CALCUTTA PORT TRUST Vs. AJIT KUMAR DEB

JUDGEMENT

(1.) This appeal arises out of a judgment dated 28.7.1993 delivered by one of the learned Single Judges of this High Court (Altamas Kabir, J.) In C.O. No. 4146(W) of 1990.

(2.) The admitted facts in this case are these:- The petitioner was appointed as an unskilled labourer by Port Trust Authorities on 4.4.1952. The petitioner passed School Final Examination as a private candidate in the year 1958. At the time of appointment, the petitioner was sent for medical examination and the doctor who examined him, opined that he was aged 20 on the date of examination. Accordingly, his date of birth came to be recorded as 2.4.1932 in the service records.

(3.) The petitioner applied for correction of entries regarding date of birth on 4.3.89 and repeated his request vide letter dated 7.12.89 and 2nd March, 1990. The authorities of the Port Trust served him with a notice of retirement on 12./19.2.90.