K. NARASIMHA CHARY Vs. GENERAL MANAGER (PERSONNEL)

JUDGEMENT

(1.) The petitioner is a workman without much of educational background; respondent, a Colliery Company. In this litigious combination, the leitmotif is: the dispute of date of birth. This problem is a proverbial phoenix that always rises from the adjudicatory residuae ashes, notwithstanding numerous judicial pronouncements on this aspect.

(2.) The petitioner, a Sub-Station Attendant, initially secured his employment on 24.04.1977 as a Badili Filler in the respondent company. Having secured promotions as Coal Filler in 1979 and as General Mazdhoor in 1985, later eventually as Sub-Station Attendant, the petitioner is said to be presently working in the said position.

(3.) The grievance of the petitioner is that his date of birth was not recorded in the service records in accordance with what has been reflected in his school certificates even prior to his joining the service- 15.06.1958. Without the petitioners knowledge, it was recorded as 23 years as on 23.04.1977 in all the records of the respondents company, such as Service Book, B-Register and I.D.Card etc., which is without any basis. After making initial representations, having come to know of the discrepancy, the petitioner once again made a representation on 31.08.2012 to the authorities concerned seeking rectification of the date of birth in the service records in tune with the school records, which have already been submitted to the respondent company.