PURUSHOTTAM Vs. SECL AND OTHERS

JUDGEMENT

(1.) Challenging his superannuation and calling in question the action of the respondents proposing to retire him with effect from 20.6.2013, treating his date of birth to be 26.11.1952, and contending that his date of birth is 21.7.1958 and is entitled to work upto 20.7.2018, petitioner has filed this writ petition.

(2.) It is the case of the petitioner that his case for correction of date of birth was referred to the Age Determination Committee (hereinafter referred to as 'ADC') and based on the report submitted by the ADC, as the date of birth of the petitioner was corrected as 21.7.1958, respondents cannot treat the date of birth as 26.11.1952, once the age was determined by the ADC.

(3.) Facts of the case indicate that the petitioner was initially appointed in the respondent/company as a line attendant, on 26.11.1978.