SHOBHAKANT MAHATO Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) The instant intra-court appeal, under Clause 10 of the Letters Patent, is directed against order dtd. 10/2/2022 passed by learned Single Judge in W.P. (S) No. 901 of 2021, whereby and whereunder the writ petition has been dismissed denying to interfere with letter dtd. 13/1/2021 by which the respondents- authorities declined to change the date of birth of the petitioner, as mentioned at the time of joining.

(2.) Brief facts of the case, as per pleadings made in the writ petition reads as under:

(3.) Aggrieved thereof, the petitioner submitted his representations on 5/4/2018 and also on 9/8/2018 requesting to change his date of birth as 4/2/1972 in place of 14/6/1963, but it did not evoke any response and finally the respondent-authority by impugned order dtd. 13/1/2021 has declined to make any correction in the date of birth of the petitioner and hence, the petitioner approached this Court by filing writ petition being W.P. (S) No. 901 of 2021 taking the ground that there was no occasion for the management of BCCL to send the petitioner for assessment of his age before the Medical Board since in all service excerpts and educational testimonials his date of birth was recorded as 4/2/1972 and once it has been accepted the same ought not to be disputed and as such case of the petitioner ought not to have been sent before Medical Board.