TEJA SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITIONER's grievance is that he has been prematurely retired. From the service book produced by the Board, it is clear that petitioner's age was originally recorded as "30 years as per doctor's report". In a different pen and handwriting, '8-11-1947' is mentioned just below the said entry, without any authentication.

(2.) MR. M. K. Sinha, appearing for the petitioner submitted that the service book was in the custody of the employees of the Board and therefore, petitioner has no hand in such manipulation. The manipulation is apparent. As petitioner is sought to be benefited by such manipulation, it can be safely presumed that he got it done with the connivance of the concerned employees of the Board.

(3.) MR. M. K. Sinha. further submitted that petitioners age i. e. , 30 years. was recorded when the service book was filled up on 23-2-1970 and not when he joined the service on 8-11-1967. There is nothing on the record to support such contention. Moreover, at the time of appointment, the age is assessed medically, if there is no reliable proof of age. It further appears that the age of petitioner recorded ,n other documents or tne Boara is in tune with the age recorded in the service book i. e. , 30 years at the time of joining service. In the circumstances I find, no merit in this writ petition.