KESHAV JHA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for the following reliefs:--

(2.) Learned counsel for the petitioner submitted that on 17.2.1994, the Deputy Personnel Director of the Board directed the Electrical Superintending Engineer, Electrical Circle, Munger to get the medical examination of all such employees, including the petitioner, for ascertaining their age, whereafter the Medical Board examined the petitioner on 21.2.1994 and submitted its report dated 26.4.1994 holding the age of the petitioner to be 54-56 years on 26.4.1994 and accordingly the respondents authorities changed the date of birth of the petitioner in his service book from 12.8.1944 to 12.8.1938 assuming his maximum age i.e. 56 years in 1994.

(3.) Learned counsel for the petitioner averred that against the aforesaid act of the authorities, the petitioner filed CWJC No. 10180 of 1994 and a Bench of this Court vide order dated 4.9.1995 disposed of the said writ petition with a direction to the respondents to constitute a proper Medical. Board and determine the age of the petitioner afresh and pass an appropriate order after giving an opportunity of hearing to the petitioner.