COAL INDIA LIMITED Vs. ARUN KUMAR SINHA

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 11th May, 1998 passed by a learned single Judge of this court in W.P. No. 30211(W) of 1997.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner passed the Secondary School Examination from the Bihar School Examination Board, Patna in 1956 where his date of birth was recorded on 25th June, 1940. He had undergone Pre-Professional qualification and Pre-employment mining training from 7th July, 1958 to May, 1961. He appeared and passed 2nd Class Mine Manager's Certificate of Competency Examination in June, 1962. He has also passed Diploma in Mining & Mine Surveying Examination in 1963. On 12.8.1965 he joined Coal Board, a statutory authority constituted under Coal Mines (Conservation and Development) Act wherin his aforementioned date of birth was recorded.