PAWAN KUMHAR Vs. BHARAT COKING COAL LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This intra court appeal is directed against the judgment dtd. 12/2/2024 passed by the writ court in W.P.(S) No. 207 of 2021 which was dismissed and the claim of the petitioner to correct the date of birth in his entire service records based on matriculation certificate as 9/10/1972 instead of 25/8/1967 has been rejected.

(3.) The brief facts of the case are that the petitioner was appointed on compassionate grounds to the post of Minor Loader and joined his service on 30/10/1990 at Madhuban Colliery under respondent-BCCL.