DHANU M MESHRAM Vs. MANGANESE ORE INDIA LIMITED

JUDGEMENT

(1.) BY this petition, the petitioner is challenging the decision taken by the respondents by letter dated 3-2-1996 refusing to accept the petitioners application for challenging his date of birth.

(2.) THE facts giving rise to the present petition are as under.

(3.) THE petitioner has been working with the respondents since 20th September, 1970. The respondents had issued a circular dated 16-4-1991 by which they have asked their employees and also the Union that if any employee wanted to change his date of birth, he could do so within a specific period. Accordingly, time was granted to the employees to produce the relevant record on or before 16th May, 1991. It was made specifically clear in the said circular that if the relevant school leaving certificate was not produced before that date i. e. before 16th May, 1991, subsequently no application would be entertained. It is an admitted position that the petitioner did not make any application before the said cut off date of 16th May, 1991.