JUGUNU LAL KORI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ application has been filed, inter alia, challenging an Award dtd. 7/6/2016 passed by the 7thIndustrial Tribunal, Kolkata.

(2.) The substituted petitioners are the legal heirs of the original petitioner, who had died during the pendency of the writ application. The original petitioner in the aforesaid writ application claims to be an employee of the respondent no.3.

(3.) It is the original petitioner's case that at the time of entry into the service, his date of birth was recorded as 1/1/1956. It is stated that the original petitioner is an illiterate person. He all along proceeded on the premise that the aforesaid date of birth was recorded in his service book. Notwithstanding the aforesaid on 2/4/2008, the original petitioner's service was terminated by way of superannuation, thereby curtailing his service career by six years.