WORKMAN NIRUA TATIN Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for quashing letter dated 24.05.2006 whereby she has been informed that she would attain the age of 60 years on 17.10.2006 as such her date of superannuation is 31.10.2006 and further for direction upon the respondents to refer the age dispute to Apex Medical Board.

(2.) The facts, as disclosed in the writ application, in brief is that at the time of appointment of petitioner as Wagon Loader on 17.10.1974, her date of birth was kept blank in her service record and further in the Identity Card, which was issued on 04.09.1975, her date of birth was kept blank. But, to the utter surprise, a letter dated 24.05.2006 was served upon the petitioner stating therein that she would attain the age of 60 years on 17.10.2006 as such her date of superannuation is 31.10.2006. Aggrieved thereof, the petitioner represented before the respondents-authorities for redressal of her grievances, but, it did not evoke any response.

(3.) Being aggrieved, the petitioner has approached this Court for redressal of her grievances under Article 226 of the Constitution of India.