SAFIQUE Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS application has been filed for quashing the communication dated 13.12.2000 (Annexure -5) whereby the age of the petitioner has been determined as 57 years on 7.9.2000.

(2.) SHORT facts giving rise to the present application are that the petitioner entered in the service of the Bihar State Electricity Board (hereinafter referred to as the Board) as Khalasi. According to him his date of birth was mentioned as 5.2.1947 in the service book. It is the stand of the petitioner that although there was no dispute in regard to his date of birth still by memo dated 3.6.2000 he was directed to appear before the Medical Board for the determination of his age. Petitioner appeared before the Medical Board which determined his age as 57 plus minus two years on 7.9.2000. On the basis of the age determined by the Medical Board, petitioner was informed by the impugned order that his age has been assessed as 57 years on 7.9.2000.

(3.) ON the recommendation by the Committee petitioner was sent to the Medical Board for determination of age where he appeared without any protest. The Medical Board assessed his age as 57 plus minus two years on 7.9.2000.