MD. SABIR Vs. EASTERN COAL FIELDS LIMITED

JUDGEMENT

(1.) The petitioner challenges a letter dtd. 2/6/2023 whereby an age related question pertaining to the petitioner has been raised.

(2.) For convenience, the letter dtd. 2/6/2023 is set out hereinbelow:

(3.) Briefly, the petitioner's father Late Nasir Mia died in harness on 18/11/1999. Upon his death, the petitioner was appointed on compassionate grounds. It is contended that the petitioner had submitted his Higher Secondary (HSC) admit card, certificate and mark sheet wherein the date of birth of the petitioner was mentioned as 6/3/1975. Thereafter, the petitioner had also undergone a medical examination on 25/5/2000 where the petitioner's date of birth was reflected as mentioned in the educational documents as 6/3/1975. By a letter dtd. 4/6/2004, the appointment in favour of the petitioner was approved by the respondent no.1 and the petitioner has been working since then at the Amritnagar Colliery. It is also contended that the service book as well as the identity card of the petitioner records the petitioner's date of birth as 6/3/1975. In this background, it is alleged that after providing continuous service of 18 years any issue raised in respect of the age of the petitioner is arbitrary, unfair and unreasonable.