LALLAN PRASAD Vs. IISCO STEEL PLANT AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for correction of his date of birth as maintained by the respondents in the service record of the petitioner in accordance with the implementation instruction No. 76 sub-clause(B)(i)(a) i.e. from 01.04.1950 to 20.01957 as recorded in the School Transfer Certificate issued by Government High School, Baluwa, Bhojpur. Further prayer has been made for quashing the notice of superannuation dated 05.10.2009 issued vide letter No. PD/RTR/09/210, whereby the petitioner has been directed to be released from the services of the Company w.e.f. 31.03.2010.

(3.) The factual exposition as has been delineated in the writ petition is that the petitioner was appointed as a Wage Board Employee in the respondent company and at the time of his joining, inadvertently the date of birth, entered into the Form 'B' Register, was mentioned as 01.04.1950. It is the case of the petitioner that immediately after coming to know about the said anomaly, the petitioner prayed for correction of his date of birth on the basis of transfer certificate issued by the Government High School, Baluwa, Bhojpur by pen of District Education Officer, Bhojpur. In the said transfer certificate, the date of birth of the petitioner was mentioned as 20.02.1957.