner joined the service as Electric Fitter in the year 1981 in SECL. In the service book, the date of birth of the petitioner was mentioned as 7-1-1951. In the year 1987 the petitioner came to know that his date of birth has wrongly been recorded as 7-1-1951 whereas his actual date of birth as per matriculation certificate is 28-5-1956. The petitioner moved an application for correction of his date of birth in the service book, however, when no decision was taken by the authorities, he preferred a petition, being WP (S) No.2687 of 2009, which was disposed of by this Court vide order dated 23-7-2010 holding thus :

(3.) The issue concerning correction of date of birth is governed under the Implementation Instruction No.76 (for short 'I.I.No.76'), which evolves the procedure for determination/verification of age of employees.