RABINDRA SINGH Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent SAIL.

(2.) Aggrieved by the order dated 21.12.2016 passed in O.A. No. 051/00001/2016 by the learned Central Administrative Tribunal, Circuit Bench at Ranchi (Annexure-9), the applicant/ petitioner herein has preferred this writ petition. Applicant had approached the learned CAT in the year 2016 i.e., the year of his superannuation with a prayer to rectify the entry of date of birth in his service records as 19.07.1962 in place of 12.01.1956. The applicant also prayed for consequential benefits upon correction of his date of birth entry in his service record and to allow him to continue in service till 30.07.2022. He has also made a prayer for direction upon the respondents to take proper decision on his representation dated 21.01.2013 for correction of his date of birth.

(3.) As per the applicant, he had completed matriculation in the year 1980 as per the certificate issued by the CBSE (Annexure-2) wherein the date of birth is shown as 19.07.1962. In his admit card in the intermediate examination also his date of birth is recorded as 19.07.1962 (Annexure-3). His PAN Card also bore the same date of birth. According to the applicant the respondent authorities unilaterally changed his date of birth. He represented in 1993 and again on 21.10.2013 (Anexure-5 series) but without any result. Since the matriculation certificate is conclusive proof of date of birth and he had passed matriculation before entering in service, the date of birth entered in the service record ought to be corrected.