SUBHASHIS SINHA Vs. SOUTH EASTERN COAL FIELDS LTD

JUDGEMENT

(1.) Heard learned counsel for the Appellant and learned counsel for the Respondents.

(2.) Writ application of the present Appellant was dismissed by the learned Single Judge vide his order dated 31.08.2015. The prayer primarily made in the writ application was that the date of birth of the Petitioner ought to be corrected to 10.06.1960 instead of 26.07.1959 recorded in the service book. Further relief was to quash Annexure P/1 dated 04.02.2015 (of the writ) issued by the Respondents authorities rejection his claim.

(3.) The matter was heard by the learned Single Judge, who took note of the sequential events right from the time the Petitioner who is Appellant now entered service. The various declarations statutory in nature which was filled in, signed and accepted by the Appellant in relation to such declarations including his date of birth being 26.07.1959 and the efforts subsequently made by him after 19 years to seek a change in the date of birth on the basis of socalled matriculation certificate.