SURESH KUMAR PITHODE Vs. WESTERN COALFIELDS LTD

JUDGEMENT

(1.) The challenge in the present writ appeal is to an order passed by learned Single Bench on 27th of Oct., 2016 whereby the writ petition seeking correction in the date of birth from 2.9.1951 to 2.4.1953, remained unsuccessful.

(2.) The appellant joined Eklahra Colliery on 19.06.1972. The appellant has given his date of birth as 2.9.1951 which is recorded in Form-B of Eklahra Colliery. In Form-B containing photograph, again the date of birth is 2.9.1951. Both the documents were signed by the appellant. Still further, in the service register, the date of birth of appellant is shown as 2.9.1951 and date of appointment as 19.06.1972 which bears the signatures of the appellant. PS-3 and PS-4 filled up by the appellant in the year 1998 again record the date of birth as 2.9.1951 which is signed by him.

(3.) The appellant has sought correction in the year 1985 in his date of birth submitting an application along with mark sheet of higher secondary of the year 1971 stating that his date of birth is 2.4.1953 and not 2.9.1951, but the request was not taken into consideration for the reason that the aforesaid mark sheet was not produced at the time of appointment by the appellant. The appellant has given his date of birth as 2.9.1951 in the application form submitted in the year 1987. The appellant has not sought correction in his date of birth, although time was given in the year 1987.