TULSI YADAV Vs. SECL

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 10.04.2017 passed in Writ Petition (S)- 6829 of 2009 passed by the Writ Court wherein the Writ Petition filed by the appellant/petitioner claiming for correction of date of birth in the service record was dismissed.

(2.) Brief facts relevant for disposal of this appeal are that the appellant was initially appointed on 23.11.1980 on the post of 'General Majdoor' at Banki Colliery, Korba. Appellant filed an application before the Deputy General Manager (DGM), South Eastern Coal Fields Limited, Kusumunda Project (for short, 'SECL') on 27.12.2004 for correction of his date of birth and, thereafter, second application was filed on 14.06.2006 for correcting his date of birth in service record from 23.11.1950 to 04.06.1960.

(3.) When the respondents have not considered these applications filed by the appellant, he again moved an application on 10.02.2009 and, thereafter, filed a Writ Petition before this Court with following reliefs: