MOHD. JALIL, S/O SOMAR MIAN, R/O MOHALLA GANV Vs. BHARAT COKING COAL LTD. THROUGH ITS MANAGING DIRECTOR, KOYALA BHAWAN, KOYALA NAGAR, P.O.+P.S. SARAIDEHELA, DISTRICT DHANBAD

JUDGEMENT

(1.) This Letters Patent appeal has been preferred by the original petitioner of W.P.(S) No. 6256 of 2014 against the order dated 23rd July, 2015 vide which the said petition was dismissed by the learned Single Judge. This writ petition was filed by the original petitioner for change of Date of Birth at the fag end of his career.

(2.) Having heard learned counsels appearing for both sides and looking to the facts and circumstances of the case, it appears that as per the respondent authorities, viz. Bharat Coking Coal Limited, the Date of Birth of the appellant (original petitioner) as mentioned in the statutory form B Register, which is a register maintained under Rule 48, 51, 77 and 77 A (2) of the Mines Rules, 1955 enacted under the Mines Act, 1952, is 30th June, 1955. This document is annexed as Annexure A to the counter affidavit filed by the respondent in the writ petition preferred by the original petitioner.

(3.) A perusal of the said document, viz. Form B original Register (a statutory Form), which is also produced today in the court and which is also shown to the counsel appearing for the appellant, reveals the Date of Birth of this appellant as 30th June, 1955, hence, keeping in view the said record he has already been retired on 30th June, 2015.