KAMALDEO RAVIDAS Vs. BHARAT COKING COAL LTD

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for a direction upon the respondent authorities to correct the date of birth of the petitioner as 1/7/1959 in place of 1/7/1950.

(3.) Mr. Binod Kumar Jha, learned counsel for the petitioner draws attention of this Court towards Annexure- 1 and tried to impress this Court that his date of birth has been mentioned as 1/7/1959. He further referred to the Annexure-2 (Coal Mines Provident Fund Form-A) wherein also his date of birth has been mentioned as 1/7/1959.