RAMANAND SINGH Vs. NORTHEN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard.

(2.) In this writ petition under Article 226 of the Constitutionof India, the petitioner inter-alia seeks a direction to the respondents to treat the date of birth of the petitioner as 3.2.1960, which has been mentioned in the service record and to allow the petitioner to continue in service.

(3.) Facts giving rise to filing of the writ petition briefly stated are that the petitioner was appointed on 22.9.1983 on the post of Loader. The petitioner was asked to submit the matriculation certificate on 5.7.1986 so that his case could be considered for promotion to the post of PIT Munshi. The petitioner thereafter was appointed on the post of PIT Munshi on probation on 7.10.1986 and thereafter by an order dated 29.3.1987, his services were regularized on the aforesaid post. The petitioner submitted an application on 27.5.2014 for correction of his date of birth on the basis of the Higher Secondary School certificate. However, the respondents treating the date of birth of the petitioner to be 4.10.1955, informed him that petitioner would superannuate from service on attaining the age of 60 years w.e.f. 31.10.2015. In the aforesaid factual background, the petitioner has approached this Court.