ASHOK KUMAR SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE appellant -petitioner raised dispute about his correct date of birth and the petitioner's writ petition was dismissed vide order of the learned Single Judge dated 30.06.2011. However, since there is big gap of age of 15 years as claimed by the writ petitioner, therefore, this Court directed the respondent -Company as well as the appellant to obtain the medical opinion with respect to the age of the petitioner -appellant.

(3.) IN view of the above two reports of Medical Board, the year of the birth of the petitioner comes nearer to the year as claimed by the appellant -petitioner which has been recorded in the petitioner's matriculation certificate i.e., 12.12.1960.