RAJENDRA RAM Vs. STEEL AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for seeking direction for quashing and setting aside the order dated 15.6.2006 (annexure-7 to the writ petition) whereby the respondents have superannuated the petitioner prematurely.

(2.) The petitioner's case is that he joined the service of the respondents in the year 1973 when his age was recorded as 23 years and no specific date of birth was given in the Personal Data Form. The respondents have scored of the age entered in the Personal Data Form substituting the age 28 years instead of 23 years.

(3.) In the first round of litigation, the writ petition of the petitioner bearing W.P.(S) No.4538 of 2005 was disposed of with the observation that the respondents will give an opportunity to the petitioner before passing any order on the basis of the Personal Data Form and pursuant to the said order, the respondents issued a notice for hearing the petitioner on 30th May, 2006 and whereupon after hearing the parties, the impugned order (annexure-7 to the writ petition) passed by the respondents finding that the age of the petitioner was 28 years at the time of joining in the company. Feeling aggrieved by the said impugned order, the petitioner has challenged the said order before this Court.