JAGDISH Vs. WESTERN COAL FIELDS LTD.

JUDGEMENT

(1.) At the request of learned counsel for the parties, matter is heard finally.

(2.) By the instant petition, the petitioner is seeking quashment of notices/orders dated 27.07.2017 and 10.08.2017 (Annexures- P/1-A and P/1-B), by which the claim regarding correction of date of birth in the service record of the petitioner, has been refused to be considered by the respondents.

(3.) As per the facts of the case, the petitioner was appointed on the post of Tube-loader on 07.10.1984. As per his contention, at the time of appointment, his age was recorded as 24 years. As per the certificate issued by the Board of Secondary Education, Madhya Pradesh, Bhopal, the date of birth of the petitioner is shown as 17.06.1965 and also in the admission card of Higher Secondary School Certificate, the same date of birth was shown. Even in the certificate of Poorv Madhyamik Pariksha, date of birth is recorded as 17.06.1965 and in the form i.e. Coal Mines Provident Fund (CMPF), the date of birth of the petitioner is shown as 17.06.1965.