JAGDISH PRASAD Vs. UNION OF INDIA THROUGH GENERAL MANAGER, TELECOM, BHARAT SANCHAR NIGAM LIMITED, HAZARIBAG

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent-BSNL.

(2.) The petitioner is aggrieved by the action of the respondent authorities, whereby he was made to superannuate from service of BSNL with effect from 28.12010, treating his date of birth as 11950, whereas, as per the matriculation certificate, his date of birth is 1195

(3.) It is an admitted position that during the entire service period from 1975 to 8.5.2009, i.e., the date when the notice for superannuation was given, no representation was made by the petitioner for any correction in his date of birth in his service records. The petitioner had earlier approached before the Central Administrative Tribunal, Patna, in O.A. No. 051/000145/2014 for redressal of his grievance, and the said O.A. was dismissed by the Central Administrative Tribunal, by the impugned order dated 11.12.2015, as contained in Annexure-20 to the writ application, holding that the correction in the date of birth was not permissible at the fag end of service career and there was nothing on record to show that the applicant had submitted his bio-data at the time of initial entry of service showing his date of birth as 12.2.1952.