RAJENDRA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri Abhishek Rai, learned counsel for the applicant and Shri R.C. Shukla, learned counsel for the respondents.

(2.) BY way of this original application filed under section 19 of Administrative Tribunals Act,1985 the applicant herein is praying before this Hon'ble Tribunal for the following reliefs: -

(3.) THE counsel for the applicant states that several representations were made to the department for declaration of his result of the departmental examination and also for making necessary correction of date of birth in the service record. The applicant preferred an O.A. no. 1008 of 2001, before this Tribunal. The Original Application was dismissed by this Tribunal at the admission itself. Against the aforesaid dismissal order dated 4.12.2001 the applicant preferred a writ petition no. 22776 of 2002, before the Hon'ble High Court at Allahabad. The said writ petition is still pending adjudication. The counsel for the applicant also states that seniority lists of class ' IV employee was issued by the officer of the Directorate General, All India Radio in which the applicant was placed at serial no. 5 and 6 respectively and his date of birth was written as 5.02.1957. He also states that on the aforesaid application an order was passed on 8.02.2008 by the Director General, All India Radio by which a direction was given to the Station director, All India Radio, Varanasi to complete the service book of the applicant and correct the date of birth of the applicant. On 11/12.12.2012 respondent no. 3 passed the impugned order whereby the applicant has been shown to be superannuated on 30.06.2013 and for that necessary documents have been asked to be furnished by the applicant.