PRABHAT KUMAR TITUS Vs. WESTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard.

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

(3.) The petitioner by way of present petition has approached to this Court questioning the correctness of the 'Reasoned Order' dated 2nd February, 2021 issued by the Colliery Manager, MKD-I, OCM of Respondent-WCL, thereby informing the petitioner that his application for correction of date of birth cannot be entertained.