BRIJ BIHARI SINGH Vs. WESTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner had once knocked at the doors of this Court by filing the petition which was Writ Petition No.6582 of 2013. In that petition, he had sought a direction to the respondents to correct his father's name from Ram Bacchan to Bacchan and also to correct his date of birth from 28/11/1954 to 01/08/1963 in service record.