KEDAR SINGH Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) THE petitioner is challenging the order as contained in the Office Memo dated 29.3.2005 issued by the authority of the respondent -Central Coalfields Limited, whereby petitioner was informed that he shall be superannuated on 31.10.2005 on the basis of his date of birth entered in the service record i.e. 7.10.1945.

(2.) THE petitioner was initially appointed as Constable in Bengal Engineering Group, a unit of Indian Army. His date of birth alleged to have been recorded as 7.10.1947. On completion of 15 years, the petitioner was retired. It is alleged that in the discharge report/certificate, his date of birth was wrongly recorded as 7.10.1945 instead of 7.10.1947. In the year 1982, the petitioner was again appointed as Security Guard against the quota of Ex -Army -men in the respondent C.C.L. wherein his date of birth was recorded as 7.10.1945. The petitioner applied for necessary correction, but no communication was made to him about the correction made in the service book or not. However, all of a sudden, the impugned letter of superannuation was issued.

(3.) I have heard Mr. Rajiv Ranjan, learned Counsel appearing for the petitioner and Mr. P.K. Prasad, learned Counsel appearing for the respondents.