LAKHANLAL Vs. WESTERN COALFIELDS LTD AND OTHERS

JUDGEMENT

(1.) In this petition, petitioner has challenged the order dated 19.4.2017 (Annexure P/7) whereby respondents have rejected his claim for alteration of date of birth in the service record.

(2.) Draped in brevity, the petitioner contended that he was appointed on 22.7.1984. The petitioner obtained transfer certificate Annexure P/1 from Primary School, transfer certificate from Middle School dated 12.1.1981 and another duplicate transfer certificate issued by Higher Secondary School on 28.1.2016. On the basis of these transfer certificates and primary examination (page 16), it is submitted that petitioner's date of birth is 29.12.1959 whereas respondents have treated the date of birth as 29.12.1957. Shri Raman Patel, learned counsel for the petitioner relied upon the said certificates and produced the original of the said certificates for the perusal of this court. Reliance is also placed on Implementation Instructions No.76 (for short 'I.I. No.76'). It is submitted that petitioner's case is covered by Clause A(ii) of the said Instructions. Reliance is also placed on Clause B(i) of the said Instructions.

(3.) Prayer is opposed by Shri Anoop Nair on the basis of same Instructions and the reply filed.