ATMANAND SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the parties. This writ petition has been filed for quashing the order of the Director (Security), Bihar State Electricity Board, Patna dated 21-6-1996 (Annexure-4), whereby, he has redetermined the age of this petitioner as 55 years as on 23-5-1996.

(2.) It appears having regard to the controversies about the date of birth of the petitioner, the matter was referred by the authorities to the Medical Board. This is not in dispute that the petitioner was appointed some time in the year, 1985. At the time of his appointment his date of birth was entered in the Service book as 15-1-1958. According to the petitioner such entry was made on the basis of his date of birth, given in the horoscope. As per the opinion of the first Medical Board petitioner was aged 53 to 55 years on the date of examination. The petitioner challenged the aforesaid determination before this Court in C.W.J.C. No. 1554 of 1995. A Bench of this Court did not accept the report of the Medical Board and directed the respondent authorities to get the age of the petitioner redetermined by a Medical Board on the basis of ossification test and other medical/radiological test etc.

(3.) In compliance of the aforesaid order, the matter was referred to a fresh medical board, which assessed petitioner's age between 50 to 55 years on 23-5-1996. Accordingly, Director (Security) redetermined the age of the petitioner as 55 years on 23-5-1996.