KARAMDEO YADAV Vs. CENTRAL COALFIELDS LIMITED AND ORS.

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner (appellant herein), whose writ petition bearing W.P.S. No. 2898 of 2003 was dismissed by the learned Single Judge vide order dated 4.9.2014. Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that the present appellant (original petitioner) was employed with the respondent -company in the year 1977. His age was 33 years as on 6.2.1977 as per Annexure -1/1, which is a service record, maintained by the respondent -company of the petitioner. It further appears from the facts of the case that the dispute was raised by this appellant about his date of birth in the year 1993. As per this appellant, his correct date of birth is 5.7.1954 whereas, as per respondent -company, the date of birth of this appellant is 6.2.1344.

(2.) Objection was raised by this appellant for correction of his date of birth and the said application was dismissed by the respondent -company in the month of October, 1999.

(3.) It further appears from the facts of the case that as per the date of birth of the year 1944, this appellant has retired in the year 2004.