TIWARI Vs. SOUTH EASTERN COALFIELD LTD

JUDGEMENT

(1.) BY this petition, the Petitioner seeks correction of date of birth in the service record on the basis of Primary School Certificate 1999 (Annexure P/7) and School Transfer Certificate dated 19-12-2003 (Annexure P/6).

(2.) THE indisputable facts, in nutshell, are that the Petitioner was appointed on 1-7-1980 as per menials service register (Annexure R/4). As per agreement in the year 1980, it was decided that the employer/Respondents would prepare a service excerpt giving details of the employee's name, father's name, permanent address, martial status, date of birth and the names of the dependants etc. in the service excerpt, which was prepared in the year 1987, according to learned Counsel appearing for the Petitioner, the date of birth of the Petitioner was wrongly entered as 5-7-1947.

(3.) THE Respondents filed me Age Determination Committee's report dated 15-6-2004 stating the date of birth of the Petitioner as 1-7-1947 being the correct date of birth. This Court vide order dated 23-4-2007 directed the Age Determination Committee to furnish the reasons for coming to a particular conclusion that the date of birth recorded in Form-B is correct. Several opportunities were granted to the Respondents to supply the reasons, but the needful was not done.