LIYAKAT ANSARI Vs. C.M.D. CENTRAL COALFIELDS

JUDGEMENT

(1.) 1. Respondent prays for accepting the counter -affidavit filed on 2.11.2006 beyond the time granted. Heard

(2.) PETITIONER has filed this writ petition for a direction upon the respondents to correct his date of birth from 28.8.1946 to 15.3. 1954.

(3.) I find force in the submissions of learned Counsel for the respondents. Petitioner did not raise any dispute with regard to his date of birth declared by him in the statutory Form B register for about 14 years after he was appointed in 1974. For the first time, when service excerpts were circulated for filling up the blank columns in 1988. he disputed his date of birth. Such objection was rejected after examining the same as far back as in December 1988. Again such objection raised by the union was rejected in 1995. He filed this writ petition in December 2005 disputing his date of birth when he was going to retire in August 2006. I find no merit in this writ petition which is accordingly dismissed. No costs.