RAM CHELA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS application has been filed for quashing the order as contained in letter dated 23.5.2003 (Annexure 1) whereby the petitioner has been informed that he shall be attaining the age of 60 years on 29.11.2004 and consequently superannuate from service on 30.11.2004. During the pendency of the application by order dated 30.11.2004 (Annexure -3) petitioner had been superannuated from service with effect from 30.11.2004. Byway of amendment (I.A. No. 250 of 2005) he had prayed for quashing of the said order.

(2.) I .A. No. 250 of 2005 stands allowed.

(3.) COUNTER affidavit has been filed on behalf of respondent No. 2 in which it has been stated that it came to the notice of the Bihar State Electricity Board that large scale manipulation, cutting and over writing had taken place in regard to the date of birth of the large number of workmen and accordingly, the Board resolved to constitute a Committee to inquire into such cases. According to the respondents, the Committee so constituted examined the case of the petitioner and observed as follows: - -