ANANGA MOHAN GHOSH Vs. EASTERN COALFIELDS LTD

JUDGEMENT

(1.) In this Writ Petition, the Petitioner prays for an Order commanding upon the Respondents to accept the Petitioner's age as per the Admit Card issued by the West Bengal Board of Higher Secondary Education.

(2.) The facts of the case, as pleaded by the Petitioner, is that he was appointed on 23rd April 1973 and although he had appeared for the Board Examinations at the time of his appointment, yet it was incorrectly recorded in the service record that he was a "School Final Pass".

(3.) According to the Petitioner, the Colliery was taken over by M/s. Eastern Coalfield Ltd. as a subsidiary of Coal India Ltd. and thereafter nationalised under the provisions of the Coal Mines Nationalisation Act, 1973.