RAMCHANDRA SUTAR Vs. ROURKELA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner, who was working as a Roller Driver under the Rourkela Development Authority, has filed this writ application assailing the order in Annexure-1 dated 31.5.2010 issued by the Secretary, Rourkela Development Authority intimating him therein that he has retired from service and relieved of his duty with effect from 31.5.2000.

(2.) CASE of the petitioner is that he was appointed as a Car Driver under the opposite party in the year 1974. In the year 1980-81, he was entrusted with the work of driving a roller and with effect from 27.3.1997 he was promoted to the post of Motor Mechanic. While working as such, he was served with a notice in Annexure-1 intimating him therein that he had retired from service with effect from 31.5.2000. According to the petitioner, his date of birth is 8.5.1948, which is supported by the School Transfer Certificate in Annexure-2, and, therefore, he could not have been made to retire with effect from 31.5.2000 taking the date of birth to be 2.5.1942.