ACHINTA CHOWDHURY Vs. EASTERN COALFIELDS LIMITED AND OTHERS

JUDGEMENT

(1.) The petitioner states that he joined the Eastern Coalfields Limited (ECL, for short) on February 11, 1990 declaring his date of birth as February 20, 1960 supported by his educational records. The respondent authorities by a letter, dated October 29, 1979, asked the petitioner to appear for a medical examination for assessment of his age. He has alleged that the colliery lever medical officer had no infrastructure to assess the date of birth and he was also not handed over any copy of the report and is, therefore, not aware of the assessment of age.

(2.) The petitioner states that in the year 1987 the respondents served a service excerpts form to the petitioner wherefrom it appeared that the date of birth of the petitioner had been wrongly recorded as July 1, 1958. He raised his objection in the column provided for the same that his date of birth should be February 20, 1960. Since the respondents did not effect any correction the petitioner made a representation on June 23, 2017. In response to the last letter the respondents by a communication, dated December 25, 2017 rejected the prayer of the petitioner on the ground of absence of supporting documents as proof of the claimed date of birth. On January 12, 2018 the respondents issued a notice for superannuation by informing him that he would retire from service with effect from July 1, 2018.

(3.) The petitioner says that on March 14, 2018 he had obtained a certificate from the school where he had studied and deposited it with the office of the Personnel Manager, but it had not been considered. The petitioner alleged that the grounds of rejection of the date of birth as claimed by him are liable to be set aside. He had to sign in all the records of the company in spite of the wrong recording of the date of birth.