MD IBRAHIM Vs. CENTRAL COAL FIELDLTD

JUDGEMENT

(1.) This writ application has been failed for quashing the order contained in letter dated 2.3.1996. Annexure 5. Whereby the petitioner was intimated by the respondents that he was to retire on 10.4.1996.

(2.) The case of the petitioner is that he was appointed in the year, 1961. At the time of appointment, he submitted his Admit Card in support of his date of birth. In the Admit Card, the date of birth of the petitioner was mentioned as 11.11.1937. In 1987 the extract of details of entry in the service record was furnished to the petitioner. In the said document the date of birth was mentioned as 10.4.1936. The petitioner filed on objection before the respondents that his date of birth as mentioned in the service record is not correct. It should have been 11.11.37 instead of 10.4.1936 on filing of the objection, the date of birth as maintained in the Admit Card as well as in the school leaving certificate was verified from the Bihar school examination Board, The Board submitted a report. Annexure 4, stating that the date of birth as mentioned in the aforesaid document as 11.11.1937 was correct.

(3.) The grievance at the petitioner in such a situation is that although the petitioner was to retire on 11.11.1997. the petitioner was forced to retire on 10.4.1996.