BHABAKANTA NEOG Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The controversy raised in this writ petition is in respect of fixation of date of birth of the petitioner on the basis of his representation, which according to the petitioner has been so fixed arbitrarily and contrary to the relevant records.

(2.) The facts leading to filing of this writ petition have not been disputed by the respondents by filing any counter affidavit. As per the age recorded in the HSLC certificate as of 1.3.71, the date of birth of the petitioner is 1.8.50. However, the respondents, upon representation made by the petitioner have fixed the date of birth as 2.1.47, making a grievance against which the instant writ petition has been filed. Lateron, the petitioner bringing certain facts on record, also filed an additional affidavit.

(3.) The petitioner initially entered the services of the respondents, the Assam State Electricity Board (in short ASEB) as a work charged "Jugali" on 3.3.68. His service was regularized with effect from 21.9.71 by an order dated 20.9.71, after the petitioner could clear the HSLC examination in 1971. The certificate was issued on 11.7.71 i.e. prior to regularization ofhis services.