BIRBAL RAM Vs. CENTRAL COALFIELD LIMITED AND ORS.

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for a direction upon the respondents to correct the date of birth of the petitioner as 13.02.1954 instead of 29.08.1951. A further prayer has been made for quashing the letter dated 07/08.01.2011 issued to the petitioner wherein the request for a change of date of birth of the petitioner has been rejected.

(2.) The petitioner was working in Khas Karanpura Colliery from before nationalization. It is the case of the petitioner that before coming into service the petitioner was a matriculate and considering the educational qualification of the petitioner, he was appointed as a Munshi in 1975 and was subsequently promoted to a higher post. The date of birth of the petitioner was mentioned as 24.08.1951 whereas in the Matriculation certificate it was shown as 13.02.1954. It is the further case of the petitioner that since in the service excerpts two date of births existed the petitioner represented the authorities to correct his date of birth on the basis of that which has been recorded in his matriculation certificate. The date of birth was never changed although the petitioner had represented the authorities and ultimately the petitioner was issued a letter dated 26.01.2011 in which he was informed that he was to superannuate on 31.08.2011. However, just after his superannuation the claim of the petitioner for change in his date of birth was considered by the authorities and the same was rejected vide letter dated 07/08.01.2011 and which is under challenge in the present writ application.

(3.) Heard Mrs. Vipul Divya, learned counsel appearing for the petitioner and Mr. Kaustav Panda, learned counsel appearing for the respondents - C.C.L.