(1.) Notice of superannuation dated 09.02.2014 compelled the petitioner to approach this Court for a direction upon the respondents to correct his date of birth in service records.
(2.) Heard.
(3.) The petitioner joined Salanpur Colliery as Minor Roader on 02.06.1978 under the respondent-Bharat Coking Coal Limited (BCCL). He was transferred to Katras Area Colliery in Sept., 1982. Service-excerpts of the petitioner vide Annexure-2 was served upon him which was signed by the competent authority as well as the petitioner on 20.05.1987. Notice of superannuation was issued on 09.02.2014, intimating him that he would superannuate from service w.e.f 01.06.2014, treating his date of birth as 16.05.1954. Aggrieved, the petitioner submitted a representation on 21.03.2014 for a copy of Form-B. The petitioner asserts that in spite of several requests Form-B was not supplied to him and in the meantime, he was forced to superannuate from service.