PRANAB KUMAR LAYEK Vs. EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The appellant joined the service of the first respondent, Eastern Coalfields Ltd. (the respondent) on 14th October, 1977 as a trainee. On 21st November, 1979 he was appointed in the post on probation for six months.

(2.) He had secondary level school qualification having obtained it in 1978.

(3.) Almost 10 years after his appointment in service the respondent raised a dispute regarding the appellant's age. They did not accept the age as shown in the admit card of the West Bengal Secondary Board. By its letter dated 19th June, 1989 they communicated this to the appellant.