CHAKRADHAR KUMHAR Vs. BCCL

JUDGEMENT

(1.) The present writ petition has been preferred for change of date of birth in the service record maintained by the respondents. Counsel for the petitioner submitted that the petitioner was compelled to retire by the respondents on 31st December, 2011 and therefore, the present writ petition has been preferred on 22nd November, 2011 for change of the date of birth of the petitioner.

(2.) Counsel for the petitioner submitted that the correct date of birth of the petitioner is 16th December, 1961 whereas, the respondents have wrongly considered the date of birth of the petitioner as 16th December, 1951. As per the petitioner, his correct date of retirement is 31st December, 2021 whereas, the respondents have compelled him to retire on 31st December, 2011 as per the order at Annexure-5 to the memo of the present writ petition and, therefore, the same is under challenge.

(3.) Counsel for the petitioner is also relying upon Annexures-1, 2 and 3 to the memo of the present petition which are service excerpts, pay-slips and the health card, issued by the respondents, in which correct date of birth is reflected as 16th December, 1961. Counsel for the petitioner is also relying upon Annexure-8 to the supplementary affidavit, filed by the petitioner, which is a School Leaving Certificate, which also reflects the date of birth as 16th December, 1961 and therefore, the correct date of retirement of the petitioner is 31st December, 2021.